NARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-40496-2021

(2.) Vide this application advancement of the date of hearing in the accompanying petition is sought, with learned counsel submitting that the turn of the case has not come up twice with the matter now standing adjourned for hearing to 11/1/2022, and with the petitioner having been in custody for more than five months, with her not being at fault in any manner as is obvious from a reading of the FIR.

(3.) Notice in the application.