Vivek Jindal And Others vs State Of Punjab
2023 Latest Caselaw 9524 P&H

                                                        Neutral Citation No:=2023:PHHC:085400




                                                               2023:PHHC:085400


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(252-2)                                                   CRM-M-37124-2019
                                                      Date of decision:- 06.07.2023

Vivek Jindal and others                                          ...Petitioners
                                Versus
State of Punjab                                                  ...Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:- None for the petitioners.

            Mr. A.P.S.Tung, DAG, Punjab

                  ***
SUVIR SEHGAL, J. (Oral)

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

Criminal Procedure, 1973 seeking quashing of judgment dated 21.05.2019,

Annexure P-5, passed by Additional Sessions Judge, Sangrur, vide which the

petitioners has been charge-sheeted for the offence registered under Sections

341, 323, 506, 201 and 34, IPC in FIR No. 45 dated 03.05.2013 registered under

Sections 323, 341, 506 and 34, IPC at Police Station City Malerkotla, District

Sangrur.

2. In view of the statement of the counsel for the accused-petitioners in

CRM-M-28665-2019, present petition has also become infructuous.

3. Dismissed as having been rendered infructuous.

06.07.2023                                   (SUVIR SEHGAL)
Kamal                                             JUDGE

           Whether Speaking/Reasoned                    Yes/No
           Whether Reportable                           Yes/No

Neutral Citation No:=2023:PHHC:085400

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