Sanjay Kumar vs State Of Haryana And Another
2023 Latest Caselaw 16727 P&H

                                                                  Neutral Citation No:=2023:PHHC:125659




                                     2023:PHHC:125659
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                         CRM-M-7244-2019 (O & M)
                                                         Date of decision: 25.09.2023

Sanjay Kumar                                                                     ...Petitioner

                                               Versus

State of Haryana and another                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-       Mr. P.K.Ganga, Advocate,
                for the petitioner.

                Ms. Ankita Ahuja, AAG, Haryana.

HARNARESH SINGH GILL, J. (ORAL)

1. The present petition has been filed for quashing of FIR No.477

dated 15.08.2016, registered at Police Station City Fatehabad, District

Fatehabad, under Sections 420, 406 and 506 IPC and all the subsequent

proceedings arising therefrom.

2. Reply by way of affidavit of the Deputy Superintendent of

Police, Headquarters, Fatehabad, filed in the Registry, is taken on record.

3. Learned State counsel submits that as many as three accused

were arraigned in the present FIR; that the above-noted FIR has already

been quashed qua two co-accused and that the petitioner has now been

acquitted by the trial Court, vide judgment dated 14.07.2023.

4. In view of the above, the present petition has become

infructuous.

5. Disposed of accordingly.

25.09.2023                                              (HARNARESH SINGH GILL)
parveen kumar                                                 JUDGE
                Whether reasoned/speaking?               Yes/No
                Whether reportable?                      Yes/No

Neutral Citation No:=2023:PHHC:125659

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