HIRA LAL KUSHWAHA AND ANOTHER Vs. MADHUVINDER

JUDGEMENT

(1.) This revision has been directed against the order dated 19.4.1999 passed by the learned Judicial Magistrate, Chandigarh whereby the petitioners (accused) were ordered to be charge-sheeted under sections 494, 495 read with section 34 Penal Code.

(2.) This revision petition was dismissed vide order dated 17.8.1999 for the reasons to be recorded later on.

(3.) The respondent-complaint was married with Ram Sajiwan Kushwaha son of Hira Lal (non-petitioner) on 26.7.1992 at Chandigarh. At the time of marriage it was represented that Ram Sajiwan Kushwaha was unmarried. Later on it was found that he was also married to one Indira Devi of District Allahabad. He also had a child out of this wedlock. Ram Sajiwan Kushwaha concealed this fact and induced the complainant to contact marriage with him. The petitioners now before this court also knew this fact and participated in the marriage of the complainant. The marriage of Ram Sajiwan Kushwaha and Indira Devi was not declared void by any court nor there was any divorce till the marriage of the respondent-complainant.