Surinder Pal Gandhi vs State Of Punjab And Others
2023 Latest Caselaw 5602 P&H

            113                                                             2023:PHHC:059819
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH

                                                                     CRM-M-10580-2020
                                                         Date of Decision: April 27, 2023

            SURINDER PAL GANDHI
                                                                            ........ Petitioner

                                                Versus

            STATE OF PUNJAB AND OTHERS
                                                                        ........ Respondent


            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:           Ms. Heena Singh, Advocate for
                               Mr. Ankush Aggarwal, Advocate for the petitioner.

                               Mr. Amit Shukla, AAG, Punjab.
                                                    ****

            HARKESH MANUJA, J. (ORAL)

1. By way of present petition filed under Section 482 CrPC,

prayer has been made for quashing of FIR No.64 dated 07.05.2015

registered under Sections 420 and 406 at P.S. City Nawanshahr.

2. Learned counsel for petitioner submits that the petitioner

already stands convicted vide judgment dated 07.04.2020 passed by

the Court of Ld. CJM, Nawanshahr, thereby rendering the present

petition as infructuous.

3. Disposed of as having been rendered infructuous.

            27.04.2023                                     (HARKESH MANUJA)
            tejwinder                                          JUDGE


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


TEJWINDER SINGH
2023.04.28 09:37
I attest to the accuracy and
integrity of this document