SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C for issuance of direction to Respondents No. 2 to 4 to arrest Maninder Raj Singh son of Santokh Singh, Satinder Kaur wife of Bhupinder Raj Singh and Rajdeep Kaur daughter of Bhupinder Raj Singh, all residents of Village and P.O. Attari, District Amritsar on the basis of the FIR No. 14 dated 28.01.2010 registered under Sections 420/120B IPC registered at Police Station Gharinda, District Amritsar at the instance of Petitioner with a further request to present the challan/report under Section 173 Code of Criminal Procedure against all the accused persons.

(2.) LEARNED Counsel for the Respondent -State, on instructions from ASI Randhir Singh, states that the matter has been investigated into and the cancellation report has been submitted in the Court of Judicial Magistrate Ist Class, Amritsar on 09.02.2011.

(3.) IN view of the above, it is evident that the Magistrate has already taken cognizance of the matter and the same is pending before him.