Punjab-Haryana High Court
Buta Singh @ Boota vs State Of Punjab on 21 April, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2023:PHHC:056426
2023:PHHC:056426
205a
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-53584-2021
Date of Decision: 21.04.2023
Buta Singh @ Boota Singh ..... Petitioner
Versus
State of Punjab .......Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Ms. Promila Nain, Advocate and
Ms. Harveen Mehta, Advocate, for the petitioner.
Mr. Karunesh Kaushal, Assistant Advocate General, Punjab.
Rajesh Bhardwaj, J. (ORAL)
Prayer in the present petition is for quashing of the order dated 01.06.2012 declaring the petitioner as proclaimed person in FIR No.271 dated 17.08.2006, registered under Sections 323, 324, 148, 149 IPC, Police Station Jagraon.
It has been submitted by learned counsel for the petitioner that the FIR in which the petitioner was declared proclaimed person has already been quashed by this Court vide order dated 29.03.2023 passed in CRM-M-13582- 2022 and thus, the impugned order dated 01.06.2012 deserves to be quashed.
Learned State counsel has also accepted the abovesaid contention of learned counsel for the petitioner.
As the main FIR in which the petitioner has been declared proclaimed person, has already been quashed, the order dated 01.06.2012 declaring the petitioner proclaimed person, is also quashed.
The petition stands allowed.
(RAJESH BHARDWAJ)
21.04.2023 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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