REGENT COMPUTRONICS PVT. LTD.

HARJINDER KAUR Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

DR. SANT SINGH V. STATE OF PUNJAB [REFERRED TO]
SAVITRI DEVI V. RAMESH CHAND [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
ASHOK CHATURVEDI VS. SHITUL H CHANCHANI [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
SARITHA VS. R RAMACHANDRA [REFERRED TO]
SHINDER PAL @ KAKKE VS. STATE OF HARYANA [REFERRED TO]
SATISH KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) HARJINDER Kaur, Harjit Kaur, Balbir Kaur and Balwinder Kaur daughters of Daulat Ram and Kulwinder Kaur wife of Harjinder Singh are seeking quashing of FIR No. 150 dated 2.10.2001 under Sections 498-A, 506 and 406 IPC registered at police station Hariana, District Hoshiarpur and the subsequent proceedings including the summoning order dated 31.1.2003 and the order dated 15.4.2003 whereby they have been charge-sheeted for the aforesaid offences.

(2.) MR . Dadwal states that in fact Kulwinder Kaur petitioner wife of Harjinder Singh is also daughter of Daulat Ram, but she was married in the year 1994.

(3.) I have heard learned counsel for the petitioners, the learned State counsel and with their assistance have gone through the entire available record on the file.

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HARJINDER KAUR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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