Puran Singh vs State Of Punjab And Others
2023 Latest Caselaw 2057 P&H

234        IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
                                                    CRM-M-39931-2020
                                                    Date of decision: 31.01.2023
PURAN SINGH
                                                                    ...Petitioner
                          V/s
STATE OF PUNJAB AND ORS.
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Ms. Hitesh Chopra, Advocate
             for the petitioner.

             Mr. Madhur Sharma, AAG Punjab.
                  ****

DEEPAK MANCHANDA J. (ORAL)

This is the first petition under Section 482 Cr.P.C. seeking direction to the official respondents for conducting a fair and impartial investigation in a complaint pending with Chief Director, Vigilance Bureau, Mohali through some senior police official and to bring the application to its logical conclusion after registering an FIR against respondent Nos.4 and 5 who are roaming freely causing threat to life and property of the petitioner.

On instructions from SI Kamal Singh, learned State counsel submits that the accused have already been acquitted by the trial Court vide judgment dated 30.08.2022 and the copy of the same has been placed on record.

In view of the submission made by learned State counsel, nothing remains to be adjudicated in the present petition.

In view thereof, present petition is disposed of as such with no order.

                                                  (DEEPAK MANCHANDA)
31.01.2023                                              JUDGE
manisha


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




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