Punjab-Haryana High Court
Sanjeev Narula vs State Of Punjab on 4 May, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-34348-2021(O&M) and 1
CRM-M-36820-2021 (O&M)
268 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of Decision: 4th May, 2022
CRM-M-34348-2021 (O&M)
M/s Nahar Industrial Enerprises Limited Petitioner
Versus
Sanjeev Narula Respondent
CRM-M-36820-2021(O&M)
Sanjeev Narula Petitioner
Versus
State of Punjab Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Arun Luthra, Advocate for the petitioner
in CRM-M-36820-2021
for the respondent in CRM-M-34348-2021.
Mr. APS Madaan, Advocate for
Mr. Aalok Jagga, Advocate for the petitioner in
CRM-M-34348-2021.
Mr. R.S.Thind, Deputy Advocate General, Punjab.
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AVNEESH JHINGAN, J (Oral):
Petition bearing No. CRM-M-34348-2021 was filed for cancellation of bail granted to the respondent in the FIR No. 199 dated 22.7.2021 registered under Section 174-A IPC, P.S. Focal Point, Ludhiana.
Petition bearing No. CRM-M-36820-2021 was filed for 1 of 2 ::: Downloaded on - 05-05-2022 23:50:53 ::: CRM-M-34348-2021(O&M) and 2 CRM-M-36820-2021 (O&M) quashing of the FIR No. 199 dated 22.7.2021 registered under Section 174- A IPC, P.S. Focal Point, Ludhiana.
Learned counsel for the parties are ad idem that the matter has been compromised between the parties.
Learned counsel for the petitioners submit that in view of the subsequent developments, no cause of action survives to pursue the present petitions.
Petitions are disposed of as infructuous. A photocopy of this order be placed on the file of connected case(s).
[AVNEESH JHINGAN] JUDGE 4th May, 2022 anuradha
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 05-05-2022 23:50:54 :::