SADIYA Vs. STATE & ORS

JUDGEMENT

(1.) Petitioner impugns Kalandara dated 16.03.2018, issued under Sections 107/150 Cr.P.C. against her.

(2.) Learned counsel for the petitioner submits that the Kalandara is based on incorrect facts. It is submitted that there was an altercation on 10.03.2018, wherein, some neighbours misbehaved with the daughter of the petitioner and a complaint was lodged against them.

(3.) It is submitted that the Kalandara incorrectly records that both the parties i.e., the petitioner as well as the persons against whom the complaint was made were in the habit of fighting with each other and calling 100 number PCR and even going to the Police Station to make complaints against each other.