MEHTAB S.GILL, J. - (1.) Learned counsel for the petitioner states that complaint (Annexure P3) is a false complaint. As per para No.3 of the complaint, it has been stated that the husband of the complainant was beaten up by the petitioner. In para No.5 of the complaint, it has been stated that nature of injuries was minor i.e. simple scratches. Therefore, no medical examination was got conducted by the complainant i.e. respondent and her husband.
(2.) Learned counsel for the respondent has argued that if the public had not intervened, husband of the respondent would have been kidnapped. I have heard the learned counsel for the parties and perused the petition with their assistance.
(3.) It has been stated in the complaint that accused person i.e. Parshotam Dass, the father of respondent Nishtha Sharma beat her husband up near the Maruti factory in Gurgaon. Simple injuries of scratches were caused to the husband of the respondent. It is strange that though respondent was given a beating as mentioned in the complaint, there are no other injuries apart from simple scratches. This has not been corroborated by any medical report. The kidnapping aspect also seems to be false, as it has been alleged in the complaint that the husband of the complainant was going to be kidnapped from a busy area near the Maruti factory in Gurgaon. Least the husband of the respondent would have done was to go to the police station and register an FIR against the petitioner. But this also she or her husband did not do so. It seems the respondent filed the complaint only to put her father Parshotam Dass petitioner in an awkward situation so that he did not pursue the aspect of her marriage, with a person which he (Parshotam Dass) did not to like.;