AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 230 wordsAnoop Chitkara, J
Seeking quashing the impugned orders dated 29.10.2021 passed by the Learned Additional Sessions Judge, Narnaul, District Mohindergarh (Annexure P-2) wherein wrongly dismissing Criminal Revision 06 of 2019 against the impugned orders dated 07.09.2019 (Annexure P-3) passed by the Trial Court wherein wrongly summoning the petitioner as an accused in police FIR No 351 dated 07.12.2015 under sections 323, 341, 506 and 34 of Indian penal code at police Station Sadar Narnaul, District Mohindergarh, the petitioner has come up before this Court by filing the present petition under Section 482 Cr.P.C.
Counsel for the petitioners seeks adjournment. Even earlier, the matter has been adjourned on 09 occasions on one pretext or the other.
Counsel for the State submits that after filing of the present petition, charges have been framed. Once judicial order has been passed and charges have been framed, it becomes mandatory to challenge judicial order which has overwritten the police report.
Given above, the present petition is dismissed being not maintainable with liberty to the petitioners to file fresh petition challenging the framing of charges, if so desires.
It is clarified that the time for which the present petition is pending before this Court, shall not be counted for the purpose of limitation as such, limitation period will start from today i.e. 04.05.2023. All pending application(s), if any, stand disposed of.