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withdrawn on 10.12.2013.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:=