- (1.) Leave granted in both cases.
(2.) These two appeals arise out of a common order passed by the High Court of Punjab and Haryana in Crl. M.P. Nos. 3434M/91 and 3436-M/91 dated 17-5-91 whereby the High Court allowed these two petitions filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') and quashed the complaint filed by the appellant herein and all the subsequent proceedings arising thereon.
(3.) The appellant who is the brother of Jagjit Kaur filed a complaint before the Court of the Chief Judicial Magistrate of Jullunder alleging that while the matrimonial tie between Darshan Singh and his sister Jagjit Kaur is still subsisting, Darshan Singh performed a second marriage with Mohinder Pal and the respondents in both the appeals abetted and assisted the second marriage.;