Punjab-Haryana High Court
Salwinder Kaur And Others vs Raminder Kaur And Another on 13 September, 2010
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M. No. M- 26729 of 2010 (O&M)
Date of decision : 13.9.2010
...
Salwinder Kaur and others
................Petitioners
vs.
Raminder Kaur and another
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. A.S. Khinda, Advocate
for the petitioners
...
K.C. Puri, J.
This is a petition under Section 482 Cr.P.C. for quashing of complaint No. 189 dated 7.2.2006 titled as Raminder Kaur vs. Narinder Singh and others under Sections 420, 494, 149 IPC. The petitioners were summoned vide order dated 23.2.2007 (Annexure P-
2). Thereafter, the present petition has been filed.
Counsel for the petitioners is fair enough to concede that charge has been framed against the petitioners. Petitioners have challenged the summoning order after a period of more than 3-1/2 years without assigning any reason. The petitioners have the remedy to challenge the charge.
So, no ground for interference under Section 482 Cr.P.C. is made out.
Consequently, the petition stands dismissed.
( K.C. Puri ) 13.9.2010 Judge chugh