Pal Kaur And Ors vs State Of Punjab And Others
2022 Latest Caselaw 1481 P&H

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

243                                       CRM-M-13026 of 2019
                                          Date of decision:10.03.2022

Pal Kaur and others                                   ... Petitioners

                           Vs.

State of Punjab and others                            ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    Mr. Lokesh Chander Aggarwal, Advocate
             for the petitioners.

             Mr. Prabhjot Singh Walia, AAG, Punjab.

SUVIR SEHGAL, J. (Oral)

Heard through video conferencing.

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

seeking quashing of FIR No.79 dated 12.07.2016 registered under Sections

406, 498-A of Indian Penal Code, 1860 at Police Station Bhogpur,

Jalandhar (Rural) (Annexure P-1) and all other consequential proceedings

arising therefrom on the basis of compromise.

Upon instructions from HC Jagjit Singh, State counsel submits

that all the three accused-petitioners have been acquitted, vide judgment

dated 18.02.2020 and the petition has become infructuous.

Dismissed as having been rendered infructuous.

                                                (SUVIR SEHGAL)
March 10, 2022                                      JUDGE
savita
Whether Speaking/Reasoned                                    Yes/No
Whether Reportable                                           Yes/No




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