Harpreet Singh Romana vs State Of Punjab
2026 Latest Caselaw 5088 P&H

Punjab-Haryana High Court

Harpreet Singh Romana vs State Of Punjab on 22 May, 2026

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                      247


                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                                                               CRM-M-27409-2026
                                                               Date of decision: 22.05.2026

                      Harpreet Singh Romana                                   .....Petitioner

                                               versus

                      State of Punjab                                         ..... Respondent

                      CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
                                 ***
                      Present :- Mr. Deepak Aggarwal, Advocate
                                 for the petitioner.

                              Mr. Ekompal Sagoo, AAG, Punjab.
                              ***
                      RAJESH BHARDWAJ, J. (Oral)

1. Prayer in the present petition is for quashing of the FIR

No.203 dated 25.07.2023, under Section 13(1) of the Punjab Travel

Professional (Regulation) Act, 2014, registered at Police Station Civil

Lines, Bathinda.

2. Vide order dated 19.05.2026, this Court had directed

Mr. Amandeep Singh Mavi, SDM, Bathinda to appear before the learned

Magistrate, Bathinda for recording of his statement.

3. In pursuance to the said order, Mr. Amandeep Singh Mavi,

SDM, Bathinda, has appeared before the learned Judicial Magistrate Ist

Class, Bathinda and has suffered a statement that FIR No.203 dated

25.07.2023, under Section 13(1) of The Punjab Travel Professionals

(Regulations) Rules, 2014, PS Civil Lines, on the orders of Deputy

Commissioners Bathinda vide order dated 21.07.2023. Police authorities

moved cancellation report in the present FIR and on behalf of Deputy

Commissioner, Bathinda, he has no objection if the present cancellation

report is accepted. Copy of said order dated 21.05.2026 passed by

learned Judicial Magistrate Ist Class, Bathinda is placed on record.

4. Since the compliance has been made in view of the order

dated 19.05.2026, no further order is required to be passed and

accordingly, the present petition is disposed of as infructuous.

                      22.05.2026                                   ( RAJESH BHARDWAJ )
                      m. sharma                                          JUDGE
                                   Whether speaking/reasoned        :     Yes/No
                                   Whether reportable               :     Yes/No