Om Parkash vs State Of Punjab And Others
2022 Latest Caselaw 15391 P&H

CRM-M-43039-2020                                                             -1-
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      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                           ****

CRM-M-43039-2020 Date of Decision: 30.11.2022

Om Parkash ..... Petitioner

Versus

State of Punjab and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: None for the petitioner.

Mr. Harjinder Singh, AAG, Punjab

*****

HARSH BUNGER J. (ORAL)

Prayer in this petition filed under Section 482 Cr.P.C. is for

quashing of FIR No.227 dated 18.10.2020 (Annexure P-1), under Sections

279 and 304-A IPC, registered at Police Station Division 7, District Police

Commissionerate Ludhiana, and all the subsequent proceedings arising

therefrom on the basis of compromise arrived at between the parties.

There is no representation on behalf of the petitioner.

Learned State counsel has handed over a copy of judgment

dated 12.08.2021, passed by the Judicial Magistrate Ist Class, Ludhiana, to

contend that the present petition has become infructuous as the petitioner in

this case has been acquitted vide the said judgment.

The aforesaid judgment dated 12.08.2021 is taken on record,

subject to all just exceptions.

Registry is directed to tag the same at the appropriate place.

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In view of the above, the present petition is dismissed as having

been rendered infructuous.

30.11.2022                                      (HARSH BUNGER)
Apurva                                              JUDGE

             1. Whether speaking/reasoned :           Yes/No

             2. Whether reportable             :      Yes/No




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