KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the instant petition, the petitioner seeks quashing of the order dtd. 3/9/2021 passed by the learned Additional Sessions Judge, Sangrur, vide which charges under Ss. 341, 323 and 160 IPC were framed against the accused persons and the case was transferred to the Court of learned Chief Judicial Magistrate, Sangrur for 17/9/2021, for further trial proceedings.

(2.) Learned counsel for the petitioner submits that the learned Additional Sessions Judge, Sangrur, has committed patent illegally in holding that no offence under Sec. 308 IPC was made out. It is further submitted that once the FIR contained the offence under Sec. 308 IPC, though added at a later stage, there was no occasion for the Additional Sessions Judge, Sangrur, to return the aforesaid finding.

(3.) After hearing learned counsel for the petitioner and having gone through the impugned order, I do not find any illegality in the impugned order.