Baljit Singh And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 2235 P&H

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

234                                       CRM-M-34172 of 2017
                                          Date of decision:29.03.2022

Baljit Singh and others                        ... Petitioners

                           Vs.

State of Punjab and another                    ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    None for the petitions.

             Mr. Prabhjot Singh Walia, AAG, Punjab.

SUVIR SEHGAL, J. (Oral)

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

seeking quashing of FIR No.146 dated 07.10.2014 registered under Sections

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

Amritsar Rural (Annexure P-1) alongwith all subsequent proceedings

arising therefrom.

Upon instructions from ASI Kulwant Singh, State counsel

submits that all the four accused-petitioners have been acquitted, vide

judgment dated 11.09.2019 passed by learned Judicial Magistrate Ist Class,

Amritsar, photocopy of which has been placed on record. According to

State counsel, instant petition has become infructuous.

Dismissed as having been rendered infructuous.

                                                (SUVIR SEHGAL)
March 29, 2022                                      JUDGE
savita
Whether Speaking/Reasoned                                    Yes/No
Whether Reportable                                           Yes/No




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