MANOHAR LAL @ ROMI v. STATE OF PUNJAB

274 IOIN-CRM-M-41891- 2013 IN CRM-M-41891- 2013

MANOHAR LAL @ ROMI V/S STATE OF PUNJAB AND OTHERS

Present:- Mr. P.S.Ahluwalia, Advocate Amicus Curiae for the petitioner.

Mr. Anup Singh, AAG, Punjab for respondents No.1 and 5.

None for respondents No.2 to 4. ...

Learned Amicus Curiae submits that petitioner had approached this

Court for quashing of PO order as well as FIR No. 381 dated 12.07.2006,

registered for offences under Sections 364-A, 365, 344, 506 and 120-B, IPC at

Police Station Kotwali Bathinda, District Bathinda, Annexure P-1, which was

withdrawn on 10.12.2013. By order dated 15.07.2015, this Court was prime

facie of the view that the co-accused had been wrongly acquitted and took suo

moto cognizance of the matter and issued show cause notices to them as to why

a re-trial be not conducted.

Learned Amicus Curiae submits that during the pendency of the

instant IOIN, petitioner surrendered before the Trial Court, faced the trial and

has been acquitted. He submits that with the efflux of time, nothing survives in

the petition, which deserves to be given a burial.

His request is accepted.

IOIN is disposed of.

(SUVIR SEHGAL)

JUDGE

04.12.2023 kamal

Neutral Citation No:=

1 of 1 ::: Downloaded on - 18-12-2023 22:22:56 :::

Neutral Citation No:=