Maggi Ram And Ors vs State Of Punjab And Others on 7 May, 2022

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Punjab-Haryana High Court

Maggi Ram And Ors vs State Of Punjab And Others on 7 May, 2022

Bench: Suvir Sehgal

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                     CHANDIGARH

243                                            CRM-M-16945-2021
                                               Date of decision: 07.05.2022



Maggi Ram and others
                                                                 ... Petitioners


                                 Vs.


State of Punjab and others
                                                                 ... Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: None for the petitioners.

          Mr. Prabhjot Singh Walia, AAG, Punjab.

SUVIR SEHGAL J. (ORAL)

This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of the case FIR No.33 dated 10.03.2021, registered under Section 366 read with 120-B of Indian Penal Code, 1860 at Police Station Sadar Batala, District Batala, (Annexure P-1) and all subsequent proceedings arising therefrom.

In response to the notice issued to the respondents, State has filed a fresh status report by way of affidavit of Deputy Superintendent of Police, Sub Division Fatehgarh Churian, Police District Batala, dated 04.05.2022, wherein it has been submitted as under:-

"8. That in the present FIR case the cancellation report (has been) prepared on 16.06.2021 by the SHO Police Station Sadar Batala and the same has been duly approved by the senior officers as respondent No.2 with her own 1 of 2 ::: Downloaded on - 24-07-2022 07:14:48 ::: CRM-M-16945-2021 -2- free will and in fully conscious manner went to the house of the petitioners without any pressure and she was not kidnapped by the petitioner at all. The cancellation report has been presented in the ld. Court of Ms. Jagminder Kaur, JMIC, Batala on 07.04.2022. Now the case is fixed for 07.05.2022 in the ld. Court of Sh. Mandeep Singh, JMIC, Batala. Hence the present petition is liable to be dismissed."

In view of the above, nothing remains in the instant petition. Petition is disposed of. However, liberty is granted to the petitioners to seek revival in case anything still survives.




07.05.2022                                      (SUVIR SEHGAL)
pooja saini                                        JUDGE

                 Whether Speaking/Reasoned         Yes/No
                 Whether Reportable                Yes/No




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