Punjab-Haryana High Court
Hariom @ Dheer vs State Of Punjab And Ors on 5 December, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-43032-2018
DATE OF DECISION: DECEMBER 5, 2022
HARIOM @ DHEER ...PETITIONER
VERSUS
STATE OF PUNJAB AND OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE DEEPAK MANCHANDA.
PRESENT: MR. PEEUSH GAGNEJA, ADVOCATE
FOR THE PETITIONER.
MR. JASHANDEEP SINGH, AAG, PUNJAB.
DEEPAK MANCHANDA, J.(ORAL)
The petitioner has filed this petition under Section 482 Cr.P.C. for quashing the 'Kalandra' dated 31.8.2018 (Annexure P-1).
Learned State counsel on instructions from SI Sukhdev Singh submits that the petitioner has already been discharged on 13.11.2018 by the SDM, Abohar.
Learned counsel for the petitioner does not dispute the same. In view of the above, the petition has become infructuous and the same is dismissed as such.
December 5, 2022 (DEEPAK MANCHANDA)
Gulati JUDGE
Whether Reportable : Yes/No
Whether Speaking/Reasoned : Yes/No
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