MUNISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AT the very outset, the learned counsel intends to withdraw the instant petition, relatable to Munish Kumar & Sandeep Kumar ss/o Ashok Kumar (petitioner Nos.1 & 2), Lalli aliais Lal Chand s/o Ram Gopal (petitioner No.4) and Parveen Kumar s/o Lachmi Narain (petitioner No.5) only, as having become infructuous on account of their exoneration by the police.

(2.) DISMISSED as withdrawn as such, as prayed for.

(3.) NOW the contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition, relatable to the case of petitioner No.3 Sanjay Kumar s/o Ram Gopal, and emanating from the record, is that initially, in the wake of statement of complainant Subhash Chander s/o Banwari Lal (respondent No.2) (for brevity "the complainant"), a criminal case was registered against him along with his other pointed exonerated accused, vide FIR No.27 dated 22.3.2011 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323 and 452 read with section 149 IPC, by the police of Police Station City -II, Abohar, District Ferozepur.