Gurtej Singh And Others vs State Of Punjab And Another
2022 Latest Caselaw 5893 P&H

237   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                      CRM-M-37808-2019 (O&M)
                                      Date of Decision: 01.06.2022

GURTEJ SINGH AND OTHERS                             ... PETITIONERS
                     VS.
STATE OF PUNJAB AND ANOTHER                         .. RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :    Mr. Rishav Jain, Advocate
             for the petitioners.

             Ms. Ruchika Sabherwal, AAG, Punjab.

                   *****

VIVEK PURI, J.(ORAL)

The petitioner are seeking to quash the FIR No.40 dated

27.07.2019 under Sections 363/366-A/120-B/34 IPC registered at Police

Station Dharamgarh, District Sangrur on the basis of compromise.

Learned counsel for the petitioners contend that the petitioners

have been acquitted by the trial Court in terms of judgment dated

15.02.2020 and the present petition has become infructuous.

Dismissed as having been rendered infructuous.

01.06.2022                                       (VIVEK PURI)
smriti                                              JUDGE

             Whether speaking/reasoned        : Yes/No
             Whether Reportable               : Yes/No




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