PALVINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner seeks quashing of FIR inter alia on the ground that the petitioner, being a lady, has been falsely implicated in the case merely to pressurize the co-accused of the petitioner to part with money or return the money, which is alleged to have been paid by the complainant. Heard.

(2.) All the pleas, taken up in this petition, can be raised before the trial court at the time of framing of charges or subsequently.

(3.) Learned counsel for the petitioner submits that the petitioner being a lady is unnecessarily threatened and harassed when ever she appears in the court. It will be open to the petitioner to seek exemption from personal appearance at an opportune time. In case any such application is filed, taking into consideration the fact that the petitioner is a lady, the trial court will decide the same, as per law.