Santokh Singh vs State Of Punjab And Others
2023 Latest Caselaw 9340 P&H

2023:PHHC:083628

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
203A
CRM-M No.44749 of 2021
DATE OF DECISION : 4 JULY, 2023

Santokh Singh
.... Petitioner
Versus

State of Punjab & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kkk
Present: | None for the petitioner.
Mr. Jaspal Singh Guru, AAG, Punjab.
Mr. Tushar Sharma, Advocate for respondent No.2.
3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 482 Cr.P.C. for quashing of FIR No.27 dated 24.01.2018 registered under Section 420 IPC at Police Station Sultanpur Lodhi,

District Kapurthala along with all subsequent proceedings arising therefrom including final report dated 03.07.2019, on the basis of compromise arrived at between the parties.

2. The counsel for the State, being instructed by ASI Joginder Singh, has pointed out that the petitoner is the sole accused in the present FIR and he had expired on 04.05.2023.

3. In view of the above, the main case against the petitioner itself is rendered as infructuous.

4. Accordingly, the present petition is also disposed of as

having been rendered as infructuous.

4 JULY, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.07.04 16:33

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