Parminder Singh vs State Of Punjab
2023 Latest Caselaw 1962 P&H

278
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                        CRM-M-49022-2022
                                        Date of decision: 30.01.2023


Parminder Singh                                             .......Petitioner

                                    versus

State of Punjab                                             .......Respondent


CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. K.S. Dadwal, Advocate
             for the petitioner.

             Mr. Anup Singh, A.A.G., Punjab.


NAMIT KUMAR, J. (ORAL)

This petition has been filed under Section 482 Cr.P.C. seeking

quashing of order dated 06.10.2009 (Annexure P-5), whereby, the

petitioner has been declared as proclaimed offender in a case bearing FIR

No.357 dated 09.09.2004 under Sections 452/323/148/149 of IPC

registered at Police Station Nakodar, District Jalandhar and all subsequent

proceedings arising therefrom.

Learned counsel for the petitioner submits that since the

petitioner has been acquitted by the trial Court vide judgment dated

07.01.2023, the present petition has become infructuous. The said order has

been placed on record.

Disposed off as having been rendered infructuous.

                                               (NAMIT KUMAR)
30.01.2023                                        JUDGE
ps-I
             Whether speaking/reasoned               :      Yes/No
             Whether reportable                      :      Yes/No

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