Gian Chand and others Vs State of Haryana and others

High Court Of Punjab And Haryana At Chandigarh 12 Sep 2003 Criminal Miscellaneous No. 35322-M of 2002 (2003) 09 P&H CK 0050

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 35322-M of 2002

Hon'ble Bench

Adarsh Kumar Goel, J

Advocates

Mr. S.S. Dinarpur, Advocate. Mr. Rajesh Bhardwaj, A.A.G., Haryana. Mr. H.S. Gill, Sr. Advocate with Mr. H.C. Rahi, Advocate., Advocates for appearing Parties

Judgement Text

Translate:

Adarsh Kumar Goel, J.

1. Heard.

2. In view of the undisputed fact that dispute about possession is pending in civil Court between the same parties, proceedings under Section 145 Cr.P.C. are liable to be quashed without prejudice to the rights and contentions of the parties in the civil Court. The parties will be free to seek appropriate directions interim or otherwise from the civil Court.

3. JUDGMENTed accordingly. The petition is disposed of.

JUDGMENT accordingly.

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Case Metadata
  • Citation: (2006) 1 Cri.CC 760
  • Ck Citation: (2003) 09 P&H CK 0050
  • Coram: Adarsh Kumar Goel, J
  • Advocates: Mr. S.S. Dinarpur, Advocate. Mr. Rajesh Bhardwaj, A.A.G., Haryana. Mr. H.S. Gill, Sr. Advocate with Mr. H.C. Rahi, Advocate., Advocates for appearing Parties
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