Satpal Singh vs State Of Punjab
2022 Latest Caselaw 819 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

203                                               CRM-M-55506-2019
                                                  Date of Decision:18.02.2022

SATPAL SINGH                                              ...PETITIONER

                                  VERSUS

STATE OF PUNJAB                                           ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      Mr. Vishal Khatri, Advocate for the petitioner.

              Mr. K.S. Aulakh, DAG, Punjab.

                           ***

SUVIR SEHGAL, J.(ORAL)

Heard through video conferencing.

Vide the instant petition filed under Section 438 of Code of

Criminal Procedure, 1973, the petitioner seeks anticipatory bail in case FIR

No.175 dated 03.11.2019, registered under Section 498-A of IPC, 1860, at

Police Station City 1, Malerkotla, District Sangrur, Annexure P-1.

Counsel for the petitioner submits that the FIR has been

quashed vide judgment dated 27.09.2021 passed by this Court in a petition

(CRM-M-28981-2021) seeking quashing of the FIR on the basis of

compromise.

Petition is rendered infructuous and is dismissed as such.

18.02.2022                                                (SUVIR SEHGAL)
sheetal                                                       JUDGE


            Whether Speaking/Reasoned            Yes/No
            Whether Reportable                   Yes/No




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