BAHADUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, Criminal Misc. No. 9162-M of 2006 preferred by Bahadur Singh, Chhinder Pal Kaur and Mohinder Singh and Criminal Revision No. 1235 of 2007 preferred by these very persons, shall be decided together.

(2.) In Criminal Misc. No. 9162-M of 2006, the petitioners have sought quashing of case FIR No. 281 dated 21.9.2005 registered at Police Station Payal, District Ludhiana, under Sections 498-A and 406 IPC (Annexure P1).

(3.) In Criminal Revision No. 1235 of 2007, since proceedings were not stayed in the aforesaid petition, the charges were framed against the petitioners on 7.5.2007. Thus, it has been prayed that order dated 7.5.2007 (Annexure P4) accompanied by charge sheet be also quashed.