Parampal Singh & Anr vs State Of Punjab & Anr
2022 Latest Caselaw 1917 P&H

237          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                      CRM-M-40724-2017 (O&M)
                                                      Date of decision: 22.03.2022


PARAMPAL SINGH AND ANR.                                      ...PETITIONERS
                                         VERSUS

STATE OF PUNJAB AND ANR.                                     ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     None for the petitioners.

             Ms. Ruchika Sabherwal, AAG, Punjab.

             ****

VIVEK PURI,J. (ORAL)

Petitioners are seeking quashing of FIR bearing No. 63 dated

30.09.2016, under Section 376-D IPC and Sections 3 and 4 of Protection of

Children from Sexual Offences Act, 2012, registered at Police Station Khalchia,

District Amritsar Rural.

On instructions from ASI Shamsher Singh, learned State counsel has

pointed out that the petitioners have been acquitted vide judgment dated

10.12.2018 and the present petition has been rendered infructuous.

Dismissed as having been rendered infructuous.

As none has joined the proceedings on behalf of the petitioners, the

petitioners shall be at liberty to seek revival of the petition in the event, the

assertions as projected hereinabove are found to be factually incorrect.

22.03.2022                                                   (VIVEK PURI)
renubala                                                       JUDGE

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




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