Shankar Lal vs State Of Punjab Etc
2023 Latest Caselaw 3473 P&H

                                                     Neutral Citation No:=2023:PHHC:048238




                                                              2023:PHHC:048238



 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                      CRM-M-55718-2018 (O & M)
                      Date of decision: 10.04.2023
Shanker Lal                                                        ... Petitioner

           V/s

State of Punjab and anr.                                            ...Respondents


CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:      Mr. Ravish Bansal, Advocate,
              for the petitioner.

              Ms. Navreet Kaur Barnala, AAG, Punjab.

              *****

JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the State submits that as the petitioner

stands acquitted vide judgment dated 24.02.2023 passed by the Judicial

Magistrate Ist Class, Abohar, the present petition for quashing of the FIR

No.70 dated 03.09.2016 under Section 420 IPC registered at Police Station

City 2, Abohar, District Fazilka and all subsequent proceedings arising

therefrom, has been rendered infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

                                                 ( JASJIT SINGH BEDI)
April 10, 2023                                          JUDGE
sukhpreet

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

Neutral Citation No:=2023:PHHC:048238

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