GEETA MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case file taken up through video conferencing.

(2.) On a complaint submitted by petitioner/complainant Geeta Mahajan, formal FIR No.90 dtd. 24/7/2019 for the offences under Ss. 452, 435, 427, 506 and 34 IPC has been registered with Police Station Basti Bawa Khel, District Jalandhar Commissionerate against Ridham Sharma @ Rishu - accused.

(3.) The grouse of the petitioner is that despite the allegations disclosing offence under Sec. 307 IPC, the police has not booked the accused for the said offence. The petitioner had moved representations to the police authorities but without evoking any response.