Lalita vs Rajender And Ors
2022 Latest Caselaw 1271 P&H

118          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                     CRM-M-61932-2018
                                                     Date of decision: 07.03.2022



LALITA                                                     ...PETITIONER
                                       VERSUS

RAJENDER AND ORS.                                          ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     Mr.Jagdeep Singh Rana, Advocate for
             Mr. Naveen S. Bhardwaj, Advocate
             for the petitioner.

             ****
             (The case has been taken up through video conferencing on
             account of Covid-19 Pandemic).

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VIVEK PURI,J. (ORAL)

The petitioner has impugned order dated 15.05.2018 (Annexure P-6)

passed by the learned Judicial Magistrate 1st Class, Bhiwani and order dated

05.12.2018 (Annexure P-7) passed by the learned Additional Sessions Judge,

Bhiwani whereby the application under Section 319 Cr.P.C. and the revision were

dismissed.

Learned counsel fore the petitioner contends that all the accused

have been acquitted vide judgment dated 11.02.2019 passed by the Court of

learned Judicial Magistrate 1st Class, Bhiwani and the present petition has been

rendered infructuous.

Dismissed as having been rendered infructuous.

07.03.2022                                                 (VIVEK PURI)
renubala                                                      JUDGE

             Whether speaking/reasoned:       Yes/No
             Whether reportable:              Yes/No



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