PAWANDEEP KAUR Vs. DALJIT SINGH

JUDGEMENT

(1.) CRM No.30238 of 2016

(2.) Counsel for the petitioner would submit that the Appellate Court committed a serious illegality by taking an erroneous view that the trial Court was required to pass a speaking order when as a matter of fact, the proceedings under Sec. 12 of the Act cannot be treated as a criminal complaint filed under Sec. 200 of the Code of Criminal Procedure, 1973. It is further submitted that the order impugned may be set aside and the matter be remitted to the Appellate Court for decision of the appeals afresh, in accordance with law.

(3.) I have heard counsel for the petitioner, perused the paper-book particularly the order impugned.