HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 of the Code of Criminal Procedure for quashing the summoning order dtd. 6/6/2018 passed by Judicial Magistrate, 1st Class, Patiala vide which the petitioner has been summoned on the application filed by the complainant under Sec. 319 of the Code of Criminal Procedure as also order dtd. 4/8/2018 passed by learned Additional Sessions Judge upholding the aforesaid order of summoning.

(2.) This Court would like to reproduce the relevant part of the statement of Paramjit Kaur (Annexure P-3) as under : -

(3.) A bare perusal of the aforesaid statement of the complainant transpires that a strong prima facie case is made out against the petitioner to face trial and at this stage, version of the complainant cannot be discarded.