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Kishan Chand And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 15 September 2022 · Citation: (2022) 09 P&H CK 0132

HON’BLE JUDGES
Anoop Chitkara, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 482 · Indian Penal Code, 1860 — Section 34, 302, 341
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 16634 Of 2022
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Judgment

4 paragraphs · 95 words

Anoop Chitkara, J

The present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents for conducting fair and impartial investigation in FIR No. 23, dated 06.03.2022 under Section 302, 341, 34 IPC registered at Police Station Division No. 1, Pathankot.

Learned State counsel on instructions submits that in this case, charges were framed on 13.07.2022 and six witnesses have been recorded.

Given above, the present petition stands disposed of. Liberty reserved to file a fresh petition in accordance with law. All pending applications, if any, stand disposed of.