HARMEET KAUR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) After hearing counsel for the applicant, application is allowed. Delay of 242 days in filing the appeal stands condoned.

(2.) Respondent No.2 along with one Didar Singh (who died during pendency of the trial) were made to face trial in FIR No. 8 dated 7.1.2004, Police Station Baldev Nagar, Ambala, for commission of offences punishable under Sections 420, 467, 468, 471, 474 and 120B of IPC.

(3.) The process of law was started on a complaint made by the applicant in Police Station on 14.8.2003. After investigation, cancellation report was submitted in Court, however, on directions given by a senior police officer, matter was re-investigated. It was an allegation against the accused that they had got recorded a mutation in their name by making misrepresentation.