SATJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRL. Misc. No.18375 of 2006 No case is made out for grant of stay as has been prayed in this application. C.M stands dismissed. CRL. Misc. No.32363-M of 2004 On request, main case is taken up on Board for hearing today after preponing the date already fixed. When notice of motion was issued on 20.7.2004, personal appearance of the petitioner before the trial Court was exempted. Heard.

(2.) IT has come on record that the cheque, which has bounced, was issued out of the joint account of the petitioner with her husband. No case is made out for interference. Dismissed. However, keeping in view the facts and circumstances of this case, it is ordered that the personal appearance of the petitioner, before the Crl. Misc. No.32363-M of 2004 (O&M) [2] trial Court, shall remain exempted till further orders except when her presence is specifically needed by the trial Court. She shall raise no objection to the recording of evidence in her absence.