Sandip Singh@Sunny vs State Of Punjab And Another
2023 Latest Caselaw 19207 P&H

ASHISH

2023.11.08 16:49

289 2023:PHHC:141887

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.14395 of 2018 (O&M)
Date of Decision: 06.11.2023

Sandip Singh @ Sunny ..... Petitioner
Versus

State of Punjab and another .... Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present: None for the petitioner.

Mr. Kunal Vinayak, A.A.G., Punjab.

RRER

PANKAJ JAIN, J. (ORAL)

By way of this petition the petitioner is seeking quashing of FIR No.87 dated 09.12.2017 registered for offences punishable under Sections 447, 427, 506, 148, 149 IPC at Police Station Rangar Nangal, District Batala.

2. At the outset, learned State counsel on instructions from ASI Amarjit Singh submits that pursuant to order dated 05.10.2023 passed by this Court the cancellation report now stands filed before the Court of competent jurisdiction.

3. In view of the above, nothing survives in the present petition

for adjudication.

4. Petition is dismissed as having been rendered infructuous.

5. Pending application(s), if any, shall also stand disposed off. (PANKAJ JAIN ) JUDGE November 06, 2023 ashish Whether speaking/reasoned: Yes/No

| attest to the accuracy and Whether reportable: Yes/No

integrity of this judgment/order