RANJEETA KOUR Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner has challenged complaint/proceedings under Sec. 107 read with Sec. 117 of the Cr.P.C titled, "Gurmeet Kour Vs. Gurjeet Singh and Anr.", pending before the Executive Magistrate, 1st Class (Tehsildar), Jammu South (hereinafter referred to as the 'Executive Magistrate'), as also the proceedings emanating therefrom.

(2.) It is averred in the petition that she received summons from the Court of Executive Magistrate, asking her to appear before the said Court and file her objections on 23/5/2017, on which date, she appeared before the said Court but no proceedings were conducted and the matter was adjourned from time to time.

(3.) The main contention, that has been raised by the petitioner is that there is no order in the complaint file pending before the Court of Executive Magistrate, pursuant to which the summons have been issued to the petitioner. In order to ascertain the merits of this contention, the official respondents were directed to produce the record pertaining to the complaint, which is subject matter of this petition. Photo copy of the record has been produced by Mr. Amit Gupta, learned AAG.