ASHA THAKUR Vs. U.T.CHANDIGARH

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) This petition under Section 482 Cr.P.C. has come about by the petitioner Asha Thakur then complainant who had initially filed a complaint in a Court at Chandigarh under Sections 494 and 120-B IPC pertaining to Police Station Sector19 Chandigarh. When nothing tangible transpired led to the filing of the present petition. In her prayer, the petitioner seeks registration of criminal case against SHO Ms. Poonam Dilawari and other police officials of Police Station Sector 19 including her alleged husband Tejvir Singh and his unnamed associates.

(3.) Heard Mr. Ranjan Lakhanpal, Advocate for the petitioner and Ms. Ashima Mor, Addl. Public Prosecutor U.T. Chandigarh for the respondent/State and perused the records.