(High Court Of Punjab And Haryana)
CRM-M-5785 of 2018 | 26-04-2022
SANT PARKASH, J.
1. At the very outset, learned counsel for the petitioner submits that the present petition has been rendered infructuous on account of FIR in question having been quashed.
2. In view of the above, the present petition is dismissed as having been rendered infructuous.
Mr. Rohan Garg, Advocate for Mr. P.S.Ahluwalia, Advocate for the petitioner.
Mr. Tanvir Joshi, AAG, Punjab.
Constitution of India — Arts. 32 and 226 — Quashing of FIR — FIR quashed — Hence, writ petition dismissed as infructuous
