KAMALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.P.C. for setting aside the order dated 4.7.2005 passed by Judicial Magistrate Ist Class Nakodar, vide which the proceedings of the case FIR No. 515/2004 dated 5.12.2004 registered at Police Station Nokadar has been consigned as sine die without taking action respondent No.2, who has intentionally absented herself. Counsel for the respondent on instructions from Sukhwinder Singh, Head Constable informed that in this case respondent No.2 has been declared as proclaimed offender and challan has been filed against the remaining accused.

(2.) IN view of the aforesaid factual position, this petition filed for setting aside the order dated 4.7.2005, whereby, proceedings were adjourned sine die has become infructuous and is dismissed as such.