SOM RAJ Vs. KUNTI DEVI

JUDGEMENT

(1.) Through the medium of the petition under S. 561-A, Cr. P. C., the petitioners/accused have sought indulgence of this Court for quashment of proceedings as well as criminal complaint filed by the respondent titled as Kunti Devi v. Som Raj and others for offences under Section 494 read with Section 109, R.P.C., pending decision before the Court of learned Sub-Judge, Judicial Magistrate, Jammu. It is inter alia maintained in the petition that the respondent was legally weded wife of the petitioner No. 1. The respondent avoided the society of the petitioner No. 1 and deserted him which compelled the petitioner No. 1 to file a divorce petition on 11-1-1996 against her before the Court of learned Additional District and Sessions Judge Gurdaspur. That the learned Additional District and Sessions Judge, Gurdaspur summoned the respondent who caused appearance before his Court and filed detailed objections, her statement recorded and finally a decree for divorce came to be passed on 9-3-1999 by the said Court dissolving the marriage in between the parties. That the respondent has filed a criminal complaint in question against the petitioners for an offence under Section 494 on wrong facts. That the learned Magistrate took cognizance of the offence under Section 494 read with Section 109, RPC by virtue of order dated 12-2-2002 when the petitioners having committed no offence because the complaint itself is that the marriage in between the petitioner No. 1 and respondent have come to end by virtue of Divorce Deed passed by Additional District Judge, Gurdaspur dated 9-3-1999.

(2.) It appears that complaint under Section 494 read with Section 109, RPC came to be filed by the respondent before the learned Sub-Judge, Judicial Magistrate, Jammu alleging therein inter alia that she is legally wedded wife of the petitioner/accused No. 1 and their marriage was solemnized on 8-5-1989 at Vijay Pur in accordance with the Hindu rites and ceremonies and out of this wed lock, the parties have two children. That after the marriage, petitioner No. 1 did not treat the respondent wife well and finally the petitioner No. 1 filed an application under Section 13 of the Hindu Marriage Act against her before the Additional District Judge, Gurdaspur who decreed the matter. This decree came to be challenged in appeal by her before the Hon'ble High Court of Punjab and Haryana, where the appeal came to be accepted and said decree of divorce came to set aside on 1-5-2001. That on 8-3-2001, the petitioner No. 1 contracted second marriage with the respondent accused No. 3 in accordance with Hindu rites and ceremonies and this act of the accused was abeted by the remaining accused and presently they are living as husband and wife at Sunder Check Mehta Tehsil Pathankot District Gurdaspur.

(3.) Heard learned counsel for the parties and have considered their rival contentions.