Punjab-Haryana High Court
Kajal@Nisha(Minor) Through Her Aunt ... vs State Of Haryana And Others on 23 March, 2018
Author: Jaishree Thakur
Bench: Jaishree Thakur
241
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M-46051-2017
Date of Decision: 23.03.2018
Kajal @ Nisha (minor) through her aunt Manisha ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- None for the petitioner.
Mr. P. P. Chahar, DAG, Haryana.
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JAISHREE THAKUR, J. (Oral)
This petition has been filed under Section 482 Cr.P.C. seeking direction to respondents No. 2 to 4 to protect the life and liberty of the petitioner as well as her family members as the petitioner and her family members are being threatened by private respondents herein to withdraw case FIR No. 99 dated 23.06.2017, registered under Section 8 of the POCSO Act at Women Police Station, Faridabad.
At the very outset, counsel for the respondent-State submits that this petition has been rendered infructuous on account of the fact that the FIR in question itself stands quashed by an order dated 07.03.2018, passed by this Court in CRM-M-2393-2018, on the basis of the compromise entered into between the parties.
In view of above, no further orders are called for in this petition and the same is dismissed as infructuous accordingly.
(JAISHREE THAKUR)
23.03.2018 JUDGE
Waseem Ansari
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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