Punjab-Haryana High Court
Mukhtiar Singh Etc vs State Of Punjab & Anr on 18 August, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Criminal Misc.1106-M of 2008
DATE OF DECISION : AUGUST 18, 2008
MUKHTIAR SINGH ETC. ....... PETITIONER(S)
VERSUS
STATE OF PUNJAB & ANR. .... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr.RK Dadwal, Advocate, for the petitioner(s).
Mr. HS Brar, DAG, Punjab.
AJAI LAMBA, J. (Oral)
This petition under Section 482, Code of Criminal Procedure, seeks quashing of FIR No.103 dated 4.6.2007 under Sections 307, 148, 149, Indian Penal Code, read with Sections 25/27 of the Arms Act (Act No.54 of 1959), Police Station, Sadar Gurdaspur, District Gurdaspur (Annexure P-4).
Learned counsel for the respondent-State, on instructions from SI Sukhdev Singh, has pointed out that the matter has been investigated and no incriminating material could be collected against the petitioners. The cancellation report has been prepared on 3.6.2008 and the same would be presented before the concerned Magistrate in due course of time.
In view of the statement of the learned counsel for the respondent-State, this petition is rendered infructuous and is disposed of as such.
August 18, 2008 ( AJAI LAMBA ) Kang JUDGE