Punjab-Haryana High Court
Raj Bahadur Singh @ Raju & Another vs State Of Punjab & Another on 5 August, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No.M-19591 of 2008
Date of Decision: August 05, 2008
Raj Bahadur Singh @ Raju & Another
.....PETITIONER(S)
VERSUS
State of Punjab & Another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Sandeep Arora, Advocate, for
the petitioners.
. . .
AJAI LAMBA, J (Oral)
The petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.124 dated 19.8.2004 (Annexure P-1) for commission of offences under Sections 324, 323, 148, 149 and 341 IPC, registered with Police Station, Adampur, District Jalandhar.
It has been brought out that the case is at trial stage and two witnesses including a material witness have already been examined.
No ground for interference is made out at this stage.
The petition is dismissed.
(AJAI LAMBA)
Crl. Misc. No.M- of 2008 [2]
August 05, 2008 JUDGE
avin