Kesar Singh vs Dheeraj Kumar And Another on 2 August, 2013

[Cites 5, Cited by 1]

Punjab-Haryana High Court

Kesar Singh vs Dheeraj Kumar And Another on 2 August, 2013

Bench: Paramjeet Singh

            CRM-A-No.547-MA of 2011                                                              1


            IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                                            CRM-A-No.547-MA of 2011
                                            Date of Decision: August 02, 2013.


            Kesar Singh

                                                                         .....Appellant

                                                      Versus


            Dheeraj Kumar and another

                                                                         .....Respondents


            CORAM:             HON'BLE MR. JUSTICE PARAMJEET SINGH

                  1) Whether Reporters of the local papers may be allowed to see the judgment?
                  2) To be referred to the Reporters or not?
                  3) Whether the judgment should be reported in the Digest?



            Present:           Mr. P.S.Ahluwalia, Advocate for the appellant-applicant.

                               Mr. T.N.Sarup, Addl. A.G.Punjab.


            PARAMJEET SINGH, J. (Oral)

The instant petition has been filed under Section 378 (4) of the Code of Criminal Procedure for grant of leave to appeal against the judgment dated 07.08.2010 passed by the Judicial Magistrate, Ist Class, Nabha, whereby the accused has been acquitted in case FIR No.11 dated 2.02.2008, under Sections 379/337/338 and 304-A IPC.

Learned counsel for the applicant states that the victim is competent to file an appeal against the impugned order before the Sessions Court, in view of the Full Bench judgment of this Court in M/s. Tata Steel Limited Vs. M/s. Atma Tube Products Ltd. and others 2013 (2) RCR (Crl.) 1005, therefore the present case be Manoj Kumar 2013.08.07 10:59 I attest to the accuracy and integrity of this document CRM-A-No.547-MA of 2011 2 transferred to learned Sessions Judge, Patiala for disposal in accordance with law.

Ordered accordingly.

Appellant shall appear before Sessions Judge on 2.09.2013.

Registry is directed to send the record to learned District & Sessions Judge Patiala.



            02.08, 2013                                              (PARAMJEET SINGH)
            Manoj Bhutani                                                 JUDGE




Manoj Kumar
2013.08.07 10:59
I attest to the accuracy and
integrity of this document

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