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Judgment
10 paragraphs · 173 wordsKanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 482 Cr.P.C. praying that a direction be issued to the respondents not
to harass the petitioner and furthermore to issue a notice, one week in advance, in case any FIR is to be registered against her.
On 18.5.2007, a Co-ordinate Bench of this Court had passed the following order:-
...It is disclosed in the petition that the petitioner has allegedly been falsely implicated in 2-3 cases. The details of these cases have not been
disclosed in the petition. Let the petitioner first disclose the details of the cases, which have been registered against her.
Adjourned sine die.
To be listed as and when the needful is done.
No steps have been taken by the petitioner to comply with the order dated 18.5.2007. It can be safely assumed that in the last more than four
years, the petitioner has faced no harassment or registration of the case.
Hence, no further directions are called for and the present petition is disposed of.