ARTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is, for quashing of FIR No.220 dated 9.12.2005, registered under Sections 406/498-A of the Indian Penal Code, at Police Station, Division No.6, Ludhiana and all consequential proceedings arising therefrom.I have heard learned counsel for the petitioners and perused the paper book.

(2.) THE pleas raised by counsel for the petitioners disclose disputed questions of fact, that are best left to be determined by the trial Court,on the basis of evidence to be adduced. THE final report under Section 173 Cr.P.C. has also been filed. However, as petitioners no.1,2 and 4 are ladies, their personal appearance before the trial Court shall remain exempted, subject to their filing an affidavit, undertaking to appear before the trial Court, as and when so directed. THE order of exemption shall come into operation only if, charges are framed against these petitioners. THE present petition stands disposed of accordingly.