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Judgment
Vikas Bahl, J
This is a petition under Section 482 Cr.P.C. for quashing of the FIR no.31 dated 12.02.2022 registered under Section 188 IPC and subsequently added Section 51 of the Disaster Management Act, 2005 at Police Station City Sangrur and all the consequential proceedings arising therefrom.
Learned counsel for the petitioner has submitted that in CWP-PIL-29-2021 and CWP-PIL-112-2023 titled as “Court on its own motion (in Re-designated Courts for MP's / MLA's) vs. State of Punjab and others”, the Hon'ble Division Bench of this Court was pleased to pass the detailed order 09.02.2024, the relevant portion of which is reproduced hereinbelow:-
“While considering the issue of invoking our power under Article 226 of the Constitution of India to quash these proceedings, we deem it appropriate as an interim measure, to direct that the further proceedings in cases registered under Sections 188, 269, 270 IPC read with Section 3 of the Epidemic Diseases Act, 1897 and Section 51 of the Disaster Management Act, 2005 without invoking other provisions of the IPC or other penal enactments would remain stayed till the next date of hearing.
List on 14.03.2024.
Photocopy of this order be placed in the connected file.
Learned counsel for the petitioner has further submitted that in view of the said order, all the proceedings have been stayed and thus, prays that the present petition be disposed of at this stage with liberty to file a fresh petition in case any cause survives at subsequent stage.
Learned State counsel has not disputed the passing of the order dated 09.02.2024 by the Hon'ble Division Bench.
Keeping in view the above said facts and circumstances, the present petition is disposed of at this stage, with liberty to the petitioner to file a fresh petition in case any cause survives for the petitioner to agitate.