Sanjay Pal vs State Of Haryana
2022 Latest Caselaw 1116 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

(237)                                            CRM-M-47418-2018 (O&M)
                                                  Date of decision:- 02.03.2022

Sanjay Pal                                             ...Petitioner
                                 Versus
State of Haryana                                       ...Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Virender Singh Mandhan, Advocate for the petitioner.

           Mr. Gurmeet Singh, AAG, Haryana.

           Mr. Ashwani Nagra, Advocate for the complainant.
                 ...

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.777 dated

01.07.2018, registered for offences under Sections 294, 323, 34 and 354 of

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

from Sexual Offences Act, 2012, at Police Station Karnal City, District

Karnal.

Counsel for the petitioner submits that the petition has become

infructuous as the petitioner has been acquitted vide judgment dated

23.02.2021.

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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