Punjab-Haryana High Court
Kuljinder Kaur And Others vs State Of Punjab And Another on 2 August, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
CRM No.M-22798 of 2011(O & M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CRM No.M-22798 of 2011 (O & M)
Date of decision : 2.8.2011
Kuljinder Kaur and others ........Petitioners
Vs.
State of Punjab and another ......Respondents
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
Present:- Mr.Vineet Sehgal, Advocate, for the petitioners
Mr.Manoj Bajaj, Addl.AG, Punjab
Mr.Tushant Deep Garg, Advocate, for respondent No.2
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AJAI LAMBA, J (Oral) :
This petition has been filed under Section 482 of the Criminal Procedure Code praying for quashing of FIR bearing No.89 dated 10.3.2009 under Sections 420, 467, 468, 469, 470, 461 and 120B of the Indian Penal Code, registered at Police Station Tripri Town, District Patiala.
Learned counsel appearing for the petitioners contends that the disputes between the petitioners and respondent No.2 have been settled. The Court has been informed by the learned counsel that untraced report has already been filed by the Investigating Agency before the concerned Magistrate.
In view of the fact that untraced report has been filed, it is open to the complainant to go and make a statement before the Magistrate that the untraced report is acceptable.
CRM No.M-22798 of 2011(O & M) -2-
In such circumstances, per se cause of action does not survive at this stage because untraced report has already been filed.
Disposed of.
(AJAI LAMBA) JUDGE 2.8.2011 akm
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest?