Hemang Manhar Gandhi vs State Of Punjab
2022 Latest Caselaw 10703 P&H

246 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                 CRM-M-43188-2017
                                 Date of Decision: September 07, 2022
Hemang Manhar Gandhi                              ...Petitioner
                                  Versus
State of Punjab                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:- Mr. Mayur Karkra, Advocate for Mr. Aman Pal, Advocate for the petitioner.

Mr. Kamal Preet Bawa, AAG, Punjab.

AMAN CHAUDHARY, J.(Oral)

Present petition has been filed under Section 482 of the Code

of Criminal Procedure for quashing of criminal complaint bearing

No.73/2/11 dated 07.05.2011, under Section 3(k) (i), 17, 18, 29 and 33 of

the Insecticide Act, 1968 read with Rules 27(5) of the Insecticide Rules,

1971 and all the subsequent proceedings arising therefrom including

summoning order dated 07.05.2011 (Annexure P-2).

Learned counsel for the petitioner submits that the present

petition has been rendered infructuous on account of the fact that the

petitioner has since been acquitted of the charges vide judgment dated

19.12.2018.

In the view of the aforesaid submission of learned counsel

for the petitioner, no further order is required to be passed in the matter.

Accordingly, the present petition stands disposed of as having been

rendered infructuous.

September 07, 2022                             (AMAN CHAUDHARY)
sarita                                               JUDGE

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


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