Punjab-Haryana High Court
Rameshwar Dass And Ors vs Seo Ram And Anr on 18 May, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
Criminal Misc. No. M-33776 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-33776 of 2014
Date of Decision:-18.5.2015
Rameshwar Dass and others
...Petitioners
Versus
Seo Ram and another
...Respondents
CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA
1. Whether reporters of local newspapers may be allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Ranjit Saini, Advocate
for the petitioners.
Mr. S.N. Saini, Advocate
for respondent No.1.
Mr. Manish Bansal, Deputy A.G., Haryana.
HARI PAL VERMA J.(Oral)
Prayer in this petition is for quashing of complaint No.16 dated 4.4.2014, under Sections 182, 499 and 500 IPC, Police Station Shahzadpur (Annexure P-3) and the summoning order dated 14.7.2014 passed by the Judicial Magistrate 1st Class, Naraingarh (Annexure P-4), whereby petitioners have been summoned to face trial under Sections 182, 499 and 506 IPC.
Learned counsel for the petitioners submits that there is a bar for taking cognizance of offence under Section 182 IPC and only the VIJAY ASIJA 2015.05.19 09:37 I attest to the accuracy and integrity of this document Criminal Misc. No. M-33776 of 2014 -2- person to whom a false complaint has been made, can take cognizance. Learned counsel for the petitioners relies on Rajinder Kumar Chhibbar vs. Aseem Bakshi 2006(3) RCR (Criminal) 586.
However, learned counsel appearing for respondent No.2 submits that he is not pursuing the complaint under Section 182 IPC and, therefore, fairly concedes the deletion of this section from the complaint as well as summoning order.
Faced with the situation, learned counsel for the petitioners wishes to withdraw the present petition as Section 182 IPC is not being pressed against the petitioners.
Dismissed as withdrawn.
May 18, 2015 ( HARI PAL VERMA )
Vijay Asija JUDGE
VIJAY ASIJA
2015.05.19 09:37
I attest to the accuracy and
integrity of this document