Ujagar Singh vs State Of Punjab And Another
2024 Latest Caselaw 17812 P&H

Punjab-Haryana High Court

Ujagar Singh vs State Of Punjab And Another on 24 September, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                258            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                           CHANDIGARH
                                                                       CRM-M-26101-2019
                                                       Date of Decision: September 24, 2024

                UJAGAR SINGH                                          ....Petitioner(s)
                VERSUS
                STATE OF PUNJAB AND ANOTHER                           ....Respondent(s)
                CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

                Present:       None for the petitioner.
                               Mr. Malkiat Singh, DAG, Punjab.
                               ****

                SANDEEP MOUDGIL, J.(ORAL)

This petition has been filed by the petitioner under Section 482

Cr.P.C. seeking quashing of FIR No.17 dated 11.03.2014 under Sections

419, 420, 465, 467, 468, 471, 120-B registered at Police Station Haibowal,

Ludhiana District Ludhiana (Punjab).

Reply dated 27.11.2019 by way of affidavit of Sameer Verma,

PPS Assistant Commissioner of Police (West), Ludhiana, on behalf of

respondent No.1-State is already on record. Registry is directed to tag the

same at appropriate place.

Learned State counsel submits that the instant petition has been

rendered infructuous since the petitioner stands acquitted by the trial Court

vide judgment dated 22.08.2024.

In view of above, the instant petition is disposed of having been

rendered infructuous.

(SANDEEP MOUDGIL) JUDGE 24.09.2024 Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No