Amrik Singh vs State Of Punjab And Anr
2023 Latest Caselaw 22431 P&H

Punjab-Haryana High Court

Amrik Singh vs State Of Punjab And Anr on 20 December, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

CRM-M No.64270 of 2023 (O&M) sds: 2023:PHHC: 164367

131 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.64270 of 2023 (O&M)
Date of decision : 20.12.2023

Amrik Singha Petitioner
versus
StateofPunjab&anr Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

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Present :- Mr.Varun Goyal, Advocate for the petitioner.

Mr. Luvinder Sofat, DAG, Punjab.

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PANKAJ JAIN, J. (ORAL)

1 Present petition has been filed for quashing of order dated 22.08.2022 (Annexure P-3) passed by Judicial Magistrate 1% Class, Ludhiana in complaint bearing No.COMA-31231 of 2019 dated 09.12.2019 whereby the petitioner was declared as proclaimed person and direction was issued to the concerned SHO for registration of FIR under Section 174-A IPC.

2 Learned counsel for the petitioner submits that without going into the merits of the order dated 22.08.2022 whereby the petitioner was declared as proclaimed person, the petitioner has already surrendered before the trial Court, as is reflected in the order dated 21.11.2023 placed on record as Annexure P-8. Thus the direction with respect to registration of FIR cannot given effect.

3 Notice of motion.

authenticity of this order/judgment.

CRM-M No.64270 of 2023 (O&M) 22s: 2023:PHHC: 164367

4 Mr. Luvinder Sofat, DAG, Punjab appears and accepts notice on behalf of the respondents-State.

5 Learned State counsel on instructions from HC Davinder Passi submits that the FIR under Section 174-A IPC has not been registered against the petitioner.

6 Keeping in view the fact that the petitioner has already surrendered before the trial Court the order dated 22.08.2022 such direction has already lost its sting.

7 Petition stands disposed off accordingly.

(PANKAJ JAIN ) JUDGE 20.12.2023 Pooja sharma-I

Whether speaking/reasoned Yes Whether Reportable : No