Satpal vs State Of Punjab And Others
2024 Latest Caselaw 8970 P&H

Punjab-Haryana High Court

Satpal vs State Of Punjab And Others on 26 April, 2024

                                                                        2024:PHHC:056838
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  247
                                                                    CWP-14420-2021
                                                                    Date of decision: 26.04.2024

                  Satpal
                                                                              ...Petitioner
                                                     Versus

                  State of Punjab and others                                   ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                    *****

Present : Ms. Riti Aggarwal, Advocate for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for quashing the

charge-sheet dated 22.11.2019/10.12.2019 vide which the petitioner has been

charge-sheeted and order dated 17.12.2019.

2. Learned counsel for the petitioner submits that the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 26.04.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment