Punjab-Haryana High Court
Amrinder Singh @ Avinder Singh vs State Of Punjab on 19 January, 2023
Neutral Citation No:=2023:PHHC:010606
CRM-M-8419-2021 -1-
252
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-8419-2021
Date of Decision: 19.01.2023
Amrinder Singh @ Avninder Singh
..... Petitioner
Versus
State of Punjab
..... Respondent
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present: Mr. Jasmeet Singh, Advocate for
Mr. Naresh Jain, Advocate
for the petitioner.
Mr. Harjinder Singh Sidhu, AAG, Punjab
for the respondent/State.
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HARSH BUNGER J. (ORAL)
The present petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner seeking quashing of FIR No.85 dated 01.07.2009 (Annexure P-1), under Sections 33, 148, 149, 341 & 364 IPC and Sections 25 and 27 of the Arms Act, registered at Police Station Raikot, District Ludhiana (later on, challan presented under Sections 323, 341 and 365 IPC read with Section 34 IPC). Further prayer has been made for setting aside order dated 04.09.2015 (Annexure P-2), passed by the Court of Judicial Magistrate Ist Class, Jagraon, declaring the petitioner as a proclaimed offender.
1 of 2 ::: Downloaded on - 27-05-2023 09:09:45 ::: Neutral Citation No:=2023:PHHC:010606 CRM-M-8419-2021 -2- Learned State counsel submits that the instant petition has become infructuous as the petitioner herein stands acquitted of the charges levelled against him in FIR (Annexure P-1), vide order dated 01.09.2021, passed by the Court of Judicial Magistrate Ist Class, Jagraon, which fact is also conceded by learned counsel for the petitioner. Copy thereof is supplied by learned State counsel in Court today, which is taken on record, subject to all just exceptions.
In view of the above, the present petition is disposed of as having been rendered infructuous.
19.01.2023 (HARSH BUNGER)
Apurva JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:010606 2 of 2 ::: Downloaded on - 27-05-2023 09:09:46 :::