RUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No. 40812-M of 2007 titled Rupinder Kaur v. State of Punjab, and Crl. Misc. No. 18385-M of 2007 titled Sukhwinder Kaur & Ors. v. State of Punjab & Anr., as common questions of law and facts are involved in both these petitioners.

(2.) FOR facility the facts are being taken from Crl. Misc. No. 40812-M o f 2007.

(3.) THE petitioner has also challenged the order passed by the learned Additional Sessions Judge (Fast track Court), Ludhiana dismissing the revision filed against the order dated 2.7.2007. However, learned counsel for the petitioner did not press the petition for quashing of FIR and challenge to the order dated 31.1.2007 passed by the learned trial court as well as order passed by the learned Additional Sessions Judge, Ludhiana attached as Annexure P.6.