Punjab-Haryana High Court
Anuj Sood vs State Of Punjab And Ors on 16 August, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
266
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-802-2015
Date of Decision:16.08.2019
Anuj Sood
...Petitioner
Versus
State of Punjab and others
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: None for the petitioner.
Mr.SPS Tinna, Addl. Advocate General, Punjab.
None for the complainant.
ANIL KSHETARPAL, J.
Prayer in the petition is to quash FIR No166 dated 17.11.2014 registered under Section 420 IPC at Police Station City Hoshiarpur.
Learned counsel for the State of Punjab, on instructions from HC Narinder Pal Singh, Police Station City Hoshiarpur, has informed the Court that on conclusion of the trial, the petitioner has been acquitted vide judgment dated 21.05.2019.
In view of the aforesaid statement, the present petition is disposed of, as having been rendered infructuous.
16.08.2019 (ANIL KSHETARPAL)
mks JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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