Gurvinder Kaur And Anr vs State Of Punjab And Anr
2022 Latest Caselaw 7511 P&H

CRR No.1303 of 2018                                          {1}


            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

237-3                                     CRR No.1303 of 2018
                                          Date of decision:21.07.2022

Gurvinder Kaur and another                     ... Petitioners

                           Vs.


State of Punjab and another                    ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    None for the petitioners.

             Mr. Prabhjot Singh Walia, AAG, Punjab.

             Mr. Tarun Singla, Advocate for
             Mr. R.K.Singla, Advocate
             for the complainant-respondent No.2.

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed challenging the order dated

06.01.2018 passed by learned Additional Sessions Judge, Bathinda,

whereby, an application filed by respondent No.2, under Section 319

Cr.P.C., seeking summoning of petitioners as additional accused, has been

accepted.

Counsel for the complainant has placed on record a copy of the

judgment dated 05.01.2022 passed by this Court in CRM-M-43680 of 2021

titled as 'Ranjodh Singh and others Vs. State of Punjab and another' to

submit that FIR out of which the instant proceedings arise has been quashed

on the basis of a compromise. As per the counsel, instant petition has

become infructuous.

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 CRR No.1303 of 2018                                      {2}

Dismissed as having been rendered infructuous.

July 21, 2022                                 (SUVIR SEHGAL)
savita                                            JUDGE

Whether Speaking/Reasoned                                Yes/No
Whether Reportable                                       Yes/No




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