Anmol Chopra vs State Of Punjab
2021 Latest Caselaw 3058 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH.

207                               CRM-M No.36347 of 2020
                                  Date of Decision: 27.10.2021

Anmol Chopra                                           ....Petitioner.
                            Versus
State of Punjab                                        ....Respondent.

CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----

Present: Mr. Arun Dogra, Advocate for petitioner.

Mr. Mehardeep Singh, Additional Advocate General, Punjab.

Mr. Ayush Gupta, Advocate for the complainant.

**** Lalit Batra, J.(Oral)

Case has been taken up for hearing through Video

Conferencing.

Learned State counsel assisted by learned counsel for the

complainant submits that instant FIR bearing No.41 dated 01.03.2020 under

Sections 120-B, 419, 467, 468 and 471 IPC registered at Police Station

Sahnewal, District Ludhiana, has already been quashed by this Court vide

judgment dated 04.10.2021 passed in CRM-M-17045-2021 titled "Anmol

Chopra and another Vs. State of Punjab and another" and as such instant

petition moved by petitioner for grant of pre-arrest bail has become

infructuous.

In view of above, instant petition seeking pre-arrest bail is

disposed of having been rendered infructuous.

(LALIT BATRA) JUDGE 27.10.2021 d.gulati

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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