Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 0]

Punjab-Haryana High Court

Iqbal Singh vs State Of Punjab And Another on 18 January, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

116
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH
                                      CRM-M-2387-2023
                               Date of decision : 18.01.2023

IQBAL SINGH
                                                           ... Petitioner(s)
                                  Versus
STATE OF PUNJAB AND ANOTHER
                                                          ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:    Mr. Amaninder Preet, Advocate
            for the petitioner(s).

            Mr. Kirat Singh Sidhu, D.A.G, Punjab.

                  ****

JASJIT SINGH BEDI, J. (ORAL)

The prayer in the present petition under Section 482 Cr.P.c. is for setting aside the order dated 30.07.2022 (Annexure P-12) passed by the Judicial Magistrate, 1st Class, Moga and the order dated 01.12.2022 (Annexure P-14) passed by the Additional Sessions Judge, Moga in case FIR No.57 dated 23.06.2017 registered under Sections 406, 420, 120-B, 506 IPC at Police Station Ajitwal, District Moga.

The learned counsel for the petitioner contends that a report under Section 173 Cr.P.C. was submitted against the petitioner on 25.01.2019. The said report was supplied to the petitioner on 11.07.2019. He moved an application for further investigation under Section 158(3) Cr.P.C. read with Section 173(8) Cr.P.C. on 03.08.2021. However, instead of deciding the said application, the Trial Court has proceeded to dismiss the discharge application of the petitioner. The petitioner preferred a revision against the said order which was also dismissed. He contends that he would be satisfied if an appropriate order 1 of 2 ::: Downloaded on - 21-01-2023 01:05:04 ::: CRM-M-2387-2023 -2- is passed directing the Magistrate to adjudicate upon the application dated 03.08.2021 moved under Section 156(3)/173(8) of Cr.P.C.

Notice of motion.

On asking of the Court, Mr. Kirat Singh Sidhu, D.A.G, Punjab accepts notice on behalf of respondent No.1.

The Trial Court is directed to decide the said application expeditiously not later than 02 weeks from the next date fixed before this Court.

Disposed of.

(JASJIT SINGH BEDI) JUDGE 18.01.2023 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 2 of 2 ::: Downloaded on - 21-01-2023 01:05:04 :::