MEENA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) QUASHING of FIR No. 151 dated 20.8.2010 registered under Sections 406/ 498 -A IPC, P.S. Div. No. 7 (Vardhman), Ludhiana is sought on the ground that no cause of action has arisen at Ludhiana, as no entrustment of dowry articles to the petitioners have been alleged to be made at Ludhiana.

(2.) COUNSEL for the petitioners has relied upon judgment of the Hon'ble Supreme Court in the case of Y. Abraham Ajith and others v. Inspector of Police, Chennai and another 2004(3) R.C.R.(Criminal) 988 : 2004(3) Apex Criminal 455 : 2004(8) SCC 100 and of this Court in the case of Kamaljit Singh and others v. State of Punjab and another (2009) 4 RCR (Criminal) 433.

(3.) IN view of the aforesaid allegation made in the FIR, the same cannot be quashed at the thresh -hold. Not only this, it has been brought to the notice of this Court that challan has been presented, charges have been framed and trial is going on.