JAGDEV PURIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal impugns judgment and order of the High Court of Punjab and Haryana at Chandigarh dtd. 12/3/2025 in CRM-M-30817-2023 whereby the High Court dismissed the petition of the appellants seeking quashing of First Information Report No.20 dtd. 8/2/2022 registered at P.S. Division No.7, Jalandhar, Punjab.