|
FIR No. |
Dated |
Police Station |
Section/s |
|
434 |
10.6.2015 |
City Jind, District Jind (Haryana) |
406, 420, 467, 468, 471, 120- B of Indian Penal Code and Sections 7, 13/49/88 of Prevention of Corruption Act |
Gurvinder Singh Gill, J
1. The instant petition has been filed on behalf of the petitioner seeking quashing of aforementioned FIR.
2. Learned counsel for the petitioner submitted that the petitioner has since expired and that, as such, the instant petition has been rendered infructuous qua the petitioner.
3. In view of the aforestated position, the instant petition is disposed off having been rendered infructuous qua the petitioner.
