Jaspreet Singh Chawla vs State Of Punjab And Anr
2023 Latest Caselaw 21052 P&H

Punjab-Haryana High Court

Jaspreet Singh Chawla vs State Of Punjab And Anr on 4 December, 2023

Author: Suvir Sehgal

Bench: Suvir Sehgal

2023:PHHC:155244

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

277 CRM-M-19669-2017 (O & M)
Date of Decision:04.12.2023

JASPREET SINGH CHAWLA ..PETITIONER
VERSUS

STATE OF PUNJAB AND ANR ..RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: None for the petitioner.
Mr. Anup Singh, AAG, Punjab.

None for respondent No.2.

2 2
SUVIR SEHGAL, J.(ORAL)

1. Instant petition has been filed under Section 482 of Cr.P.C. for

quashing of FIR No.380 dated 30.12.2016 under Section 408, IPC, 1860 and Sections 72 and 72-A of Information Technology Act, 2000, registered at Police Station Focal Point, Ludhiana, Annexure P-1, alongwith all subsequent proceedings arising therefrom.

2. State counsel has placed on record a copy of judgment dated 17.08.2023 and has submitted that the petitioner has been acquitted and the

present proceedings have become infructuous.

3. Dismissed as having been rendered infructuous.

04.12.2023 (SUVIR SEHGAL)

sheetal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

Sheetal

2023.12.06 17:35

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