POOJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The question of law involved in the present cases being common, the same are being decided together. CRM-M-19760, 19106 & 20644-2018-1st case

(2.) Challenge in the present petitions is to the common order dtd. 26/4/2018, passed by Nyayadhikari Gram Nyayalaya, Nangal, as well as consequential FIR No. 58 dtd. 27/4/2018 registered under Ss. 295-A, 499 and 500 IPC at Police Station Nangal, District Rupnagar. CRM-M-7925-2018-2nd case

(3.) Challenge in the present petition is to the order dtd. 30/1/2018, Annexure P-8, passed by Judicial Magistrate First Class, Shri Anandpur Sahib, Rupnagar, and consequential proceedings including registration of FIR No. 19 dtd. 12/2/2018, under Ss. 420, 467, 468, 471 and 120-B IPC at Police Station Nurpur Bedi, District Rupnagar.