Punjab-Haryana High Court
Nitin Sharma And Ors vs Shilpa Sharma on 20 January, 2025
Author: Pankaj Jain
Bench: Pankaj Jain
Neutral Citation No:=2025:PHHC:007720
[140] IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-4050--2024 (O&M)
Date of Decision : 20.01.2025
Nitin Sharma and others ...Petitioners
versus
Shilpa Sharma ....Respondent
Coram : HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Aman Arora, Advocate
for the petitioners.
Mr. Deep Inder Singh Walia, Advocate
for the respondent.
****
PANKAJ JAIN,
JAIN J. (ORAL)
[1] Petitioners are before this Court under Article 227 of the Constituion of India, seeking quashing of complaint bearing No.COMA-
No.COMA 6917-2024 2024 tited as 'Shilpa ' Sharma versus Nitin Sharma and others', ', dated 24.04.2024 (Annexure P-16) P 16) filed by the respondent under various provisions of the Protection of Women from Domestic Violence Act, 2005. [2] It has been brought to the notice of this Court by counsel appearing for the respondent-complainant respondent complainant that unfortunately she ha has died during the pendency of the present revision petition.
[3] In view of the above, ve, this Court finds that the complaint itself has lost its relevance. More so, when petitioner No.1 already has decree (Annexure P-10) P 10) in his favour whereby, her marriage itself stands annulled.
annulled 1 of 2 ::: Downloaded on - 23-01-2025 00:07:38 ::: Neutral Citation No:=2025:PHHC:007720 CR-4050--2024 (O&M) -2- [4] In view of the above, nothing survives at the hands of this Court to adjudicate.
[5] Dismissed as nothing survives in the present petition. [6] All pending miscellaneous application(s), if any, stands disposed off.
off (PANKAJ JAIN) JUDGE 20.01.2025 'R. Sharma' Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 23-01-2025 00:07:39 :::