Punjab-Haryana High Court
Dalbir Singh vs State Of Punjab on 16 October, 2024
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
Neutral Citation No:=2024:PHHC:135759
CRM-M-51448 of 2022 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
239
CRM-M-51448 of 2022 (O&M)
Date of Decision: 16.10.2024
Dalbir Singh .....Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: None for the petitioner.
Mr. Mohit Kapoor, Sr. DAG, Punjab.
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MAHABIR SINGH SINDHU, J.
Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973, (for short 'Cr.P.C) for quashing of the impugned order dated 02.11.2022 (P-5) along with consequential proceedings arising therefrom, passed by learned Additional Chief Judicial Magistrate, Tarn Taran, whereby petitioner was declared proclaimed offender and ordered for attachment of his properties under Section 83 Cr.P.C in case bearing FIR No. 271 dated 20.08.2020 (P-1) registered under Sections 188, 269, 341, 342, 270 and 283 IPC, Section 51(b) of Disaster Management Act, 2005, Section 8B of National Highway Act, 1956 at Police Station Sadar, District Tarn Taran.
2. There is no representation on behalf of petitioner.
3. Learned State counsel has produced copy of judgment dated 18.04.2024 passed by learned Additional Chief Judicial Magistrate, Tarn Taran, which is taken on record as Mark 'X'. From perusal of the judgment dated 18.04.2024 (supra), it is apparently clear that all the accused, including 1 of 2 ::: Downloaded on - 20-10-2024 21:24:13 ::: Neutral Citation No:=2024:PHHC:135759 CRM-M-51448 of 2022 2 petitioner, stand acquitted.
4. In view of the above, present petition is disposed off as having been rendered infructuous.
Pending application(s), if any, shall also stand disposed off.
16.10.2024 (MAHABIR SINGH SINDHU)
Rajeev (rvs) JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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