COURT OF ITS OWN MOTION Vs. SHAM LAL

JUDGEMENT

(1.) AFTER the issuance of sou moto notice for cancellation of bail, it is stated that the accused persons have been acquitted as the prosecutrix and her parents did not support the prosecution story.

(2.) IN view of the above, no further order can be passed on the notice issued to the accused. A perusal of the judgment of the trial Court shows the prosecutrix and the witnesses have completely reversed the stand earlier taken. According to the police officer present in this Court, no proceedings have been initiated against the prosecutrix and her parents for having committed the offence under Section 182 I.P.C. On the basis of the false allegations made, the accused persons have been prosecuted for having committed serious offences under Sections 363-A, 366 and 376 IPC.

(3.) COPY of the judgment passed by Additional Sessions Judge, Bathinda dated 19.10.2000 is kept on record.