Gaurav Jain vs State Of Haryana And Others
2022 Latest Caselaw 12320 P&H

271          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CRM-M-32984-2019
                                               Date of Decision: 27.09.2022


GAURAV JAIN                                                ... PETITIONER

                           V/S

STATE OF HARYANAAND OTHERS                             ... RESPONDENTS


CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     Mr. S.K.Nehra Sirsa, Advocate for the petitioner.
             Mr. Karan Garg, AAG Haryana.

              ***

VIVEK PURI, J. (ORAL)

The petitioner is seeking to quash FIR No. 77 dated 23.07.2019

under Sections 376(2)(n) and 506 IPC registered at Police Station Women,

District Sirsa.

Learned counsel for the petitioner submits that the petitioner

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

24.01.2020 and the present petition has been rendered infructuous.

Dismissed as having been rendered infructuous.

                                                      (VIVEK PURI)
27.09.2022                                               JUDGE
Janki

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

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