228a IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-27891-2020
Date of Decision: 04.10.2024
Malkit Singh ..... Petitioner
Versus
State of Punjab and another .......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr.Karambir Singh Nalwa, Advocate,
Mr. Lalit Sharma, Advocate and
Ms. Ashima Attri, Advocate, for the petitioner.
Mr. J.S. Arora, DAG, Punjab.
Mr. Saurabh Arora, Advocate and
Mr. DP Singh Bara, Advocate, for respondent No.2.
Rajesh Bhardwaj, J. (ORAL)
Prayer in the present petition is for quashing of FIR No.159 dated
21.08.2020, registered under Section 420 IPC at Police Station Sahnewal,
District Ludhiana and all subsequent proceedings arising therefrom.
Learned counsel for the petitioner has submitted that respondent-
Investigating Agency has already filed a cancellation report in this case and the
same is pending adjudication. He thus submits that the present petition be
disposed of with liberty to the petitioner to avail his alternative remedy in
accordance with law.
In view of above, the present petition is disposed of with liberty to
the petitioner to avail his alternative remedy before the trial Court in accordance
with law.
(RAJESH BHARDWAJ)
04.10.2024 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
Neutral Citation No:=2024:PHHC:132619
1 of 1
::: Downloaded on - 11-10-2024 02:32:40 :::