KULDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Punjab State through Junior Engineer, Office of the Administrator, Urban Estate, Punjab, Jalandhar (respondent No.2) has filed the complaint against the petitioner and others alleging commission of offences under Section 11(i) read with Section 3(i) and Section 8(i) of Punjab Regulation of Colonies Act, 1975 ('Act' ? for short). It is alleged that the accused in the said case had sold plots in a colony which results in violation of the provisions of the Act. The case is still pending. The present petition for grant of permission to go to Norway for the period from 7/11/2010 to 10/1/2011 during the pendency of the complaint has been filed.

(3.) The petition is opposed by the learned counsel for the respondents on the ground that earlier the petitioner was exempted from appearance on 2/4/2002 and thereafter she did not appear and was declared a proclaimed offender on 2/9/2005.