Major Singh vs State Of Punjab And Ors
2024 Latest Caselaw 8823 P&H

Punjab-Haryana High Court

Major Singh vs State Of Punjab And Ors on 25 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                 Neutral Citation No:=2024:PHHC:057467




CRR-3155 of 2018                           -1-           2024:PHHC:057467

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

231                                               CRR-3155 of 2018
                                                  Date of Decision: 25.04.2024


Major Singh                                                    ..... Petitioner

                                         Versus

State of Punjab and others                                     ..... Respondents


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL


Present:      None for the petitioner.

              Mr. J.S. Rattu, DAG, Punjab.

              Mr. H.S. Randhawa, Advocate and
              Mr. D.S. Virk, Advocate
              for respondents No.2 to 4.

                         *****
SANDEEP MOUDGIL, J (ORAL)

Prayer in the present petition is for quashing of the order dated

27.07.2018, whereby, the trial Court has dismissed the application of the

complainant-petitioner filed under Section 319 Cr.P.C. for summoning

respondents No.2 to 4 as an additional accused.

In this petition, notice of motion was issued on 31.10.2018 and

thereafter, the same is pending for motion hearing on various occasions

though there was no interim order to stay the proceedings before the trial

Court and accordingly, the trial continued and finally vide judgment dated

31.05.2019, the accused stands convicted.

In the light of above and the judgment of Hon'ble Apex Court

in the case of in 'Sukhpal Singh Khaira Vs. State of Punjab', 2023(4)

RCR (Criminal) 108, nothing survives in the present petition as has been

pointed out by learned counsel for respondents No.2 to 4.

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Neutral Citation No:=2024:PHHC:057467

CRR-3155 of 2018 -2- 2024:PHHC:057467

Since there is no representation on behalf of the petitioner

consistenly today as well as the position on the last date of hearing i.e.

25.08.2023, this Court after having gone through the reord is in consonance

with the proposition settled in law in the case of Sukhpal Singh Khaira

(supra), the present petition has become redundant.

Accordingly, the same is disposed of.

                                                (SANDEEP MOUDGIL)
25.04.2024                                           JUDGE
D.Bansal

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




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