PARAMJIT KAUR Vs. BALKAR SINGH AND ORS.

JUDGEMENT

(1.) In this SLP the accused persons had questioned the framing of the charge and dismissal of the discharge application before the High Court. The case was heard and reserved with other connected matters but on a perusal we find that the case is somewhat different. Only the question of sanction has been argued whereas the High Court has also decided on merits that there is no evidence against the accused person to frame charge. On the latter aspect no arguments have been advanced by learned counsel for the parties. As this case is required to be re-heard, it be de-tagged from other cases and be listed for hearing afresh.