Kamaljit Singh vs State Of Punjab And Others
2023 Latest Caselaw 12437 P&H

                                                                                      2023:PHHC:102241

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            108                                                     CRM-M-33258-2023
                                                                    Date of decision: 08.08.2023

            Kamaljit Singh
                                                                                           ....Petitioner
                                                       Versus

            State of Punjab and others
                                                                                         ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Sanjiv Gupta, Advocate for the petitioner.

                                   Mr. Manipal Singh Atwal, DAG, Punjab.

                                   Mr. Sanjeev Kumar Devgan, Advocate, for respondent No.2.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 of the Code of

Criminal Procedure for taking action against the petitioner in FIR No.189, dated

02.09.2017, registered under Sections 420, 465, 468, 478 and 120-B IPC at Police

Station Gobindgarh Mandi, District Fatehgarh Sahib.

2. Learned counsel for the petitioner submits that private respondents

have been found guilty in the inquiry conducted by the SIT, in view of which, the

present petition has been rendered infructuous.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 08.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.08 18:03 I attest to the accuracy and integrity of this order/judgment