Rubinder Singh Brar vs State Of Punjab And Another
2023 Latest Caselaw 21013 P&H

Punjab-Haryana High Court

Rubinder Singh Brar vs State Of Punjab And Another on 4 December, 2023

                                                            Neutral Citation No:=2023:PHHC:154562




                                                          2023:PHHC:154562
276    IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH
                             CRM-M-45320-2022
                             Date of decision: 04.12.2023
RUBINDER SINGH BRAR
                                            ...Petitioner

                                     V/s

STATE OF PUNJAB AND ANOTHER
                                                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present: None for the petitioner.

               Mr. Madhur Sharma, AAG Punjab.
                   ****
HARPREET SINGH BRAR J. (ORAL)

The petitioner is praying for quashing of the FIR No. 208 dated

17.09.2020 registered under Sections 307, 450, 148, 149 and 506 of the

Indian Penal Code and Section 25 of Arms Act (Sections 302, 449, 212,

419, 420, 427, 460, 109, 465, 468, 471 and 120-B of IPC, Section 27 of

Arms Act and Section 12 of The Passport Act, 1967 added later on) at

Police Station City Kharar, District SAS Nagar (Mohali).

Learned State counsel on instructions from ASI Kulwiner

Singh submits that the present petition has become infructuous as the

petitioner in this case has been discharged by the concerned Court vide

judgment dated 11.10.2022.

In view of the same, the present petition is dismissed as having

been rendered infructuous.

(HARPREET SINGH BRAR) JUDGE 04.12.2023 Ajay Goswami Whether speaking/reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2023:PHHC:154562

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