Punjab-Haryana High Court
Kuldeep Singh And Another vs State Of Punjab And Others on 27 April, 2023
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2023:PHHC:061154
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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245-CRM-M-38904-2019
Date of Decision: 27.04.2023
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KULDEEP SINGH AND ANOTHER ... Petitioners
VS.
STATE OF PUNJAB AND OTHERS ... Respondents
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CORAM: HON'BLE MR.JUSTICE SANDEEP MOUDGIL
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Present: None for the petitioners
Mr. Mohit Thakur, AAG Punjab
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Sandeep Moudgil, J.
The petitioners seek quashing of the FIR No.83 dated 08.06.2019 under Sections 406/34 IPC registered at Police Station Bullowal, District Hoshiarpur.
Though there is a written request for adjournment circulated on behalf of counsel for the petitioner, however, learned State counsel has handed over a copy of the judgment dated 23.02.2023 passed by JMIC, Hoshiarpur in CIS No.CHI/268/2020 'State vs. Kuldeep Singh & Anr.' to submit that both the petitioners have been acquitted, rendering this petition as infructuous. The said judgment dated 23.2.2023 is taken on record as Mark 'A'.
In view of the above, the present petition is disposed of as having become infructuous.
27.04.2023 (Sandeep Moudgil) V.Vishal Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No Neutral Citation No:=2023:PHHC:061154 1 of 1 ::: Downloaded on - 30-04-2023 00:55:27 :::