Punjab-Haryana High Court
Pritpal Singh And Ors vs State Of Punjab And Anr on 22 September, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
253 CRM-M-4813-2018
Date of Decision : September 22, 2022
PRITPAL SINGH AND ORS.
.....Petitioners
VERSUS
STATE OF PUNJAB AND ANR
.....Respondents
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present : Mr. Manoj Kaushik, Advocate
for the petitioners.
Mr. Madhur Sharma, AAG, Punjab.
PANKAJ JAIN. J. (Oral)
Status report by way of affidavit of Dev Dutt, PPS, DSP, City Gurdaspur has been filed on behalf of respondent No.1. The same is taken on record. It has been stated in the affidavit that the respondent No.2 Regional Passport Officer, Jalandhar sent a letter vide No. JA1067533365214/POJ/D.A dated 4.6.2014 to the office of the Senior Superintendent of Police, Gurdaspur for registration of criminal case regarding the issuing authority i.e. Registrar of Death & Birth, Gurdaspur mentioning that both certificate submitted with Regional Passport Office were found fake/bogus. As per the above said letter, a case FIR No.88 dated 7.6.2014 under Sections 420/465/467/468/471 IPC Police Station City, Gurdaspur has been registered against the petitioners and other 97 persons. During the course of investigation, all accused mentioned in the FIR were found to be innocent and they submitted their affidavits to the police stating that when they went to Civil Hospital, Gurdaspur for 1 of 2 ::: Downloaded on - 24-09-2022 15:23:29 ::: CRM-M-4813-2018 -2- issuing of their both certificates, some agents meet them outside the Civil Hospital. The said agents assured them of Birth Certificates. They gave them fee as demanded by them and the said agents delivered them their Birth Certificates. They do not know the agents personally neither do they have any address of the agents. But they can identify the agents if they are produced before them. Hence, the untrace report of accused (agents) was prepared by SHO, Police Station City, Gurdaspur on 6.1.2016. It has been further stated in the affidavit that the then Superintendent of Police, Investigation, Gurdaspur issued directions to SHO, Police Station City, Gurdaspur to file the challan against agents. But during the investigation, no evidence could be collected against the agents. The untrace report was again prepared by SHO, Police Station City, Gurdaspur on 20.1.2018. The untrace report submitted in the leaned Court on 3.7.2018 and fixed for 20.11.2018.
In view of the stand taken by the State, counsel for the petitioner submitted that nothing remains to be adjudicated in the present petition and the same has been rendered infructuous.
Ordered accordingly.
(PANKAJ JAIN)
September 22, 2022 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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