Sunny Chawla vs State Of Punjab And Others
2022 Latest Caselaw 6514 P&H

Citation : 2022 Latest Caselaw 6514 P&H
Judgement Date : 11 July, 2022

Punjab-Haryana High Court

Sunny Chawla vs State Of Punjab And Others on 11 July, 2022

258          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                                                    CRM-M-8689-2020
                                             Date of decision : 11.07.2022


SUNNY CHAWLA

                                                              ... Petitioner

                                   Versus


STATE OF PUNJAB AND OTHERS


                                                            ...Respondents


CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:     None for the petitioner.

             Mr. Sidakmeet Singh Sandhu, DAG, Punjab.

                   ****

JASJIT SINGH BEDI, J. (ORAL)

The prayer in the present petition under Section 482 Cr.P.C.

is for the issuance of appropriate directions to respondent Nos.2 and the

connected Police Stations of District Amritsar not to harass and

humiliate the petitioner by calling him to the different Police Stations

time and again, with a further prayer that respondent Nos.2 and 3 be

directed to provide at least 10 days time for his appearance while serving

a notice under Section 160 Cr.P.C.

None has put in appearance on behalf of the petitioner.

The learned State counsel submits that the petitioner is a

habitual offender and the allegations levelled in the petition are baseless.

1 of 3

In fact, as many as 11 more FIRs are pending against the petitioner, the

details of which are mentioned hereinbelow:-

Sr.   Detail of case                     Status
No.

1. FIR No.5 dated 08.01.2015, P.S. FIR quashed vide order dated 26.02.2018 Islamabad, U/s 452, 341, 323, 506, 34 of IPC

2. FIR No.81/4.10.2019, PS D- Petitioner acquitted vide judgment dated Division, U/s 392 IPC 05.02.2013

3. FIR No.70 dated 04.03.2014, P.S. The petitioner is not involved and not Islamabad, U/s 326/323/324 IPC mentioned as accused in the said FIR

4. FIR No.83/26.6.2017 P.S. FIR quashed vide order dated 11.10.2017 Islamabad U/s 382, 323, 324, 341, 148, 149 IPC

5. FIR No.33 dated 26.04.2016, P.S. FIR quashed vide order dated 06.07.2018 Islamabad U/s 366 IPC

6. FIR No.5 dated 20.01.2016, P.S. Compromise effected and quashing Islamabad, U/s 379-B, 323, 325 petition is pending in the Hon'ble High IPC Court vide CRM-M-25319-2018

7. FIR No.80/2013, P.S. Islamabad, The FIR has been recommended for U/s 364 IPC cancellation.

8. FIR No.39 dated 26.05.2012, P.S. The petitioner acquitted vide judgment Islamabad, U/s 452, 328, 323, dated 01.09.2018. 324 IPC.

9. FIR No.34 dated 20.02.2010, P.S. The petitioner acquitted vide judgment Islamabad, U/s 452, 380, 427, dated 03.09.2012. 506, 323, 324, 326, 148, 149 IPC

10. FIR No.198 dated 21.10.2019, On bail u/s 167 (2) Cr.P.C. as the police P.S. Gate Hakima, Amritsar, in failed to collect any cogent evidence which the petitioner was involved against the petitioner. vide GD No.01 dated 24.10.2019 U/s 452, 323, 427, 336, 506, 148, 149 of IPC read with Sections 25, 54, 59 of Arms Act, 1959.

11. FIR No.113 dated 14.11.2019, Cancellation has been submitted and on U/s 379-B(2) IPC P.S. 'D' the application of the SHO the release Division, Amritsar order of the petitioner were passed by JMIC, ASR.

He further submits that the presence of the petitioner was

being sought in FIR No.198 dated 21.10.2019 registered under Sections

307, 148, 149 IPC and Sections 25, 27, 54 of Arms Act, 1959 registered

at Police Station Gate Hakima, District Amritsar in GD No.01 dated

2 of 3

24.10.2019 registered under Sections 452, 323, 427, 336, 506, 148, 149

IPC read with Sections 25, 54, 59 of Arms Act.

In view of the above and the criminal antecedents of the

petitioner, no further orders are required to be passed by this Court.

Disposed of.

(JASJIT SINGH BEDI) JUDGE 11.07.2022 JITESH

Whether speaking/reasoned:- Yes/No