PARUL MALHOTRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the complainant states that the name of Parul Malhotra, who was minor, may be deleted from the array of accused. Ordered accordingly. Petitioner No.2 Pinki is sister-in-law of the complainant-wife and petitioner No.3 Pardeep Malhotra is her husband. COUNSEL for the complainant says that petitioners No.2 and 3 are living in the vicinity, where the husband is living and the allegations have been made against them, which are required to be gone into during the trial.

(2.) IN view of the above, no ground is made out for quashing. The petition is dismissed. However, petitioners No.2 and 3 will be granted exemption from personal appearance subject to such conditions as may be laid down by the trial court.