Jasvir Singh And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 1611 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

238-1                                             CRM-M-4747-2017
                                                  Date of Decision:14.03.2022

JASVIR SINGH AND ORS                                      ...PETITIONERS

                                  VERSUS

STATE OF PUNJAB AND ANR.                                  ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      Mr. Davinder Kumar, Advocate for
              Mr. P.K.S. Phoolka, Advocate for the petitioners.

              Mr. A.S. Gill, Sr. DAG, Punjab.

                           ***

SUVIR SEHGAL, J.(ORAL)

Heard through video conferencing.

Petition under Section 482 of Cr.P.C. for quashing of the

judgment dated 23.11.2016, Annexure P-5, passed by learned Additional

Sessions Judge, Bathinda whereby revision petition filed by the petitioners,

against order dated 07.07.2012, Annexure P-2, passed by learned Additional

Chief Judicial Magistrate, Bathinda, has been dismissed.

Counsel representing the petitioners submits that the petition

has become infructuous as the petitioners have been acquitted by the trial

court.

Dismissed as having been rendered infructuous.

14.03.2022                                                 (SUVIR SEHGAL)
sheetal                                                        JUDGE


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



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