Paramjit Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 8724 P&H

Punjab-Haryana High Court

Paramjit Singh And Another vs State Of Punjab And Others on 24 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                           Neutral Citation No:=2024:PHHC:055957
291 (1)                                                              2024:PHHC:055957

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

                                                            CRM-M-46817-2019 (O&M)
                                                             Date of decision: 24.04.2024
Paramjit Singh and another
                                                                               ...Petitioners
                                           Versus

State of Punjab and others
                                                                             ...Respondents

CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:       Mr. Malkeet Singh, Advocate for the petitioners.

               Ms. Manjot Kaur, AAG, Punjab.

               None for respondents No. 2 to 4.

                                     ******
MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 482 Cr.P.C. for quashing

of impugned order dated 19.09.2019 passed by learned Judicial Magistrate First

Class, Ajnala whereby petitioners have been summoned as additional accused in

case No. CIS No. CHI/67/2018, titled as State Versus Balbir Singh arising out of

FIR No. 93 dated 16.05.2015 under Section 420, 120B, 467, 468, 471 of Indian

Penal Code registered at Police Station Lopoke, District Amritsar.

(2) At the outset, learned counsel, on instructions from the petitioners,

submits that trial is over and petitioners have been acquitted vide judgment dated

17.02.2024 passed by learned Judicial Magistrate First Class, Ajnala, therefore,

present petition be disposed off as having been rendered infructuous.

(3)            Ordered accordingly.

(4)            Pending application(s), if any, shall also stand disposed off.



24.04.2024                                              ( MAHABIR SINGH SINDHU )
Harish Kumar                                                     JUDGE


                            Whether speaking/reasoned       Yes/No
                               Whether Reportable           Yes/No




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