Harmeet Singh Alias Mintu vs State Of Punjab
2023 Latest Caselaw 4991 P&H

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                 AT CHANDIGARH


                         249(2)                                         CRM-M-25368-2021
                                                                        Date of Decision: 21.04.2023


                         Harmeet Singh @ Mintu                                                         ......... Pe   oner
                                                                       Versus

                         State of Punjab                                                            ......... Respondent

                         CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-       Ms. Promila Nain, Advocate and
                                         Ms. Harveen Mehta, Advocate
                                         for the pe oner.

                                         Mr. Virat Rana, AAG, Punjab.

                                                         ****

                         ANOOP CHITKARA, J. (ORAL)

Vide this pe on, the pe oner seeks quashing of FIR. However, a er that

the charges were framed and the same has also been challenged by the pe oner in CRR-

1629-2021.

Given above, the prayer for quashing of FIR has merged with the criminal

revision pe on and it shall be considered in the said case.

The present pe on stands disposed of. It is clarified that disposal of the

present pe on shall not come in the way while deciding the revision pe on i.e. CRR-

1629-2021. All pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 21.04.2023 Jyo -II

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

JYOTI 2023.04.24 14:53 I attest to the accuracy and integrity of this order/judgment.