Gurmej Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 19927 P&H

Punjab-Haryana High Court

Gurmej Singh And Others vs State Of Punjab And Another on 11 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     112               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                    CRM-M No. 47775 of 2024
                                                                    Date of Decision: 11.11.2024

                     Gurmej Singh and others                                 ...Pe   oners

                                                                 Versus

                     State of Punjab and another                             ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Amit Arora, Advocate
                                      for the pe oners.

                                      Mr. Sukhdev Singh, A.A.G., Punjab.

                                                           ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 58 04.05.2023 Sadar Tarn Taran, 306, 120-B IPC District Tarn Taran

Seeking quashing of FIR cap oned above, the pe oners have come up before this Court under Sec on 528 BNSS, 2023.

State counsel on instruc ons from ASI Manjinder Singh submits that during pendency of the present pe on, charges have been framed.

Given above, the present pe on is disposed of as having been rendered infructuous. Liberty reserved to challenge the charges by filing separate pe on and the limita on to challenge charges shall start from tomorrow. All pending applica ons, if any also stands disposed.

(ANOOP CHITKARA) JUDGE 11.11.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

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