PARAMJIT SINGH SOHI v. STATE OF PUNJAB AND OTHERS

2023:PHHC:073370

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

(Sr. No.220) CRM-M No. 50732 of 2022

Date of decision : 19.05.2023

Paramjit Singh Sohi .....Petitioner

Present : Mr. Mohit Jaggi, Advocate for the petitioner.

Mr. APS Tung, DAG, Punjab.

* * *

DEEPAK SIBAL, J. (Oral)

(1) Through the present petition filed under Section 482 Cr.P.C. the

petitioner seeks issuance of directions that after adding Section 304-A IPC

the State be directed to file a final report under Section 173 Cr.P.C. in case

FIR No.0406 dated 26.12.2021 registered under Sections 279, 337, 338 and

427 IPC at Police Station Civil Lines, Patiala.

(2) At the outset, learned State counsel submits that after

investigating the matter the State has prepared a report under Section 173

Cr.P.C. on the basis whereof it seeks to prosecute the accused therein under

Sections 304-A, 279, 337, 338 and 427 IPC. He further submits that afore

report, after approval of the concerned SSP as also the District Attorney,

shall be filed in the concerned court within two weeks.

(3) In the light of the above, no further orders are required to be

passed in the present petition.

(4) Disposed of.

19.05.2023 ( DEEPAK SIBAL ) sunil yadav JUDGE

Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

Neutral Citation No:=2023:PHHC:073370

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Neutral Citation No:=2023:PHHC:073370