Dharamveer Sharma And Others vs State Of Punjab And Ors
2024 Latest Caselaw 20760 P&H

Punjab-Haryana High Court

Dharamveer Sharma And Others vs State Of Punjab And Ors on 21 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     275                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRM-M No. 51870 of 2024
                                                                     Date of Decision: 21.11.2024

                     Dharmveer Sharma and others                              ...Pe   oners

                                                                  Versus

                     State of Punjab and others                               ...Respondents


                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Sandeep Kumar Tada, Advocate
                                      for the pe oners.

                                      Mr. Jasjit Singh, D.A.G., Punjab.

                                                     ****
                     ANOOP CHITKARA, J.

Seeking quashing/se ng aside of criminal complaint filed by respondent No.4, the pe oners have come up before this Court under Sec on 528 BNSS, 2023.

2. Counsel for the pe oner submits that given the contents of the instruc ons, the present pe on is rendered infructuous.

3. Given above, the present pe on is disposed of as having been rendered infructuous. All pending applica ons, if any, stand disposed.

(ANOOP CHITKARA) JUDGE 21.11.2024 Jyo Sharma

Whether speaking/reasoned : Yes Whether reportable : No.

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