VINOD K.SHARMA, J. - (1.) THIS Criminal Misc. under Section 482 of the Code of Criminal Procedure has been moved for quashing of FIR No. 48 dated 28.4.2006, registered under sections 406/498-A IPC at police station Anandpur Sahib primarily on the ground that the courts at Anandpur Sahib have no jurisdiction to entertain and try the present case.
(2.) THE petitioners are the permanent residents of New Delhi and are residing at House No. C-368, Sarita Vihar, New Delhi. The marriage of petitioner No. 1 was finalized through a matrimonial column with Ms. Mandeep Kaur daughter of Inderjeet Singh resident of House No. 513, Phase-IV, Mohali District Ropar. In response to the said advertisement the bio-data sent by father of Mandeep Kaur shows that she was working as a teacher in a good reputed school at Mohali. The address given by respondent No. 2 was House No. 517, Phase IV, Mohali District Ropar. The marriage between the parties was solemnized on 31.7.2005 at Gurdwara Sri Gurusingh Sabha New Delhi. Respondent No. 2 who is the father of bride had not disclosed to the petitioners that Mandeep Kaur was having a minor daughter of 4 years from her first marriage. A complaint regarding the behaviour of Mandeep Kaur was made by the petitioners on 23.1.2006 at Police Station Sarita Vihar, New Delhi.
(3.) IN the meantime, Mandeep Kaur is said to have got done pregnancy test which was shown to be positive. Mandeep Kaur filed a case against the petitioners for termination of her pregnancy at Delhi.;