NAVNEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 17.2.2017 passed by learned Additional Sessions Judge, Patiala whereby a revision petition filed by the petitioner-complainant Navneet Kaur challenging order dated 9.11.2016 declining an application under Section 311 Cr.P.C. filed on behalf of State, has been dismissed.

(2.) A few facts, necessary to notice for disposal of this petition, are that petitioner lodged FIR No.527 dated 1.11.2008, Police Station Sadar, District Patiala under Sections 406/498-A IPC against her husband Jatinder Singh, her father-in-law Hari Singh and Parneet Kaur alleging therein that the said accused had been harassing her in order to press upon their demands of more dowry and had treated her with cruelty and had also misappropriated the articles of her 'istridhan' entrusted to them.

(3.) Upon conclusion of investigation, challan was presented and charges were framed against the accused for offences punishable under Sections 406/498- A IPC. After the prosecution had been able to examine 5 PWs, a last opportunity was afforded to the prosecution vide order dated 21.5.2016 so as to conclude its evidence. Vide order dated 20.10.2016, the learned JMIC, Patiala, upon finding that the prosecution had been unable to secure the presence of the remaining PWs including the Investigating Officer ASI Gurwinder Singh, closed its evidence by order.