Punjab-Haryana High Court
Tanvir Singh vs Raminder Kaur on 16 August, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
244 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-255-2019
Date of decision : 16.08.2022
Tanvir Singh .....Petitioner
versus
Raminder Kaur ..... Respondent
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present :- Ms. Kuljeet Kaur, Advocate for
Mr. H.P.S. Ishar, Advocate
for the petitioner.
***
RAJESH BHARDWAJ, J. (Oral)
Prayer in the present petition is for transfer of the criminal complaint No.531/19.07.2016, under Sections 452, 323, 324, 406, 498-A, 294, 494, 506, 307, 120-B of IPC (summoned under Sections 406, 498-A, 506 of IPC) pending in the Court of Judicial Magistrate Ist Class, Ludhiana to the Court of competent jurisdiction at SAS Nagar Mohali.
Learned counsel for the petitioner submits that the present petition has become infructuous as the parties have compromised the matter.
In view of the above, present petition is dismissed as having been rendered infructuous.
( RAJESH BHARDWAJ )
16.08.2022 JUDGE
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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