Punjab-Haryana High Court
Daljeet Kaur vs State Of Haryana And Anr on 21 February, 2019
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-7890 of 2019
Date of Decision: 21.02.2019
Daljeet Kaur
... Petitioner(s)
Versus
State of Haryana and Another
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Sutikshan Sharma, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Present petition under Section 482 Cr.P.C. for quashing of complaint No. RBT-9 dated 13.05.2015/10.05.2017 titled as "Seema Goel v. Daljeet Kaur", under Sections 406 & 420 IPC and also for quashing of summoning order dated 06.03.2017 (Annexure P2) on the basis of affidavit dated 22.01.2019 (Annexure P4).
Petitioner, in this case, was declared as proclaimed person vide order dated 05.03.2018 (Annexure P3) by the learned Judicial Magistrate Ist Class, Ambala. Learned counsel for the petitioner contended that petitioner is ready to surrender before the learned trial Court.
In view of above, present petition stands disposed of with the directions that petitioner shall surrender before the learned trial Court, at the first instance, within a period of one week from today and in case she moves 1 of 2 ::: Downloaded on - 10-03-2019 06:38:12 ::: Criminal Misc. No. M-7890 of 2019 2 an application for releasing her on bail, the same shall be decided by the learned trial Judge within a period of one week thereafter.
(Shekher Dhawan) Judge February 21, 2019 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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