Mandeep Singh @ Minta vs State Of Punjab And Another
2024 Latest Caselaw 7228 P&H

Punjab-Haryana High Court

Mandeep Singh @ Minta vs State Of Punjab And Another on 4 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:045842

                                   In the High Court for the States of Punjab and Haryana
                                                    At Chandigarh

                                                                          CRM-M-40352-2020 (O&M)
                                                                          Date of Decision:-04.04.2024

                 Mandeep Singh @ Minta                                             ... Petitioner

                                                           Versus

                 State of Punjab and another                                      ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Dheeraj Mahajan, Advocate for the petitioner.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Ms. Rashika Bansal, Advocate for respondent No.2.

                                                           *****

                 GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned State counsel has informed

that the accused has already been acquitted by the learned trial Court vide

judgment dated 22.8.2023.

In view of the aforestated position, the instant petition filed

under the provisions of Section 482 Cr.P.C. seeking quashing of the FIR has

been rendered infructuous and is disposed of as such.

                 04.04.2024                                        ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                                      Whether speaking /reasoned       Yes / No

                                      Whether Reportable               Yes / No







integrity of this order/judgment