MALKIAT SINGH v. STATE OF PUNJAB AND ANOTHER

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 :::