Ranjodh Singh Alias Johny vs State Of Punjab And Anr
2022 Latest Caselaw 6310 P&H

118
            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                           CHANDIGARH

                                                 CRM-M-42020-2020
                                                 Date of decision : 6.7.2022

Ranjodh Singh alias Johny                                    ....... Petitioner (s)

                                 Versus

State of Punjab and another                                  ........ Respondent (s)

CORAM:      HON'BLE MR. JUSTICE HARINDER SINGH SIDHU

Present:    None for petitioner.

            Mr. B.S. Sewak, Additional A.G. Punjab.

            -.-                         -.-

HARINDER SINGH SIDHU, J.

This petition has been filed under Section 482 Cr.P.C. praying for quashing FIR No. 136 dated 9.9.2019 registered under Section 379 B IPC at Police Station Maqboolpura, Amritsar, District Amritsar and all other consequential proceedings arising therefrom on the basis of compromise.

Mr. Sewak, learned Additional A.G.Punjab states that in view of fact that petitioner has since been acquitted by learned Sessions Judge, Amritsar vide judgment and order dated 13.5.2022, this petition has become infructuous.

Disposed of as infructuous.

                                                 (HARINDER SINGH SIDHU)
                                                       JUDGE

6.7.2022
sjks



Whether reasoned order :         Yes / No
Whether reportable        :      Yes / No




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