Punjab-Haryana High Court
Amandeep Kaur vs State Of Punjab And Another on 19 December, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
238 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-21741-2019
Date of Decision: 19.12.2022
Amandeep Kaur ..... Petitioner
Versus
State of Punjab and another .......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: None for the petitioner.
Mr. Harpreet Singh, Addl. Advocate General, Punjab.
Rajesh Bhardwaj, J. (ORAL)
Prayer in the present petition is for transfer of case FIR No.241 dated 14.12.2016 under Sections 498-A, 323 IPC registered at Police Station Moga City, District Moga titled as State vs. Kamaljit Singh, pending in the Court of learned ACJM, Moga to the Court of competent jurisdiction at Mansa.
Learned State counsel on instructions from ASI Satnam Singh, has submitted that the FIR in question has already been quashed.
In view of the above, the present petition has been rendered infructuous and is dismissed as such.
(RAJESH BHARDWAJ)
19.12.2022 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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