RAJAT KUMAR v. STATE OF PUNJAB

302

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CCCCRRRRMMMM----MMMM----22224444888877779999----2222000022224444 DECIDED ON: 04.08.2026

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VERSUS

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CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Ms. Darshanjot Kaur, Advocate, for the petitioner.

Mr. Gurpartap Singh, AAG, Punjab.

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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)

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Whether speaking/reasoned Yes/No Whether reportable Yes/No