Punjab-Haryana High Court
Jaswinder Singh vs State Of Punjab & Ors on 26 July, 2022
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
274
CRM-M-5188-2018(O&M)
Date of decision: 26.07.2022
JASWINDER SINGH
....Petitioner(s)
Versus
STATE OF PUNJAB & ORS.
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present : Ms. Sushma Chopra, Advocate
for the petitioner.
Ms. Amarjit Kaur Khurana, DAG Punjab
*****
VINOD S. BHARDWAJ. J. (ORAL)
The instant petition has been filed under Section 482 of the Code of Criminal Procedure for quashing the kalandra under Section 145 of the Code of Criminal Procedure dated 21.12.2017 prepared by respondent No.6.
Learned counsel for the petitioner contends that the present petition has been rendered infructuous as the impugned order already stands withdrawn.
Dismissed as having been rendered infructuous.
(VINOD S. BHARDWAJ) JUDGE July 26, 2022 S.Sharma(syr) Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 28-07-2022 07:13:06 :::