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Sukhwinder Singh Ranu vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 9 June 2022 · Citation: (2022) 06 P&H CK 0046

HON’BLE JUDGES
Pankaj Jain, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 5614 Of 2022
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Judgment

8 paragraphs · 354 words

Pankaj Jain, J

By way of present petition filed under Article 226 of the Constitution of India, petitioner is seeking issuance of direction to respondents No.1 to 5 to protect his life and liberty at the hands of respondents No.6 & 7.

Pursuant to the order dated 06.06.2022 passed by this Court, a status report by way of affidavit of Alka Meena, IPS, Senior Superintendent of Police, Malerkotla on behalf of respondents No. 1 to 4 has been filed in Court today. The same is taken on record.

Para Nos. 4 and 5 of the status report are reproduced as below:-

4.

That the DA( Legal) Malerkotla gave opinion that petitioner Sukhwinder Sigh has sold his land to Mohd. Anwar vide agreement to sell dated 28.12.2020. Sukhwinder Singh is owner of this land. Sale deed has not been executed so far and the date of execution of sale deed is being extended from time to time. The delivery of possession in the agreement to sell is not mentioned in the agreement to sell. So Mohd. Anwar is neither owner nor in possession of the land in dispute. Civil suit is pending between the parties. The present dispute is of civil nature. No action is required to be taken by the police in this case. The DA (Legal) Malerkotla recommended to consign the applications of Mohd. Anwar. The SSP Malerkotla has approved this opinion and the applications of Mohd. Anwar have been consigned by the SSP Malerkotla vide order dated 26.05.2022.

5.

That Mohd. Anwar has also submitted one application bearing no.945/P dated 11.05.2022 to CIA Staff Mahorana District Malerkotla against the petitioner regarding the dispute of this land. After enquiry that application has also been ordered to be filed by the SSP Malerkotla on 06.06.2022.”

In view of the positive stand taken by the respondents-State that the complaint against the petitioner already stands filed, learned counsel for the petitioner stated that nothing remains in the present petition which needs to be adjudicated by this Court. Thus, the present petition has been rendered infructuous and the same may be disposed off as such.

Ordered accordingly.