Joginder vs State Of Haryana And Another
2022 Latest Caselaw 1115 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(239)                                                      CRM-M-45039-2019
                                                   Date of decision:- 02.03.2022

Joginder                                               ...Petitioner
                           Versus
State of Haryana and another                           ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Yashveer Kharb, Advocate for the petitioner.

           Mr. Prabhjot Singh Walia, AAG, Punjab for respondent No.1.

           None for the respondent No.2.
                 ...

SUVIR SEHGAL, J. (Oral)

Heard through video conferencing.

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of FIR No.249 dated

28.02.2018, registered for offences under Sections 34, 376 (2) and 506 of the

Indian Penal Code, 1860 and Section 8 of the Protection of Children from

Sexual Offences Act, 2012, at Police Station Panipat City, District Panipat,

Annexure P-1, along with all subsequent proceedings arising therefrom.

Counsel for the petitioner submits that the petition has become

infructuous as the petitioner has been acquitted vide judgment dated

22.07.2021.

Dismissed as having been rendered infructuous.

                                            (SUVIR SEHGAL)
02.03.2022                                       JUDGE
Kamal
        Whether Speaking/Reasoned                     Yes/No
        Whether Reportable                            Yes/No




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