302
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CCCCRRRRMMMM----MMMM----22224444888877779999----2222000022224444 DECIDED ON: 04.08.2026
RRRRAAAAJJJJAAAATTTT KKKKUUUUMMMMAAAARRRR .....PETITIONER
VERSUS
SSSSTTTTAAAATTTTEEEE OOOOFFFF PPPPUUUUNNNNJJJJAAAABBBB .....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Ms. Darshanjot Kaur, Advocate, for the petitioner.
Mr. Gurpartap Singh, AAG, Punjab.
SSSSAAAANNNNJJJJAAAAYYYY VVVVAAAASSSSHHHHIIIISSSSTTTTHHHH ,,,, JJJJ ((((OOOORRRRAAAALLLL))))
1. Present petition has been filed by the petitioner, for quashing
of the PO order dated 12.09.2023 (Annexure P-8) and subsequent
proceedings, arising out of FIR No.130 dated 04.06.2021, under sections
399, 402 of IPC and 25/54/59 of Arms Act, at Police Station Basti
Jodhewal, Ludhiana.
2. On the very outset, counsel for the petitioner submits that
since, petitioner has already surrendered before the concerned Court, and
thereupon, again, released on bail by the trial Court, present petition can be
disposed of, as the same having been rendered infructuous.
3. In this regard, counsel for the petitioner produces copy of the
order dated 24.05.2024 passed by learned Additional Sessions Judge,
Ludhiana, and same is taken on record. Registry is directed to tag the same
at the appropriate place on the file.
4. In view of the above, present petition stands disposed of, as the
same having been rendered infructuous.
(SANJAY VASHISTH)
00004444....00008888....2222000022226666 JJJJUUUUDDDDGGGGEEEE Lavisha
Whether speaking/reasoned Yes/No Whether reportable Yes/No