Mustaq And Anr vs State Of Haryana
2022 Latest Caselaw 8715 P&H

254      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                               CRM-M-13174-2020(O&M)
                                                Date of decision : 05.08.2022

MUSTAQ AND ANR
                                                                ... Petitioner
                                      Versus
STATE OF HARYANA
                                                               ...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:       None for the petitioner.

               Mr. Parveen Kumar Aggarwal, DAG, Haryana.

                            ****

JASJIT SINGH BEDI, J. (ORAL)

The prayer in the present petition under Section 482 Cr.P.C.

with a prayer to quash the FIR No.0071 dated 02.04.2020 registered

under Section 188 IPC, 1860 and Sections 14-B and 14-C Foreigner Act,

1946 at Police Station Sanoli, District Panipat (Annexure P-1).

None has put in appearance on behalf of the petitioner.

The learned State counsel submits that the accused have

been acquitted vide judgment dated 18.11.2021 passed by learned

Judicial Magistrate, 1st Class, Panipat.

In view of the above, the present petition has rendered

infructuous.

(JASJIT SINGH BEDI) JUDGE 05.08.2022 JITESH

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No

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