Mahavir Singh @ Mahavir Saini And ... vs State Of Punjab And Ors
2023 Latest Caselaw 14940 P&H

RAJ KUMAR
2023.09.04 15:58

2023:PHHC: 115461

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
204
CRM-M_No.4166 of 2020
DATE OF DECISION ; 2° SEPTEMBER, 2023

Mahavir Singh @ Mahavir Saini & others
.... Petitioners

Versus
State of Punjab & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke*E*K

Present: | Mr. Randeep Singh, Advocate for
Mr. Vishal Munjal, Advocate for the petitioners.

Mr. Jaspal Singh Guru, AAG, Punjab.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, for quashing of Rapat/Kalandra No.31 dated 30.12.2019 registered under Sections 107 & 150 Cr.P.C. at Police Station Sadar Pathankot, District Pathankot.

2. The counsel for the State has referred to the status report already filed by the State and has pointed out that the proceeding under Sections 107 and 151 Cr.P.C., initiated by the Executive Magistrate, has already ended up in discharge of the petitioners vide order dated

30.08.2020. Hence the present petition has been rendered infructuous.

3. Dismissed as such.

2"¢ September, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment