Sangeeta Sharma vs State Of Haryana And Ors
2022 Latest Caselaw 16683 P&H

(243) IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
                                CRM-M-24404-2018 (O&M)
                                                   Date of Decision:13.12.2022
Sangeeta Sharma                                                ... Petitioner
                                          Vs.
State of Haryana and others                                    ... Respondents
CORAM : HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present :      Mr. R.S. Kundu, Advocate for the petitioner.

               Mr. Surender Singh, A.A.G. Haryana.

        Mr. Ashish Jhamb, Advocate for
        Mr. Vikram Singh Dhakla, Advocate
        for respondents No.2 and 3.
SANDEEP MOUDGIL, J. (Oral)

This petition under Section 482 Cr.P.C has been filed for

quashing of judgment dated 22.09.2017 passed by Additional Sessions

Judge, Panipat in Criminal Revision No.85 of 2017 whereby order dated

12.05.2015 passed by Judicial Magistrate Ist Class, Panipat, summoning of

respondents No.2 and 3 was set aside.

Learned State counsel, at the very outset, contends that the

controversy involved in the present case is squarely covered by the

judgment passed by this Court in Sukhpal Singh Khaira v. The State of

Punjab; Criminal Appeal No.885 of 2019; dated 05.12.2022 and the instant

petition has rendered infructuous.

This contention of the learned State counsel is not controverted

by the learned counsel for the petitioner.

Disposed of has having been rendered infructuous.

                                                    (SANDEEP MOUDGIL)
13.12.2022                                                JUDGE
rajeev
Whether speaking/reasoned                 Yes/No
Whether reportable                        Yes/No




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