LAWS(P&H)-2022-10-76

KOMAL PREET KAUR Vs. STATE OF PUNJAB

Decided On October 11, 2022
Komal Preet Kaur Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.0045 dtd. 20/4/2022 under Ss. 306 and 506 IPC registered at Police Station Division No.4, Ludhiana.