Ram Kumar vs Atma Ram And Ors
2024 Latest Caselaw 2033 P&H

Citation : 2024 Latest Caselaw 2033 P&H
Judgement Date : 30 January, 2024

Punjab-Haryana High Court

Ram Kumar vs Atma Ram And Ors on 30 January, 2024

            287                                                       2024:PHHC:013131
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                     CRM-M-38767-2016
                                                     Date of Decision: January 30, 2024

            RAM KUMAR                                                         ........Petitioner
                                               Versus
            ATMA RAM AND ORS                                               ........Respondents

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:           Mr. Mohit Garg, Advocate for the petitioner.
                               Mr. R.S. Sharma, Advocate for respondents No.1 to 4.
                               Mr. Satish Kumar, XEN-respondent No.5/in-person.

                                                     ****

            HARKESH MANUJA, J. (ORAL)

By way of present petition filed under Section 482 CrPC, challenge has been laid to the order dated 29.05.2015 passed by learned Judicial magistrate First Class, Fatehabad in Crl. Complaint No.RBT-362 of 2014 and order dated 17.10.2016 passed by learned Addl. Sessions Judge-I, Fatehabad in Crl. Revision No.63-CRR of 2015 whereby the learned Court have not summoned the respondents/accused persons under Sections 3(1), (IV), (V), (VIII), (IX), (X), (XV), 3(2)(iii) and 4 of SC & ST Act and Sections 430, 166 and 2019 IPC.

Learned counsel for the petitioner informs that during pendency of the present petition, the main complaint itself stands dismissed by the Court below vide judgment dated 01.02.2017 and an appeal against the same is sub judice before this Court thereby rendering the present petition infructuous.

Disposed of as having been rendered infructuous.





            30.01.2024                                        (HARKESH MANUJA)
            Tejwinder                                              JUDGE
                                    Whether speaking/reasoned   Yes/No
                                       Whether Reportable       Yes/No