Kuldip Singh And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 14017 P&H

308    IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                             CRM-M-32997-2009
                             Date of Decision: 09.11.2022
Kuldip Singh and others                  ......... Petitioners

                                     Versus
State of Punjab and another                                ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    None for the petitioner.

             Mr. Digvijay Singh, AAG, Punjab.

           ****
JAGMOHAN BANSAL, J. (Oral)

The petitioner through instant petition was seeking quashing

of FIR No.120 dated 16.05.2009, registered under Section 447, 379 and

34 IPC at Police Station Dina Nagar, District Gurdaspur.

The Office has brought in the knowledge of the Court that

JMIC, Gurdaspur vide order dated 21.03.2016 has already acquitted the

accused/petitioners No.1, 3 & 4. It has also come on record that

petitioner No.2 had died during the pendency of trial. Copy of judgment

dated 21.03.2016 passed by JMIC, Gurdaspur is taken on record as

Mark-A.

The petition is dismissed as infructuous.

It is made clear that if petitioners have any grievance, they

are at liberty to move appropriate application.

( JAGMOHAN BANSAL ) JUDGE 09.11.2022 Ali Whether speaking/reasoned Yes/No Whether Reportable Yes/No

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