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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-47232-2018
Date of Decision: 15.10.2024
Prem Chand Garg and others ...Petitioner(s)
Vs.
State of Punjab and another ...Respondent(s)
CORAM : HON'BLE MR. JUSTICE N.S.SHEKHAWAT
Present : Mr. Rishab Tiwari, Advocate for the petitioners.
Mr. M.S. Bajwa, DAG, Punjab.
Mr. Akashdeep Singh, Advocate, for respondent No. 2.
N.S.SHEKHAWAT, J. (Oral)
1. The petitioners have filed the present petition under Section
482 Cr.P.C. with a prayer to quash the FIR No. 121 dated 01.10.2018
registered under Sections 420, 406 and 120-B IPC, Police Station City
Jalalabad, District Fazilka and all subsequent proceedings arising
therefrom.
2. Learned counsel appearing on behalf of the complainant
submits that in the present case, a cancellation report has already been
presented on 24.09.2024 before the Court of SDJM, Jalalabad. Still further,
the complainant was granted an opportunity to file the protest petition on
08.10.2024.
3. In view of the statement made by learned counsel for the
complainant, the present petition has been rendered infructuous and is
disposed off as such.
4. Needless to observe that the parties shall be at liberty to avail
their alternative remedies, if any, in accordance with law.
15.10.2024 (N.S.SHEKHAWAT)
amit rana JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:134666
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