SUDESH RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking issuance of direction to respondent No. 2 to withdraw notice dated 11.02.2020 (P-l) in view of reply dated 18.07.2020 (P-2). Further prayer of the petitioner is not to ask her to surrender her passport bearing No. U2488469 dated 21.01.2020 issued by respondent No. 2.

(2.) The petitioner is complainant in F.I.R No. 84/2010 registered under Sections 323/324/34 IPC at P.S. Sadar Kapurthala on the basis of which passport authority has issued notice dated 11.02.2020.

(3.) On notice of the petition, a reply has been filed on behalf of respondent No. 1 and 3 stating therein that the trial in F.I.R. No. 84 dated 11.09.2010 under Sections 323/324/34 IPC has been concluded by the learned trial Court, vide judgment dated 19.07.2017 and the accused were acquitted. Further, in F.I.R No. 63 dated 09.06.2018 under Sections 341/324/34/120-B IPC registered against the petitioner by Ved Prakash, cancellation report has been submitted before the learned trial Court and thus the report was sent as NOT CLEAR to the Passport Office. In F.I.R No. 84, a cross version was registered by the petitioner but now the case has been concluded.