Bharpur Bharti & Anr vs State Of Punjab & Ors
2024 Latest Caselaw 7961 P&H

Punjab-Haryana High Court

Bharpur Bharti & Anr vs State Of Punjab & Ors on 16 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:050884

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh


                                                               CRM-793-2024 in/and
                                                               CRM-M-37135-2016 (O&M)
                                                               Date of Decision:- 16.4.2024


                 Bharpur Bharti and another                                        ... Petitioners


                                                         Versus


                 State of Punjab and others                                        ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Sarju Puri, Advocate, for the applicants/petitioners.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

CRM-793-2024

Prayer made in the application is for preponement of the main

case.

Learned counsel submits that the main case itself has been

rendered infructuous as the petitioners have been convicted by the trial

Court.

In view of the aforestated position, the application is allowed

and the matter is preponed from 01.08.2024 and is taken on Board today

itself.

CRM-M-37135-2016 (O&M)

Learned counsel for the petitioners submitted that the

petitioners already stand convicted vide judgment dated 22.3.2024 passed by

learned Judicial Magistrate 1st Class, Kharar.

integrity of this order/judgment CRM-M-37135-2016 (O&M) -2- 2024:PHHC:050884

Learned counsel appearing on behalf of the complainant has

passed on a copy of judgment dated 22.3.2024 passed by learned Judicial

Magistrate 1st Class, Kharar indicating that the petitioners stand convicted.

The same is taken on record.

In view of the aforestated position, the instant petition filed

under the provisions of Section 482 Cr.P.C. seeking quashing of FIR has

been rendered infructuous and is disposed of as such.

Pending miscellaneous applications, if any, also stand disposed

of.

                 16.4.2024                                            (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE
                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment