CHATWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition under section 482 Cr.P.C., prayer to set aside an order dated 29.11.2003 passed by the Chief Judicial Magistrate, Patiala whereby cancellation report submitted by the police in respect of FIR No.610 dated 4.12.2000, under section 341, 323, 506, 148, 149 IPC, registered at Police Station Civil Lines, Patiala, has been accepted and respondents No.2 to 4 have been discharged.

(2.) The short ground upon which the afore-mentioned order is being challenged is that no effective opportunity to lodge protest against the cancellation report has been given to the petitioner. Notice of motion was issued and in response thereto, the respondents have filed their reply.

(3.) Heard Learned Counsel for the parties and perused the zimni orders passed by the learned Judicial Magistrate First Class on 13.2.2003, 9.5.2003 as well as the subsequent orders dated 19.9.2003, 22.11.2003 as also the impugned order 29.11.2003 passed by the learned Chief Judicial Magistrate.