Lovepreet Singh Alias Love And ... vs State Of Punjab And Others
2023 Latest Caselaw 3482 P&H

                                                         Neutral Citation No:=2023:PHHC:048405




                                                                        2023:PHHC:048405


260          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                      CRM-M-16910-2021
                                                      Date of decision: 10.04.2023

Lovepreet Singh alias Love and others                                ...........Petitioners

                                         versus

State of Punjab and others                                           .......Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Amandeep Sharma, Advocate for
             Mr. A.S. Manaise, Advocate
             for the petitioners.

             Mr. Anup Singh, AAG, Punjab.

NAMIT KUMAR, J. (ORAL)

This petition has been filed by the petitioner under Section 482

Cr.P.C. for quashing FIR No.133 dated 08.09.2020 (Annexure P-1) under

Sections 324, 34 and offence under Section 307 IPC (added later on), registered

at Police Station Tibber, District Gurdaspur and other subsequent proceedings

arising therefrom on the basis of compromise dated 16.04.2021 (Annexure P-2)

effected between the parties.

Learned counsel for the petitioner has produced a copy of judgment

dated 16.12.2021, passed by the Court of learned Sessions Judge, Gurdaspur and

submits that the petitioners have been acquitted by the trial Court and therefore,

the instant petition has become infructuous.

Disposed of as having become infructuous.

                                                                (NAMIT KUMAR)
10.04.2023                                                         JUDGE
sim

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

Neutral Citation No:=2023:PHHC:048405

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