Punjab-Haryana High Court
Harbarinder Singh vs State Of Punjab And Others on 24 March, 2022
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
236 THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-29166-2019
Date of Decision: 24.3.2022
Harbarinder Singh ..... Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: None for the petitioner.
Mr. Sakshi Bakshi, Assistant Advocate General, Punjab.
Rajesh Bhardwaj, J. (ORAL)
Prayer in the present petition is for quashing of the FIR No.145 dated 11.12.2008 registered under Sections 363, 366, 380 IPC, at Police Station Sarhali, District Tarn Taran and all the subsequent proceedings arising therefrom.
Learned State counsel on instructions from ASI Hardial Singh, submits that after investigation an untraced report was prepared in this case and thereafter duly submitted before the Court of competent jurisdiction. She further submits that Addl. Civil Judge-cum-JMIC, Presiding Officer, National Lok Adalat, Tarn Taran vide its order dated 9.12.2017 has held as under:-
"Untraced Report has been presented. It be registered. Today the complainant has appeared in person. His statement relating to the present Untraced Report has been recorded in the Court vide which he has stated that he does not have any objection if the present Untraced Report is accepted. In view of the same, the present Untraced Report is accepted and the file is ordered to be consigned to the record room."
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(RAJESH BHARDWAJ)
JUDGE
24.3.2022
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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