AJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE conspectus of the facts and material which needs a necessary mention for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record, is that initially in the wake of complaint of complainant Jatinder Kaur wife of Amandeep Singh (respondent No.2) (for brevity 'the complainant'), a criminal case was registered against Amandeep Singh (husband), Iqbal Singh, Ajit Kaur (parents-in-law), Mona Kaur, Gurjit Kaur (sister-in-law) and her husband Udam Singh vide FIR No.77 dated 07.08.2010 (Annexure P-1) for the commission of offences under Sections 406 and 498A IPC by the police of Police Station Bhogpur, District Jalandhar.

(2.) DURING the pendency of the criminal case, the application for exemption of personal presence filed by petitioner Ajit Kaur (mother-in-law) was dismissed by the trial Court by means of order dated 09.01.2012 (Annexure P-4).

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the instant petition deserves to be accepted in this context.