Jagtar Singh And Others vs State Of Punjab And Another
2022 Latest Caselaw 1847 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
242
                                                        CRM-M-11994-2017
                                                        Decided on : 21.03.2022

Jagtar Singh and others
                                                                    . . . Petitioners
                                        Versus
State of Punjab and another
                                                                  . . . Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Vaneet Thakur, Advocate for
         Mr. Arun Takhi, Advocate
         for the petitioners.

             Mr. Sukhbeer Singh, AAG, Punjab.
                                 ****

VIKAS BAHL, J. (Oral)

The present petition has been filed under Section 482 Cr.P.C.

for quashing of the impugned FIR No. 77 dated 12.03.2017 (Annexure P-

5) under Sections 323, 341, 506 and 120-B of the Indian Penal Code

registered at Police Station Jodhewal, Ludhiana.

Learned State counsel, on instructions from ASI Harcharan

Singh, has submitted that the present petition has been rendered

infructuous in view of the fact that the petitioners have been acquitted vide

judgment dated 14.12.2021.

In view of the fact that the petitioners have been acquitted as

per the statement of learned State counsel, the present petition is disposed

of as having been rendered infructuous.

(VIKAS BAHL) JUDGE March 21st, 2022 Mehak Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

1 of 1