Raj Kumar vs State Of Punjab And Anr
2022 Latest Caselaw 1171 P&H

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

237                                       CRM-M-28819 of 2018
                                          Date of decision:03.03.2022

Raj Kumar                                      ... Petitioner
                           Vs.

State of Punjab and another                    ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    None for the petitioner.

             Mr. Anmol Singh Sandhu, AAG, Punjab.

             Mr. Rajat Dogra, Advocate
             for the complainant-respondent No.2.

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 Cr.P.C

seeking setting aside the order dated 30.04.2018 passed by learned

Additional Sessions Judge, Moga (Annexure P-4), whereby, an application

filed under Section 319 Cr.P.C for summoning respondent No.2, in FIR

No.83 dated 18.06.2017 registered under Sections 304, 498-A, 34 of Indian

Penal Code, 1860 at Police Station Ko Ise Kha, District Moga, has been

dismissed.

Upon instructions from ASI Daljit Singh, State counsel submits

that the petitioner has been convicted, vide judgment dated 13.03.2020.

In view of the above, petition has become infructuous and is

dismissed as such.

March 03, 2022                                  (SUVIR SEHGAL)
savita                                              JUDGE

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




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