JASPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner was never served of the notices issued to her, of the complaint instituted by one Naresh Arora.

(2.) He points to the zimni orders passed in that complaint, as have been annexed as Annexure P-6 (colly) with the petition.

(3.) A perusal thereof shows that as per the report put up before the trial court on 17.10.2014, the non-bailable warrant issued had been received back with the report, "incomplete address". Thereafter, the factum of the correct address not having been filed was noticed by the Court in the subsequent orders also.