Daljit Singh Vs State of Punjab and Others

High Court Of Punjab And Haryana At Chandigarh 25 Nov 2010 Criminal Miscellaneous No. M-34568 of 2010 (2010) 11 P&H CK 0128
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-34568 of 2010

Hon'ble Bench

Nirmaljit Kaur, J

Final Decision

Dismissed

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 482
  • Penal Code, 1860 (IPC) - Section 302, 304(A)

Judgement Text

Translate:

Nirmaljit Kaur, J.@mdashThis is a petition u/s 482 of Cr.P.C for setting aside the orders dated 14.09.2010 passed by the Additional Sessions

Judge, Fast Track Court, Ropar, whereby, the revision petition filed by the Petitioner challenging the orders dated 02.03.2009 passed by JMIC,

Ropar had charged the accused u/s 304A IPC, FIR No. 32 dated 09.07.1993 registered at Police Station Chamkaur Sahib instead of Section

302 IPC, has been dismissed.

2. Revision petition filed by the Petitioner is dismissed by the Court below. Second revision is not maintainable. The present petition has been filed

u/s 482 Code of Criminal Procedure Second revision under the garb of Section 482 Cr.P.C can be entertained only on account of any miscarriage

of justice. Even otherwise, in the facts of the present case, the Petitioner has not been able to show as to how the offence u/s 302 IPC is attracted.

Paramjit Singh is stated to have died and accidentally killed in cross firing between the police and terrorists.

3. Accordingly, no ground to interfere in the order dated 14.09.2010 passed by the Additional Sessions Judge, Fast Track Court, Ropar, vide

which, revision petition qua order framing charges u/s 304A IPC has been dismissed.

Dismissed.

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