SM KARTAR KAUR Vs. CROWN

JUDGEMENT

(1.) HAZURA Singh, Basant Kaur, Ram Piari and Kartar Kaur were proceeded against under Section 109, Cr. P. C. It is stated that the said Hazura Singh is a badmash, which no ostensible means of subsistence and lives by trafficking in woman. Kartar Kaur is not in any way related to the said Hazura Singh and was found in the house of Hazur Singh on 30-11-1947.

(2.) ON 12-12 1947, Hazura Singh, Basant Kaur, Kartar Kaur and Ram Piari appeared in the Ct. of Mr. K. C. Grover, Mag. , 1st Class, at Amritsar who on that date passed a joint preliminary order under Section 112, Cr. P. C. In this order all that was stated was that Hazura Singh aforesaid had no ostensible means of subsistence. There was no allegation in the preliminary order against Kartar Kaur within, the meaning of Section 109 (a) Cr (b), Cr. P. C. 1898.

(3.) THE Mag. , however, accepted the testimony of Man Singh, P. W. 3 and Amar Singh P. W. 4 that Kartar Kaur was in the house of Hazura Singh for being sold to a customer who was expected to reach that house on that day, Man Singh and Amar Singh, however, stated that it was Hazura Singh who had told them that Kartar Kaur was in his house for being sold and they had no personal knowledge about the matter.