Punjab-Haryana High Court
Nitoo Singh vs State Of Haryana And Another on 3 March, 2020
Author: Ramendra Jain
Bench: Ramendra Jain
CRM-M-33170-2019 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-33170-2019
Date of Decision: 03.03.2020
Nitoo Singh
.... Petitioner
Versus
State of Haryana and another
.... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Jagjeet Beniwal, Advocate for the petitioner.
Mr. Amrik Narwal, DAG, Haryana.
Mr. Ajay Kumar Redhu, Advocate for respondent No. 2.
RAMENDRA JAIN, J. (ORAL)
Through this petition under Section 482 Cr.P.C., prayer has been made for quashing FIR No. 0135 dated 20.02.2019 (Annexure P-1) registered under Sections 406 and 506 IPC at Police Station Sadar, Bhiwani and all subsequent proceedings arising therefrom.
Service complete.
Power of attorney filed on behalf of respondent No. 2 is taken on record. Be tagged at the appropriate place.
Reply by way of affidavit of Sh. Virender Singh, Deputy Superintendent of Police Bhiwani, filed by learned State counsel is also taken on record. Be tagged at the appropriate place. A copy thereof, has been supplied to learned counsel for the petitioner.
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In view of the above, the instant petition is dismissed as having been rendered infructuous.
March 03, 2020 (RAMENDRA JAIN)
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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