Mohinder Singh Mann vs State Of Punjab And Others
2023 Latest Caselaw 21170 P&H

Punjab-Haryana High Court

Mohinder Singh Mann vs State Of Punjab And Others on 5 December, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

ASHISH
2023.12.07 13:58

109 2023: PHHC:154724

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.54446 of 2023 (O&M)
Date of Decision: 05.12.2023

Mohinder Singh Mann .... Petitioner
Versus

State of Punjab and others ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Narayan Prasad Gupta, Advocate for the petitioner.

Mr. Tarun Aggarwal, Sr. D.A.G., Punjab.

RR

PANKAJ JAIN, J. (QRAL)

Petition under Section 482 Cr.P.C. has been filed seeking direction to frame the charges for commencement of trial in FIR No.99 dated 03.07.2020 registered under Sections 447, 511 & 506 IPC (added lateron) at P.S. Joga, District Mansa.

Pursuant to order dated 31.10.2023 the report has been received from the concerned quarter and the same is taken on record as Mark 'A'. Counsel for the petitioner has also produced a copy of order dated 21.11.2023 passed by the Judicial Magistrate Ist Class, Mansa, whereby the co-accused has been charged for offence under Section 430 IPC. The same is taken on record as Mark 'B'.

Consequently, the petition is dismissed as having been rendered infructuous.

Pending application(s), if any, shall also stand disposed off.

(PANKAJ JAIN ) JUDGE December 05, 2023 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

| attest to the accuracy and integrity of this judgment/order