RANI @ KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner contends that petitioner was declared innocent during investigation. She has been summoned now under section 319 Cr. P.C. on the basis of statement of complainant. Only role attributed to her is that she caught hold of the deceased while co-accused inflicted injuries. He submits that petitioner is ready to surrender before the investigating agency and face trial. According to him, she also does not intend to pose a serious challenge to the order summoning her.

(2.) Notice of motion.

(3.) On the asking of court, Mr. Shilesh Gupta, Additional Advocate General, Punjab accepts notice. He has addressed the court, on instructions from ASI Charan Singh, who is present in court.