Punjab-Haryana High Court
Yadwinder Singh And Anr vs Harjinder Singh Alias Lakha on 21 March, 2018
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No.1949 of 2018 1
204-A
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.1949 of 2018
Date of Decision: 21.03.2018
YADWINDER SINGH AND ANR. ......Petitioners
Vs
HARJINDER SINGH @ LAKHA .....Respondent
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Mr. Sukhmeet Singh, Advocate
for the petitioners.
Mr. R.S. Bains, Advocate
for the respondent.
****
RAJ MOHAN SINGH, J. (Oral)
After hearing learned counsel for the parties, it can be noticed that the occurrence took place on 10.05.2014 at about 8:30 p.m., FIR No.33 dated 11.05.2014 under Sections 452, 324, 323, 34 IPC at Police Station Sadar Faridkot was lodged by the petitioners' side against the complainant. The present complaint was filed on 25.08.2014 in respect of same occurrence, but different allegations for offences under Sections 323, 379, 34 IPC and Section 3/4 of the SC & ST Act were made.
On 18.01.2018, following order was passed by this Court:-
"Learned counsel for the petitioners relies upon 1 of 2 ::: Downloaded on - 13-05-2018 20:41:13 ::: CRM-M No.1949 of 2018 2 pendency of CRM-M No.1217 of 2018.
Notice of motion for 05.03.2018. Interim order in the same terms as passed in CRM-M No.1217 of 2018.
To be heard along with CRM-M No.1217 of 2018."
Perusal of the complaint prima facie would show that the complainant has not mentioned about knowledge in respect of his caste.
At this stage, without meaning anything on merits of the case, I deem it appropriate to confirm the interim order dated 15.01.2018 as the petitioners have already appeared before the trial Court and have been granted interim bail by the trial Court to its satisfaction. Ordered accordingly.
Petition stands disposed of.
March 21, 2018 (RAJ MOHAN SINGH)
Atik JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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