- (1.) Vide this order, above mentioned two petitions would be disposed of as the petitioners have challenged the orders dated 11.5.2011 and 17.5.2011 passed by the trial Court.
(2.) After hearing the learned counsel for the parties, I am of the opinion that these petitions deserve to be dismissed.
(3.) Beant Kaur had filed a complaint against petitioners under Sections 302, 323, 452, 148, 149 of the Indian Penal Code, 1860 (IPC for short) on 09.10.2005 with regard to murder of Gurbachan Kaur. FIR No.136 dated 12.10.2005 (Annexure P-1) was registered at Police Station B- Division, Amritsar at the instance of Ranjit Singh.;