Sukhwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 19461 P&H

Punjab-Haryana High Court

Sukhwinder Singh vs State Of Punjab And Others on 5 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     122               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRM-M No. 54668 of 2024
                                                                     Date of Decision: 05.11.2024

                     Sukhwinder Singh                                       ...Pe   oner

                                                                  Versus

                     State of Punjab and others                             ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Ramesh Sharma, Advocate
                                      for the pe oner.

                                      Ms. Swa Batra, D.A.G., Punjab.

                                                    ****
                     ANOOP CHITKARA, J.

                       FIR No.        Dated             Police Sta on           Sec ons
                       193            19.07.2023        City Kapurthala         420, 467, 468 IPC

Seeking quashing of enquiry report dated 03.07.2024 conducted in the FIR cap oned above, the pe oner has come up before this Court under Sec on 528 BNSS, 2023.

2. State counsel submits that ini ally preliminary inquiry was conducted by DSP and FIR was registered, however in FIR some another officer of the same rank had conducted inquiry and he did not find any substance in the allega on and have proposed to file cancella on report. The file was also approved by Senior Superintendent of Police.

3. Given above, there is no merit in the present pe on.

4. At this stage, counsel for the pe oner wishes to withdraw the present pe on.

5. Pe on stands disposed of as withdrawn. All pending applica ons, if any, stand disposed.

                                                                            (ANOOP CHITKARA)
                                                                                JUDGE
                     05.11.2024
                     Jyo Sharma

                     Whether speaking/reasoned:             Yes
                     Whether reportable:                    No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh