KARAMJIT KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure has been filed for setting aside the order dated 12.2.2015 passed by learned Additional Sessions Judge, Hoshiarpur as well as order dated 10.3.2015 passed by learned Judicial Magistrate, 1st Class, Hoshiarpur vide which, the petitioners have been charge sheeted under Section 498-A of the Indian Penal Code.

(2.) The submissions made by Ms.Payel Mehta, Advocate have been heard.

(3.) The petitioners had filed a criminal revision, which was partly allowed by the learned Additional Sessions Judge, Hoshiapur by directing the trial court to frame the charge against the petitioners under Section 498-A IPC only and they were discharged under Section 406 IPC. Sister in law of the complainant was also discharged.