- (1.) Leave granted.
(2.) In this appeal by special leave, the appellant has challenged the order dated May 24, 2006 passed by the High Court of Punjab and Haryana. By the said order, the petition filed by the appellant under Section 482 of Code of Criminal Procedure for quashing F.I.R. No. 9 dated January 21, 2002 registered at Police Station Sehna under Sections 498-A, 494, 506/34, IPC has been dismissed.
(3.) Kamaljeet Kaur is a landed immigrant of Canada. On May 7, 1997, she married Pashaura Singh Sidhu - appellant - at village Ghall Kalan, District Moga, Punjab. She left for Canada on May 15, 1997. She sponsored her husband and, accordingly, Pashaura Singh went to Canada in 1998. They stayed together for few months and then relations between them became strained. Kamaljeet, thereafter, started living separately in Ontario. Pashaura Singh applied for divorce and dissolution of marriage before the Supreme Court of British Columbia and a divorce judgment was passed in his favour and their marriage stood dissolved with effect from February 8, 2001. After the dissolution of marriage, Pashaura Singh came to India and remarried on January 2, 2002. Pashaura Singh went back to Canada with his newly wedded wife and both of them have been residing there.;