SITA RANI LUTHRA Vs. U T , CHANDIGARH

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Parnita Verma daughter of Ajit Singh Verma(for brevity "the complainant"), a criminal case was registered against accused Satyanarayan Luthra(husband), Hira Lal Luthra(father-in-law), Sita Rani Luthra(mother-in-law) and others, vide FIR No.390 dated 11.09.2009 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 420 IPC, by the police of Police Station, Sector 39, Chandigarh.

(2.) Aggrieved thereby, petitioner-accused has preferred the main petition bearing CRM-M-11640 of 2012, as back as on 23.04.2012, to quash the impugned FIR(Annexure P-1). The personal presence of the petitioner in the trial Court, was exempted by virtue of order dated 27.11.2012 in the main petition by this Court.

(3.) Taking the undue benefit of aforesaid order, the petitioner did not appear in the trial Court despite repeated directions. Consequently the charges were not framed against the accused. When confronted with this grave situation, learned counsel had undertaken to produce the petitioner in the trial Court within a period of one month, by way of order dated 03.09.2013 of this Court but in vain.