- (1.) Feeling aggrieved against the alleged misleading statement made by Stalinjeet-respondent No.2, before this Court, the petitioner has approached this Court, by way of instant petition under Section 340 of the Code of Criminal Procedure ('Cr.P.C.' for short) with a prayer for taking appropriate action against respondent No.2 and his family members.
(2.) Learned counsel for the petitioner vehemently contended that respondent No.2, who is alleged to be a blind person, has allured Bhupinder Kaur @ Pinder (daughter of the petitioner), giving her false hope about her future life. It is further alleged that thereafter, respondent No.2 married Bhupinder Kaur. After marrying with Bhupinder Kaur, respondent No.2 filed Crl. Misc. No. M-13240 of 2012 (Pinder and another versus State of Punjab and others), before this Court seeking protection to their life and liberty from the petitioner and his family members, taking misleading averments about the date of birth of daughter of the petitioner and also by giving wrong particulars of the petitioner and his family members.
(3.) It is also alleged that respondent No.2, taking wrong averments in his above said petition, misled this Court because of which order dated 7.5.2012 was passed granting protection to respondent 2 and Bhupinder Kaur @ Pinder (daughter of the petitioner).;