- (1.) APPLICATION is allowed. CRM -10954 -2014
(2.) APPLICATION is dismissed as having become infructous. CRR No.707 of 2014
(3.) THE revision petition is filed by the complainant Sarabjit Kaur challenging the order passed by the learned Addl.Sessions Judge, Ludhiana remitting the case back to the Court of learned Chief Judicial Magistrate, Ludhiana for continuation of trial. Respondent No.2 Kultar Singh is the husband of petitioner Sarabjit Kaur. She filed a complaint not only against respondent No.2 Kultar Singh, but also against 8 other family members of Kultar Singh. The said complaint culminated in FIR No.145 of 2011 on the file of Police Station Focal Point, Ludhiana. Only respondent No.2 Kultar Singh was chargesheeted for the offence under Section 406, 498 -A IPC. The police during investigation found no prima facie material to implicate respondent No.2 for the offence under Section 307 and 313 of IPC.;