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Paramjit Singh And Another vs State Of Punjab And Others
2023 Latest Caselaw 14173 P&H

Citation : 2023 Latest Caselaw 14173 P&H
Judgement Date : 25 August, 2023

Punjab-Haryana High Court
Paramjit Singh And Another vs State Of Punjab And Others on 25 August, 2023
                                                  Neutral Citation No:=2023:PHHC:111921




                                                  2023:PHHC:111921
CRM-M-53248-2021
                                                    -1-
232

       IN THE HIGH COURT OF PUNJAB AND HARYANA
            AT CHANDIGARH

                                       CRM-M-53248-2021
                                       Date of decision:-25.08.2023

Paramjit Singh and another
                                                                 ...Petitioners

                   Versus

State of Punjab and others
                                                              ...Respondents

CORAM : HON'BLE MR. JUSTICE SUVIR SEHGAL


Present : Mr.Abhay Singh, Advocate for
          Mr.S.S. Swaich, Advocate
          for the petitioners.

            Mr.Anup Singh, AAG, Punjab.

            Mr.H.P.S. Sandhu, Advocate
            for respondents No.2 to 4.

            ****

SUVIR SEHGAL, J.(ORAL)

1. Instant petition has been filed under Section 482 of the

Code of Criminal Procedure, 1973 for quashing of FIR No.18 dated

10.02.2020, Annexure P1, under Sections 420, 120-B, 201 IPC and

Section 3 of the Prize Chits and Money Circulation Schemes (Banning)

Act, 1978 (Section 201 IPC added later on), registered at Police Station

Sadar, Khamanon, District Fatehgarh Sahib and all the subsequent

proceedings arising therefrom including the charge-sheet dated

19.08.2021, Annexure P2.

2. State counsel has placed on record copy of judgment dated

12.05.2023 passed by Judicial Magistrate Ist Class, Khamanon to submit

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Neutral Citation No:=2023:PHHC:111921

2023:PHHC:111921 CRM-M-53248-2021

that the trial has concluded and the accused have been acquitted.

3. Faced with this development, counsel for the petitioners

submits that the petition has become infructuous.

4. In view of the above development, present petition is

dismissed as having been rendered infructuous.


                                                (SUVIR SEHGAL)
25.08.2023                                         JUDGE
Brij

Whether reasoned/speaking :              Yes/No

Whether reportable                 :     Yes/No




Neutral Citation No:=2023:PHHC:111921

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