SHEELA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for quashing of the FIR case bearing No.199 dtd. 17/7/2020 registered under Ss. 406, 420, 120-B IPC at Police Station Division No.7, District Police Commissionerate Jalandhar.

(2.) Counsel for the State opposed the present petition on the ground that the police report has been filed against the petitioner.

(3.) At this stage, petitioner's counsel submits that he would be contended and satisfied in case he is permitted to raise all his points before the trial Court at the time of framing of charges.