Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab And Others on 19 September, 2024
Author: Karamjit Singh
Bench: Karamjit Singh
Neutral Citation No:=2024:PHHC:124251
248 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-28502-2024
Date of decision:19.09.2024
RAMINDER KAUR
...Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS
...Respondent
CORAM: HON'BLE MR.JUSTICE KARAMJIT SINGH
Present: Mr. Sandeep Arora, Advocate
for the petitioner.
Mr. Inderjeet Singh, DAG, Punjab.
Mr. Varun Goyal, Advocate for respondent No.5.
*****
KARAMJIT SINGH, J. (Oral)
Status report by way of an affidavit of Shivdarshan Singh, PPS, Deputy Superintendent of Police, Sub-Division Chabbewal, District Hoshiarpur filed on behalf of respondents No.1 to 3 is taken on record and the copy thereof is supplied to counsel for the petitioner.
2. Learned State counsel as well as counsel for respondent No.5 while referring to the aforesaid status report have submitted that after completion of investigation, police has presented challan against respondent No.6 while respondent No.5 is declared innocent and against respondent No.7, the proceedings under Section 82 Cr.P.C. are initiated. The State counsel as well as counsel for respondent No.5 further submitted that in light of the above, the present petition has become infructuous.
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3. Counsel appearing on behalf of the petitioner submits that the present petition be disposed of, in light of the aforesaid status report coupled with the statements made by the State counsel as well as respondent No.5 but with liberty to petitioner to avail the efficacious remedy as per law against respondents No.5 and 7.
4. In light of the above, the present petition is hereby disposed of with aforesaid liberty to the petitioner.
(KARAMJIT SINGH)
19.09.2024 JUDGE
Priyanka Thakur
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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