KASHMIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kashmir Kaur and her husband Pargat Singh have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 18 dated 28.1.2006 under Sections 420, 466, 467, 468, 471 and 120-B IPC, registered at Police Station Patti.

(2.) After arguing for some time, when the court was not inclined to entertain this petition, counsel for the petitioners stated that the petitioners may be permitted to withdraw this petition with liberty to raise all the points raised in this petition at the subsequent stage of trial. He further stated that personal appearance of petitioner No.1 Kashmir Kaur, who is 52 years old lady, before the trial court, be also exempted.

(3.) Dismissed as withdrawn with the aforesaid liberty. However, with regard to exemption from personal appearance, if petitioner No.1 files an application before the trial court, the same shall be considered in accordance with law.