Sukhninder Singh @ Rimpi vs State Of Punjab And Anr
2022 Latest Caselaw 7720 P&H

CRM-M-36437 of 2018                                             {1}


            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH


258                                       CRM-M-36437 of 2018
                                          Date of decision:25.07.2022


Sukhninder Singh @ Rimpi                       ... Petitioner

                           Vs.


State of Punjab and another                    ... Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    None for the petitioner.

             Mr. Prabhjot Singh Walia, AAG, Punjab.

             None for respondent No.2.

SUVIR SEHGAL, J. (Oral)

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

seeking quashing of FIR No.19 dated 24.03.2018 registered under Section

306 of Indian Penal Code, 1860 at Police Station Behram, Nawanshahr

(SBS Nagar) (Annexure P-1).

Reply by way of an affidavit of Deputy Superintendent of

Police, Sub-Division Banga, District Shaheed Bhagat Singh Nagar has been

filed on behalf of respondent No.1-State, which is taken on record.

State counsel has placed on record a copy of the judgment

dated 16.10.2019 passed by the learned Sessions Judge, Shaheed Bhagat

Singh Nagar to submit that accused-petitioner has been acquitted. He

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CRM-M-36437 of 2018 {2}

submits that instant petition has become infructuous.

Dismissed as having been rendered infructuous.

                                               (SUVIR SEHGAL)
July 25, 2022                                      JUDGE
savita

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




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