Joginder Singh @ Gindi vs State Of Haryana And Anr
2022 Latest Caselaw 14295 P&H

 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                          CRM-M-16174-2018

                                          Date of Decision: 14.11.2022

Joginder Singh @ Gindi

                                                      .... Petitioner
                    Versus

State of Haryana and another
                                                      .... Respondents

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -    Mr. M.K. Sood, Advocate for the petitioner.

              Mr. Gaurav Bansal, Assistant Advocate General, Haryana.


ASHOK KUMAR VERMA, J. (ORAL)

Present petition under Section 482 Cr.P.C., has been filed for

issuance of direction for quashing FIR No. 233 dated 24.03.2017 under

Section 188 IPC at Police Station Sarai Khawaja, Faridabad.

On instructions from ASI Mahabir Singh, learned counsel for

the State submits that in the present case the trial has already been

concluded and the petitioner was convicted vide judgment dated

07.12.2021.

In view of the above, the instant petition stands disposed of,

as having been rendered infructuous.

November 14, 2022                             (ASHOK KUMAR VERMA)
rishu                                                JUDGE


              Whether speaking/reasoned               Yes/No

              Whether Reportable                     Yes/No




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