Punjab-Haryana High Court
Kuldeep Singh vs Joginder Kaur & Anr on 28 April, 2015
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No.A-256-MA of 2014
Date of Decision : April 28,2015
Kuldeep Singh .....Applicant
VERSUS
Joginder Kaur and another .....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
HON'BLE MRS.JUSTICE SNEH PRASHAR
Present : Mr. Pardeep Rajput, Advocate.
T.P.S. MANN, J. (Oral)
The complainant has filed the present application under Section 378(4) Cr.P.C. for the grant of leave to appeal against the judgment dated 16.8.2013 passed by the Additional Chief Judicial Magistrate, Amritsar.
Vide impugned judgment, the trial Court, after taking pre-charge evidence, did not find a prima facie case to charge respondent Joginder Kaur and, accordingly, discharged her.
Against the discharge of Joginder Kaur-respondent, the remedy available to the complainant was to file a revision petition, instead of filing the present application under Section 378(4) Cr.P.C.
Faced with the above, learned counsel for the applicant submits that he may be allowed to withdraw the present application with liberty to the applicant to avail the remedy as prescribed by law.
Dismissed as withdrawn with liberty aforementioned.
( T.P.S. MANN )
JUDGE
( SNEH PRASHAR )
April 28, 2015 JUDGE
SATISH KUMAR
satish
2015.04.30 11:24
I attest to the accuracy and
authenticity of this document
Chandigarh