Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Punjab-Haryana High Court

Monica Phalswal vs Ramesh Kumar & Ors on 5 October, 2016

Author: A. B. Chaudhari

Bench: A. B. Chaudhari

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                   CRL. MISC. No.M-26675 OF 2014
                           DATE OF DECISION : 5th OCTOBER, 2016

Monica Phalswal
                                                              .... Petitioner
                                     Versus
Ramesh Kumar & others
                                                            .... Respondents
CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
                                      ****
Present :     Mr. Rahul Vats, Advocate for the petitioner.
              Mr. Ramesh Kumar respondent No.1- in person.
              Mr. Anil Ghanghas, Advocate for
              Mr. Ajay Sharma, Advocate for respondents No.2.
              Mr. Surender Singh, AAG, Haryana.
                                      ****
A. B. CHAUDHARI, J. (ORAL)

              Rule heard forthwith with the consent of counsel for the

parties.

              Perused the impugned orders.

              This is dispute between husband and wife. The wife is

petitioner in this matter. Counsel for the respondent-husband makes a

statement that by this time the dispute between the parties has been

completely settled.

              The counsel for the petitioner however submits that there is

hanging sword on the petitioner-wife because the trial Court has made an

order under Section 340 Cr.P.C. for her prosecution.

              I have perused the order directing the prosecution of the

petitioner.




                                 1 of 2
              ::: Downloaded on - 08-10-2016 01:18:24 :::
 CRL. MISC. No.M-26675 OF 2014
                                                                        -2-


             The reasons given by the trial Judge to my mind even if it is

found that there was some wrong statement made by the wife regarding

her income, does not call for action under Section 340 Cr.P.C. After all it

must be understood that the dispute is between the husband and wife and

parties are at liberty to take false and wrong pleas. Thus it does not

entitle the trial court to feel aggravated and then direct the filing of

complaint through registry against the litigant that does not serve the

purpose except the wasting of judicial time.

             In this case the dispute between the husband and wife has

been settled and there is no reason to prosecute the petitioner under

Section 340 Cr.P.C.

             In that view of the matter there is no point in continuing

with the proceedings under Section 340 Cr.P.C.            Hence I make the

following order:

                                     ORDER

(i) The CRL. MISC. No.M-26675 OF 2015 is allowed.

(ii) The judgment dated 10.07.2013 passed by the learned ASJ, Panchkula is set aside.

(iii) The complaint No.35/1 dated 28.02.2014 titled Ramesh Kumar, Reader in the Court of JMIC, Panchkula Versus Monica Phalswal, pending in the court of CJM, Panchkula, is quashed along with all consequential proceedings arising therefrom.



5th OCTOBER, 2016                                   (A. B. CHAUDHARI)
'raj'                                                      JUDGE

             Whether speaking/reasoned :              Yes         No

             Whether Reportable            :          Yes         No.




                                  2 of 2
            ::: Downloaded on - 08-10-2016 01:18:25 :::