Gurtej Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 8293 P&H

Punjab-Haryana High Court

Gurtej Singh And Ors vs State Of Punjab And Ors on 19 April, 2024

SANDEEP SETHI
2024.04.23 00:27

2024:PHHC:052586

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(236)
CRM-M-28062-2021 (O&M)
Date of Decision:-19.04.2024

Gurtej Singh and others

beeeee Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Surinder Gaur, Advocate for
Mr. Surinder Garg, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
Mr. Salil Dev Singh Bali, Advocate for
Respondent Nos.2 and 3.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of FIR No.24 dated

13.04.2021, under Sections 420 and 120-B of IPC, registered at Police Station Talwandi Bhai, District Ferozepur (Annexure P-5).

2. Learned counsel for the petitioners submits that the present petition has been rendered infructuous, as the FIR already stands quashed in a compromise quashing petition bearing CRM-M-43898-2023 decided on 01.12.2023.

3. In light of the statement made by the learned counsel for the petitioner, the present petition is dismissed as having been rendered

infructuous.

| attest to the accuracy and integrity of this Order/Judgment

2024:PHHC:052586

4. Pending miscellaneous application shall stand disposed of. (ALOK JAIN) JUDGE April 19, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No SANDEEP SETHI

2024.04.23 00:27 | attest to the accuracy and integrity of this Order/Judgment