Jagmohan Lal vs State Of Punjab And Anr
2022 Latest Caselaw 16524 P&H

232 (4)        IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

                                                          CRM-M-19807-2018
                                                          Date of decision: 12.12.2022
JAGMOHAN LAL
                                                                            ...Petitioner
                                                 V/s
STATE OF PUNJAB AND ANOTHER
                                                                        ...Respondents
CORUM: HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. V.K. Sandhir, Advocate
         for the petitioner.

               Mr. Gurdarshan Singh Sidhu, AAG Punjab.

                                                 ****

DEEPAK MANCHANDA J. (ORAL)

This petition has been filed under Section 482 of Cr.P.C. seeking to

quash the FIR No. 60 dated 09.08.2017 (Annexure P-1) under Section 379 of the

Indian Penal Code at Police Station Garhdiwal, District Hoshiarpur and Police

Report under Section 173 of Cr.P.C. dated 15.12.2017 (Annexure P-2) and all

consequential proceedings arising therefrom.

At the outset, learned counsel for the petitioner states that accused has

been acquitted in the present case vide judgment dated 11.08.2021 passed by the

trial Court.

Learned State counsel, on the instructions of ASI Kuldeep Singh does

not dispute the same.

In view of the above, the present petition is dismissed as having been

rendered infructuous.

                                                          (DEEPAK MANCHANDA)
                                                                 JUDGE
12.12.2022
Ajay Goswami


                         Whether speaking/reasoned                 Yes
                         Whether reportable                        Yes/No


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