Punjab-Haryana High Court
Shamsher Malik vs State Of Haryana on 27 September, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
257
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-21158-2018
Date of decision : 27.09.2022
SHAMSHER MALIK
... Petitioner
Versus
STATE OF HARYANA
...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Salil Bali, Advocate for the petitioner.
Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.
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JASJIT SINGH BEDI, J. (ORAL)
The prayer in the present petition under Section 482 Cr.P.C. is for quashing of the order dated 04.01.2005 (Annexure P-8) passed by the learned Sub Divisional Judicial Magistrate, Hansi, whereby the petitioner has been declared as proclaimed offender in case bearing FIR No.27 dated 18.01.1998 registered under Sections 323, 432, 506 IPC at Police Station Sadar Hansi, District Hisar.
The learned State counsel on instructions from SI Ram Sarup submits that the petitioner stands acquitted vide judgment dated 07.11.2018 in the above-said FIR.
In view of the above, no further orders are required to be passed by this Court.
Disposed of.
(JASJIT SINGH BEDI) JUDGE 27.09.2022 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 1 of 1 ::: Downloaded on - 29-09-2022 05:06:59 :::