Punjab-Haryana High Court
Sukhjit Singh Alias Bhaira vs State Of Punjab on 13 July, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
CRM No. M-12405 of 2009 (O&M)
Sukhjit Singh alias Bhaira ..... Petitioner
vs
State of Punjab ..... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. J. B. S. Gill, Advocate, for the petitioner.
Mr. Abhishek Chautala, Assistant Advocate General, Punjab.
Rajesh Bindal J.
Learned counsel for the petitioner submitted that in terms of the compromise arrived at between the parties, since the FIR has been quashed and the present petition has been rendered infructuous.
Dismissed as infructuous.
13.7.2009 ( Rajesh Bindal) vs. Judge