Bhagwant Singh vs State Of Punjab
2023 Latest Caselaw 5726 P&H

                                                          Neutral Citation No:=2023:PHHC:060788




                                                      2023:PHHC:060788

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

(217)                                        CRM-M-36539-2014 (O&M)
                                         DATE OF DECISION:-28.04.2023

Bhagwant Singh                                                   ...Petitioner

                               vs.

State of Punjab                                                  ...Respondent

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present: None for the petitioner.

          Mr. Amit Shukla, AAG, Punjab.

      ***
HARKESH MANUJA, J.

By way of present petition filed under Section 482 of the Code of

Criminal Procedure, 1973, prayer has been made for quashing of the order

dated 13.10.2014 (Annexure P-9) passed by the Court of PCS, Judicial

Magistrate First Class, Malout in FIR No.73 dated 03.04.2005 under

Sections 419/420/465/467/468/471/120-B IPC, P. S. Sadar Malout.

Learned State counsel submits that the trial already stands

concluded and the petitioner stands acquitted vide judgment dated

25.10.2018 passed by the JMIC, Malout, thereby, rendering the present

petition as infructuous.

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

been rendered infructuous.

28.04.2023                                           (HARKESH MANUJA)
anil                                                     JUDGE

          whether speaking/reasoned: Yes/No
          whether reportable:        Yes/No

Neutral Citation No:=2023:PHHC:060788

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