SANDEEP KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) By way of filing the present petition under Section 482 Cr.P.C., petitioner - Sandeep Kaur prays for quashing of order dated 13.5.2020 passed by Chief Judicial Magistrate, Kapurthala in case FIR No.267 dated 17.9.2019 for the offences under Sections 406 and 498-A IPC, registered at Police Station City, Kapurthala, vide which accused/respondent No.2 - Arti Taunk has been allowed to travel abroad as well as order dated 25.5.2020 passed by Additional Sessions Judge, Kapurthala vide which the revision petition filed by petitioner, who is complainant in the FIR, against the order passed by Chief Judicial Magistrate, Kapurthala was dismissed.

(3.) Briefly stated, the facts of the case are that FIR in question was initially registered against the husband and mother-in-law of complainant Sandeep Kaur, who is petitioner before this Court.