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Sharanjit Kaur vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 25 February 2011 · Citation: (2011) 02 P&H CK 0177

HON’BLE JUDGES
Nirmaljit Kaur, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482 · Penal Code, 1860 (IPC) — Section 120B, 420
CASE NUMBER
Criminal Miscellaneous No. M-24000 of 2010
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Judgment

5 paragraphs · 200 words

Nirmaljit Kaur, J.—This is a petition u/s 482 Cr.P.C for issuance of direction to Respondents No. 2 to 4 to arrest Maninder Raj Singh son of Santokh Singh, Satinder Kaur wife of Bhupinder Raj Singh and Rajdeep Kaur daughter of Bhupinder Raj Singh, all residents of Village and P.O. Attari, District Amritsar on the basis of the FIR No. 14 dated 28.01.2010 registered under Sections 420/120B IPC registered at Police Station Gharinda, District Amritsar at the instance of Petitioner with a further request to present the challan/report u/s 173 Code of Criminal Procedure against all the accused persons.

2.

Learned Counsel for the Respondent-State, on instructions from ASI Randhir Singh, states that the matter has been investigated into and the cancellation report has been submitted in the Court of Judicial Magistrate Ist Class, Amritsar on 09.02.2011.

3.

It is further stated that the Magistrate has not accepted the cancellation report and has ordered for further investigation.

4.

In view of the above, it is evident that the Magistrate has already taken cognizance of the matter and the same is pending before him.

5.

In view of the above, the present petition is rendered infructuous and is disposed of as such.