Kapil Kumar vs State Of Punjab
2024 Latest Caselaw 19363 P&H

Punjab-Haryana High Court

Kapil Kumar vs State Of Punjab on 4 November, 2024

                                      Neutral Citation No:=2024:PHHC:143157




274          IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
                              CRM-M-20983-2023
                              Date of decision: 04.11.2024

Kapil Kumar                                                     ....Petitioner

                                    Versus

State of Punjab                                                  ....Respondent

CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:     Mr. Krishan Singh, Advocate
             for the petitioner.

       Mr. Gautam Thapar, AAG, Punjab.
                  ****
AMARJOT BHATTI, J (Oral):

1. Petitioner-Kapil Kumar has filed the present petition under

Section 482 Cr.P.C. for quashing of FIR No.71, dated 03.04.2010, under

Sections 420 and 120-B IPC, registered at Police Station City Ferozepur,

District Ferozepur, Punjab as well as impugned order dated 04.01.2020

passed by learned JMIC, Ferozepur.

2. At this stage, learned counsel for the petitioner states that as

per the information, petitioner-Kapil Kumar has been acquitted by the

learned trial Court.

3. Learned State counsel has placed on record a copy of

judgment dated 26.10.2023 vide which Kapil Kumar @ Kapil Saini s/o

Balbir Saini has been acquitted in the aforesaid FIR.

4. In view of this judgment, petition for quashing becomes

infructuous and the same is disposed of accordingly.

(AMARJOT BHATTI) JUDGE 04.11.2024 monika 1. Whether speaking/ reasoned : Yes /No

2. Whether reportable : Yes /No 1 of 1