Punjab-Haryana High Court
Davinder Singh And Anr vs State Of Punjab And Ors on 8 September, 2022
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
****
116 CRM-M-37553-2018 (O&M)
Date of Decision: 08.09.2022
****
Davinder Singh & Anr. ... Petitioners
VS.
State of Punjab & Ors. ... Respondents
****
CORAM: HON'BLE MR.JUSTICE SANDEEP MOUDGIL
****
Present: Ms. Amarpreet Kaur, Advocate for
Mr. Nakul Sharma, Advocate for the petitioners
Mr. Rajiv Verma, DAG Punjab
****
Sandeep Moudgil, J. (Oral)
The petitioners seek quashing of the FIR No.134 dated 25.06.2016 (Annexure P1) under Sections 432/427 IPC read with Section 3 of the Prevention of Damage to Public Property Act, 1984 registered at Police Station Tanda, District Hoshiapur and subsequent proceedings arising therefrom.
Learned counsel for the petitioners submits that the present petition has become infructuous.
Disposed of as having become infructuous. Pending applications, if any, also stands disposed of accordingly. 08.09.2022 (Sandeep Moudgil) V.Vishal Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 10-09-2022 01:43:48 :::