Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2373 OF 2009
(Arising out of S.L.P. (Crl.) No.8689 of 2008)
Kuldip Kaur ...Appellant(s)
Versus
State of Punjab and Ors. ...Respondent(s)
With Criminal Appeal No.2374 of 2009
(Arising out of S.L.P. (Crl.) No.9575 of 2008)
O R D E R
Leave granted.
These appeals are directed against the order dated
th
18 July, 2008, passed by the High Court of Punjab and
Haryana at Chandigarh in Criminal Miscellaneous No.44599-M of
2007 and Criminal Miscellaneous No.9584-M of 2008.
The appellants main grievance before this Court is
th
that Karamjit Kaur left the matrimonial home on 4 July, 1999
and the First Information Report [for short, `F.I.R.'] was
th
registered on 16 February, 2006, after a lapse of six years.
We have heard learned counsel for the parties.
The F.I.R. was filed after a lapse of six years and
there is no satisfactory explanation of this inordinate delay
in filing the F.I.R.
....2/-
- 2 -
On consideration of the totality of the facts and
circumstances of the case, in the interest of justice, we
deem it appropriate to quash the F.I.R. Consequently, the
charges framed against the appellants-Kuldip Kaur and Gurdev
Singh are also quashed.
With the above observation, the appeals are disposed
of.
......................J.
[DALVEER BHANDARI]
......................J.
[A.K. PATNAIK]
New Delhi,
December 11, 2009.