Punjab-Haryana High Court
Vachhitar Singh And Ors vs Raminder Kaur on 31 October, 2018
Author: Anita Chaudhry
Bench: Anita Chaudhry
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No. M-27161 of 2017
Date of decision : 31.10.2018
Vachhitar Singh & Anr.
...... Petitioners
versus
Raminder Kaur
... Respondent
CORAM:- HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Argued by: Mr. Rajinder Goyal, Advocate
for the petitioners.
Mr. M.K. Dogra, Advocate
for the respondent.
***
ANITA CHAUDHRY, J.
In view of the detailed order passed in Crl. Misc. No.M-26111 of 2017, titled as Hardeep Singh & Anr. Vs. Raminder Kaur, this petition is allowed. Complaint No.531 dated 19.07.2016 and consequent proceedings taken therein, including summoning order dated 15.05.2017 are quashed qua the petitioners. For reasons, see the orders in aforesaid petition.
October 31, 2018 (ANITA CHAUDHRY)
J/S JUDGE
Whether speaking/ reasoned Yes/ No
Whether reportable Yes/ No
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