BHANWAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER assails order dated 19.02.2015 passed by Additional Sessions Judge, Ropar in FIR No. 112 dated 11.07.2013 under Sections 498 -A, 306, 304 -B IPC, Police Station Chamkaur Sahib, District Ropar.

(2.) THE relevant extracts of FIR is as under: -

(3.) ON 09.06.2013 at night complainant received call from father -in -law Bhanwar lal that Ratni Devi with her son Sarwan Kumar left the house at 9.00 p.m. and has gone somewhere.