Sahil Thiaria @ Sahil Tharia & Anr vs State Of Punjab & Anr
2022 Latest Caselaw 6185 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

248                                                     CRM-M-24057-2017
                                                  Date of Decision:05.07.2022

SAHIL THIARIA @ SAHIL THARIA & ANR                         ...PETITIONERS

                                  VERSUS

STATE OF PUNJAB & ANR                                     ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      None for the petitioners.

              Mr. Prabhjot Singh Walia, AAG, Punjab.

                           ***

SUVIR SEHGAL, J.(ORAL)

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

quashing of FIR No.196 dated 29.05.2017 under Sections 376 and 120-B of

IPC, 1860, registered at Police Station Basti Jodhewal, District Ludhiana,

Punjab, Annexure P-1, alongwith all subsequent proceedings arising

therefrom, on the basis of panchayati compromise, Annexure P-2, arrived at

between the parties.

State counsel submits that the petition has become infructuous

as both the petitioners have been acquitted by the trial court vide judgment

dated 14.12.2020, a copy of which has been placed on the record.

Dismissed as having been rendered infructuous.

05.07.2022                                                (SUVIR SEHGAL)
sheetal                                                       JUDGE

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




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