Kulwinder Singh vs State Of Punjab And Another
2022 Latest Caselaw 12048 P&H

         In the High Court for the States of Punjab and Haryana
                          At Chandigarh


                                                CRM-M-3050-2020 (O&M)
                                                Date of Decision:-22.9.2022


Kulwinder Singh                                                ... Petitioner

                                 Versus

State of Punjab and another                                   ... Respondents


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-   Mr. A.P.S. Rehan, Advocate for the petitioner.

            Mr. Luvinder Sofat, DAG, Punjab.

            Mr. Sandeep Godara, Advocate for respondent No.2.

                                 *****

GURVINDER SINGH GILL, J. (Oral)

Learned State counsel, upon instructions from ASI Harpal

Singh, has informed that the petitioner stands acquitted vide judgment dated

6.7.2022.

In view of the aforestated position, the instant petition filed

under provisions of Section 482 Cr.P.C. for quashing of FIR is rendered

infructuous and is disposed off as such.

22.9.2022                                        ( Gurvinder Singh Gill )
pankaj                                                  Judge

            Whether speaking /reasoned        Yes / No

            Whether Reportable                Yes / No




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