Punjab-Haryana High Court
Gurnam Singh And Another vs State Of Haryana And Another on 22 January, 2019
Author: Hari Pal Verma
Bench: Hari Pal Verma
122.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-2719-2019
Date of decision:22.01.2019.
GURNAM SINGH AND ANR. ... Petitioners
Versus
STATE OF HARYANA AND ANR. .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. Pawan Attri, Advocate, for the petitioners.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.57 dated 27.01.2018 registered under Sections 406/498- A/506 of IPC (Section 494 of IPC added lateron) at Police Station Pehowa, District Kurukshetra (Annexure P-1) and all other subsequent proceedings arising therefrom.
Learned counsel for the petitioners states that there is no specific allegation against the petitioners for demand of dowry. Petitioner No.1 is aged 82 years and petitioner No.2 is of about 68 years.
Considering the fact that challan in the case has been presented and the case is fixed for framing of charge, no interference is warranted at this stage.
Dismissed.
However, so far as the prayer of the petitioners for grant of exemption from personal appearance is concerned, they are at liberty to move an appropriate application before the trial Court, which shall be considered by the trial Court in accordance with law.
(HARI PAL VERMA)
JUDGE
22.01.2019
sanjeev Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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