Amanpreet Kaur & Others vs State Of Punjab & Another
2022 Latest Caselaw 10580 P&H

Citation : 2022 Latest Caselaw 10580 P&H
Judgement Date : 6 September, 2022

Punjab-Haryana High Court

Amanpreet Kaur & Others vs State Of Punjab & Another on 6 September, 2022

249   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                       CRM-M-40481-2017
                                       Date of Decision: 06.09.2022

AMANPREET KAUR & OTHERS                              ... PETITIONERS
                     VS.
STATE OF PUNJAB & ANOTHER                            .. RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :
        None for the petitioners.
        Mr. Hittan Nehra, Additional Advocate General, Punjab.
        Mr. Karanveer Singh, Advocate for
        Mr. Onkar Singh, Advocate, for respondent No.2.
                            *****

VIVEK PURI, J.(ORAL)

The petitioners are seeking to quash the FIR No. 101 dated

03.07.2017 under Sections 306 and 34 IPC registered at Police Station

Dasuya, District Hoshiarpur.

Learned State counsel, on the instructions fro ASI Harjit Singh,

submits that petitioners No. 2 to 5 were found to be innocent and on

conclusion of investigation, challan has been presented only against petitioner

No.1. It has been further submitted that petitioner No.1 has already been

acquitted in terms of judgment dated 25.11.2019 passed by the Court of

learned Additional Sessions Judge, Hoshiarpur. Consequently, the present

petition has become infructuous.

In view of the categoric assertion made by learned State counsel,

the present petition is dismissed as having been rendered infructuous.

However, none has appeared on behalf of the petitioners. They

shall be at liberty to move an application for revival of the petition within a

period of three months, if the aforesaid assertion of learned State counsel is

found to be factually incorrect.

06.09.2022                                       (VIVEK PURI)
smriti                                               JUDGE
             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No

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