Punjab-Haryana High Court
Sahil Parwanda vs State Of Punjab on 13 September, 2021
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
204
CRM-M-6726-2019 (O&M)
Decided on : 13.09.2021
SAHIL PARWANDA
. . . Petitioner(s)
Versus
STATE OF PUNJAB
. . . Respondent(s)
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
PRESENT: None for the petitioner.
Mr. Amit Mehta, Sr. DAG Punjab
assisted by ASI Jaswinder Singh.
Mr. Deepanshu Sodhi, Advocate for Mr. Vivek Salathia,
Advocate, for respondent No.2.
*****
MANJARI NEHRU KAUL, J. (Oral)
Learned State counsel on instructions from ASI Jaswinder Singh has apprised the Court that the present petition has been rendered infructuous as the FIR in question stands quashed vide order dated 17.02.2021 passed in CRM-M-41018-2020.
Dismissed, as having been rendered infructuous.
(MANJARI NEHRU KAUL) JUDGE September 13, 2021 S.Sharma(syr) Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 14-09-2021 00:08:30 :::