Punjab-Haryana High Court
Surinder Maini And Another vs State Of Punjab And Another on 26 April, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-3918 of 2007
Date of Decision: 26.04.2011
Surinder Maini and another ....Petitioners
Versus
State of Punjab and another ...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Sunil Chadha, Advocate
for petitioner No.1.
Ms. Gurveen H. Singh, Addl. A.G., Punjab
for the respondent-State.
Mr. Nitin Jain, Advocate
for Mr. C.B. Goel, Advocate
for the complainant.
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1. Whether Reporters of Local Newspapers 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 ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 Cr.P.C for quashing of FIR No.69 dated 09.06.1997 registered at Police Station Phagwara City, District Kapurthala under Sections 406, 498-A, 506 and 34 of the IPC, as well as, all the subsequent proceedings taken in pursuance thereof including the order dated 13.05.1999.
Learned counsel for the respondent-State, on instructions from ASI Manjit Singh, states that the trial is complete and the matter is now fixed for arguments on 28.04.2011.
In view of the above, the present petition is disposed of with liberty to the petitioner to raise all the pleas before the trial Court.
(NIRMALJIT KAUR) 26.04.2011 JUDGE gurpreet