Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab And Anr on 7 December, 2015
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M No.40973 of 2015 # 1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M No.40973 of 2015
Date of Decision:-07.12.2015
Raminder Kaur.
......Petitioner.
Versus
State of Punjab & Anr.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. H.S. Sangha, Senior Advocate assisted by
Mr. Narinder Singh, Advocate for the Petitioner.
***
JASWANT SINGH, J (ORAL)
One of the accused Raminder Kaur, a 58 years old NRI lady is seeking quashing under Section 482 Cr.PC of Complaint No.79 dated 11.12.2008 titled as Surinder Kumar Vs. Narinder Singh & Ors. under Sections 307, 323, 324, 341, 452, 427, 447, 506, 120-B of Indian Penal Code and Section 25 of the Arms Act (P-1) and all subsequent proceedings based thereupon including summoning order dated 15.10.2015 (P-3) passed by learned JMIC, Patiala on the ground that no offence qua her is made out.
Since the order is revisable under Section 397 Cr.PC before the Court of learned Sessions Judge, this Court is not inclined to interfere in the matter.
At this stage learned Counsel for the petitioner seeks permission to withdraw the present petition to enable his client to seek her VINAY MAHAJAN 2015.12.07 16:43 I attest to the accuracy and authenticity of this document at Chandigarh CRM-M No.40973 of 2015 # 2# remedy under Section 397 Cr.PC before the court of learned Sessions Judge.
Prayer is accepted.
Accordingly, the petition is hereby dismissed as withdrawn. However, the trial Court shall consider the question of limitation sympathetically.
( JASWANT SINGH ) JUDGE December 07, 2015 Vinay VINAY MAHAJAN 2015.12.07 16:43 I attest to the accuracy and authenticity of this document at Chandigarh