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Resham Kaur And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 22204 P&H

Citation : 2023 Latest Caselaw 22204 P&H
Judgement Date : 18 December, 2023

Punjab-Haryana High Court

Resham Kaur And Ors vs State Of Punjab And Ors on 18 December, 2023

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                        Neutral Citation No:=2023:PHHC:162551




CRM-M-16719-2019                                               2023:PHHC:162551

134-2                                                                             -1-

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                       CRM-M-16719-2019
                                       Date of Decision :- 18.12.2023

Resham Kaur and others
                                                                 .......Petitioners
                    Versus

State of Punjab and others

                                                               .......Respondents

CORAM:-             HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: None for the petitioners.

          Mr.Arun Luthra, DAG, Punjab.

          None for respondents No.2 and 3.


                    ****

SUVIR SEHGAL, J. (ORAL)

1. Instant petition has been filed under Section 482 Cr.P.C. for

quashing of Cross case bearing GD No.49 dated 03.07.2018, under

Sections 323, 506, 148, 149 IPC, Annexure P1, in FIR No.82 dated

10.06.2018, under Sections 323, 452, 341, 506, 34 IPC (Sections 325 and

308 IPC were added later on), registered at Police Station Dasuya, District

Hoshiarpur, Annexure P2 and subsequent proceedings arising therefrom

on the basis of compromise dated 06.04.2019, Annexure P3.

2. Upon instructions from ASI Mohinder Singh, State counsel

submits that out of nine petitioners, six have faced trial and have been

acquitted by the trial Court by judgment dated 28.03.2022. He submits

that insofar as remaining three petitioners are concerned, they were found

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Neutral Citation No:=2023:PHHC:162551

CRM-M-16719-2019 2023:PHHC:162551

134-2 -2-

innocent.

3. In view of the above development, petition has become

infructuous and is dismissed as such.




18.12.2023                                           (SUVIR SEHGAL)
Brij                                                    JUDGE

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




Neutral Citation No:=2023:PHHC:162551

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