Sheela Devi vs State Of Punjab And Another

Anoop Chitkara, J

The present petition has been filed for quashing of the FIR case bearing No.199 dated 17.07.2020 registered under Sections 406, 420, 120-B IPC at Police Station Division No.7, District Police Commissionerate Jalandhar.

Counsel for the State opposed the present petition on the ground that the police report has been filed against the petitioner.

At this stage, petitioner's counsel submits that he would be contended and satisfied in case he is permitted to raise all his points before the trial Court at the time of framing of charges.

Prayer being innocuous, the petitioner is permitted to raise all his points before the trial Court at the time of framing of charges and the trial Court shall advert to the same before framing of charges.

It is clarified that since the matter is listed today before the trial Court, the trial Court shall not frame charges today and at least one week's time be granted to the petitioner to raise his points. It is further clarified that not more than one week time be given to the petitioner to raise his points and the petitioner may submit written submissions for raising his points.

Petitioner to convey this order to the trial Court telephonically.

There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the Petitioner can download this order along with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to verify the authenticity, such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.

Petition is disposed of to the extent mentioned above. All pending applications, if any, stand disposed.