PARDIPT CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through instant petition, filed under Sec. 482 Cr.P.C. (528 of BNSS, 2023), petitioner - Pardipt Chaudhary, has prayed for quashing of the Kalandra under Sec. 182, 211 of IPC, dtd. 12/5/2013, and all the consequential proceedings arising therefrom, filed in the Court of learned Chief Judicial Magistrate, Karnal.

(2.) Petitioner had filed one complaint against one Renuka d/o Ranbir Singh on 18/1/2011, alleging therein that Renuka had visited the school, where minor son of the petitioner was studying and while visiting in the school, she tried to forcibly take the child along with her. However, on alarming by the child, and on the intervention of the teacher, it was not allowed to happen.

(3.) SUBMISSIONS ADDRESSED BY PETITIONER'S COUNSEL: -