Joga Singh And Anr vs State Of Haryana And Anr
2022 Latest Caselaw 15261 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
(291)                                     CRM-M-49098-2018
                                  Date of decision:- 29.11.2022

Joga Singh and another                                ...Petitioners
                           Versus
State of Haryana and another                          ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Lakhvinder Singh, Advocate for the petitioners.

         Mr. Rajat Gautam, DAG, Haryana for State-respondent No.1.

       Mr. Sansar Kundu, Advocate for respondent No.2.
             ...
SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of FIR No.188 dated

06.09.2018, registered for offences under Sections 323, 34, 406, 498-A and

506 of the Indian Penal Code, 1860, at Police Station Women Jind, District

Jind, Annexure P-1, along with all subsequent proceedings arising

therefrom.

Status report by way of an affidavit of Deputy Superintendent of

Police, Jind-Headquarters, District Jind has been filed on behalf of State-

respondent No.1, which is taken on record.

On the basis of status report, State counsel submits that the

petitioners have been acquitted by the Trial Court vide judgment dated

02.03.2020, Annexure R-1, and the petition has become infructuous.

Dismissed as having been rendered infructuous.

                                           (SUVIR SEHGAL)
29.11.2022                                      JUDGE
Kamal
        Whether Speaking/Reasoned                    Yes/No
        Whether Reportable                           Yes/No

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