Punjab-Haryana High Court
Darshan Singh vs State Of Punjab on 12 December, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
132 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-36424-2022
Date of decision : 12.12.2022
Darshan Singh .....Petitioner
versus
State of Punjab ..... Respondent
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present :- None for the petitioner.
Mr. Sandeep Kumar, DAG, Punjab.
***
RAJESH BHARDWAJ, J. (Oral)
Prayer in the present petition is for quashing of order dated 13.07.2022 passed by Learned Additional Sessions Judge, Fast Track Special Court, Moga whereby application for conducting the ossification test of the prosecutrix was dismissed in case FIR No.116 dated 09.06.2021, under Sections 363, 366-A, 120-B IPC (Sections 376, 342, 506 IPC and Sections 4 & 6 POCSO Act added later on), registered at Police Station City South, District Moga.
Learned State counsel, at the outset, on instructions from ASI Nachattar Singh, submits that the trial in the case has already been concluded and the petitioner has been acquitted by the trial Court vide order dated 13.09.2022.
In view of the above, present petition is dismissed as having been rendered infructuous.
( RAJESH BHARDWAJ )
12.12.2022 JUDGE
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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