MAMTA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) Complaint-wife of accused respondent no.2-Rajneesh Kumar has approached this Court under Section 482 Cr.PC for direction to the learned trial court for framing of the charges in complaint case no.44 dated 4.12.2007 titled as Mamta Sharma v.Rajnesh Kumar and another under Sections 406,498-A, 307,323,506,341,506 read with Section 34 IPC (P2).

(2.) Learned counsel submits that after recording of entire precharge evidence the case is pending for framing of the charges since the last two years on the premise and interpretation that this Court is seized of the matter in Crl.M.No.M-19047 of 2008. It is submitted that the aforesaid petition was filed by the respondent no.3-Harbans Lalfather- in-law of the complainant/petitioner and in the said petition till now there is no order staying the proceedings. It is further submitted that the proceedings in the aforesaid petition are being got adjourned on one pretext or the other to delay the matter.

(3.) Learned counsel for the petitioner prays that in the absence of any stay granted by this Court, the learned trial Court be directed to proceed with the matter expeditiously.