Punjab-Haryana High Court
Paresh Marwah vs State Of Haryana And Another on 15 January, 2019
CRM-M-50362-2018
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50362-2018 (O&M)
Date of decision: 15.1.2019
Paresh Marwah
... Petitioner(s)
VERSUS
State of Haryana and another
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI
Present: Mr. Aditya Sanghi, Advocate.
for the petitioner.
Mr. Ashok Muthreja, DAG, Haryana.
*****
RAJ SHEKHAR ATTRI, J.
Since the FIR No. 823 dated 24.08.2018 for offence punishable under Sections 312, 323, 34, 365, 377, 379-A, 406, 420, 498-A, 504, 506, 120-B of the Indian Penal Code registered at Police Station Model Town, Panipat, District Panipat has already been quashed by this Court in CRM- M-50179-2018 vide order dated 15.1.2019, therefore, this petition has become infructuous.
Dismissed as infructuous.
(RAJ SHEKHAR ATTRI)
January 15, 2019 JUDGE
Paritosh Kumar
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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