Amit And Ors vs State Of Haryana And Anr
2022 Latest Caselaw 14523 P&H

243        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CRM-M-42208-2018
                                               Date of Decision: 16.11.2022


AMIT AND OTHERS                                        ... PETITIONERS

                           V/S

STATE OF HARYANA AND ANOTHER                           ... RESPONDENTS


CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     Mr. J.S.Sekhon, Advocate for
             Mr. Shiv Kumar, Advocate for the petitioners.

             Mr. Karan Garg, AAG Haryana.

             ***

VIVEK PURI, J. (ORAL)

The petitioners are seeking to quash FIR No. 372 dated

23.04.2018, under Sections 323, 406, 498-A, 506 IPC registered at Police

Station Sarai Khawaja, Faridabad.

Learned counsel for the petitioners contend that the petitioners

have been acquitted by the trial Court in terms of the judgment dated

01.10.2019 and the present petition has been rendered infructuous.

Dismissed as having been rendered infructuous.

16.11.2022                                                 (VIVEK PURI)
Janki                                                         JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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