Baljeet Singh vs State Of Haryana And Anr
2022 Latest Caselaw 6935 P&H

CRM-M-11224-2020                          -1-



        IN THE HIGH COURT OF PUNJAB AND HARYANA

                            AT CHANDIGARH

(115)

                                                           CRM-M-11224-2020

                                                 Date of decision: 14.07.2022


Baljeet Singh                                                  ...Petitioner

                                    Versus

State of Haryana and another                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Bijender Singh Dhankhar, Advocate
          for the petitioner.

         Ms. Mahima Yashpal, Deputy Advocate General, Haryana.
              ...


SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482, Cr.P.C., seeking

quashing of FIR No.54 dated 18.08.2019, registered for offences under

Sections 323, 354, 506, 509 and 354-B, IPC, at Women Police Station,

Sonipat (Annexure P-1) and all subsequent proceedings arising therefrom

including the challan report under Section 173, Cr.P.C., dated 29.10.2019

(Annexure P-2).

Advance copy of the petition has been served upon the State.

Upon instructions from L/ASI, Seema, State counsel submits that the

petitioner has been acquitted by judgment dated 08.02.2022 and the petition

has become infructuous.

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Counsel for the petitioner submits that he does not have any

instructions.

Dismissed as having been rendered infructuous.

However, liberty is granted to the petitioner to seek revival of the

petition, in case, position is otherwise.

                                             (SUVIR SEHGAL)
                                                  JUDGE
14.07.2022
Pardeep

         Whether Speaking/Reasoned                       Yes
         Whether Reportable                            Yes/No




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