Punjab-Haryana High Court
Jp Gupta vs State Of Punjab & Anr on 11 April, 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
239-6
CRM-M No.15149 of 2014 (O&M)
Date of Decision : 11.04.2019
J.P. Gupta ...... Petitioner
Versus
State of Punjab and another ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present :- Ms. Amanpreet Kaur Sabharwal, Advocate
for Mr. Sunny Modgil, Advocate
for the petitioner.
Ms.Amarjit Kaur Khurana, DAG, Punjab.
***
AJAY TEWARI, J. (ORAL)
This petition has been filed for quashing of Complaint bearing No.447/2002 dated 6.5.2002 for offences under Section 62 read with Section 628 of the Companies Act, 1956.
Counsel appearing for the petitioner states that the petitioner having been died this petition has been rendered infructuous and the same may be dismissed as such.
Allowed as prayed for. Petition is dismissed as having been rendered infructuous.
Since the main case has been decided, the pending criminal miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
April 11, 2019 JUDGE
ashish
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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