Punjab-Haryana High Court
Ritu Puri & Another vs State Of Punjab & Another on 5 August, 2014
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta
Satyawan
IN THE PUNJAB AND HARYANA HIGH COURT AT 2014.08.07 15:18
"I attested to the accuracy and
integrity of this document"
CHANDIGARH High Court Chandigarh
CRM-M-7510-2010 (O&M)
Date of Decision : 05.08.2014
Ritu Puri & another
.......... PETITIONERS
Versus
State of Punjab & another
...... RESPONDENTS
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CORAM : HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE
Present : Mr. Manvir Singh, Advocate for
Mr. Vikas Bahl, Advocate
for the petitioners.
Mr. Sukhbir Singh Brar, Addl. A.G., Punjab.
****
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
ASHUTOSH MOHUNTA, ACJ. (Oral)
The petitioners have filed this petition under Section 482 Cr.P.C. to quash FIR No. 10 dated 20.02.2007 under Section 36 of the Punjab Apartment and Property Regulation Act, 1995 registered at Police Station Gardiwala, District Hoshiarpur (Annexure P-5).
Mr. Manvir Singh, Advocate appearing on behalf of Mr. Vikas Bahl, Advocate states that this petition has become infructuous as both the petitioners have been acquitted by the Judicial Magistrate Ist Class, Dasuya vide judgment dated 28.01.2014.
In view of the statement made by Sh. Manvir Singh, learned counsel for the petitioners, this petition is dismissed as having become infructuous.
(ASHUTOSH MOHUNTA) ACTING CHIEF JUSTICE 05.08.2014 'SP'