Punjab-Haryana High Court
Mohinder Singh vs State Of Punjab And Others on 17 November, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
Criminal Miscellaneous No.M-10758 of 2008(O&M) --1--
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No.M-10758 of 2008(O&M)
Date of Decision: November 17, 2011
Mohinder Singh
....PETITIONER
VERSUS
State of Punjab and others
....RESPONDENTS
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CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. R.S. Randhawa, Advocate,
for the petitioners.
Ms. Rajni Gupta, Additional Advocate General,
Punjab for respondent-State.
Ms. Ruchi Shekhri, Advocate
for respondent No.3.
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AJAI LAMBA, J (Oral)
CRM No.62177 of 2011 Application is allowed.
Annexures P-6 and P-7 are taken on record. CRM No.M-10758 of 2008
1. This petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.14 dated 07.02.2008, under Sections 419, 420, 467, 468, 471, 120-B IPC at Police Station Samrala, Police District Khanna (Annexure P-5).
2. Learned counsel appearing for the respondent- State on instructions from Sub-Inspector, Bhupender Singh states Criminal Miscellaneous No.M-10758 of 2008(O&M) --2-- that investigation has been concluded, untraced report has been prepared but the complainant is not appearing before the Magistrate for attending his case and in case, Parvinder Singh Sandhu- respondent/complainant appears before the Magistrate and accepts the untraced report, then it might be accepted by the Magistrate.
3. In view of the facts that have been brought out, it is directed that the complainant, who is present in Court, as identified by his counsel Ms. Ruchi Shekhri, shall remain present before the Illaqa Magistrate on 28.11.2011, when the untraced report would be filed by the Police authorities.
4. Disposed of with the above direction.
(AJAI LAMBA) JUDGE November 17, 2011 sonika