MANMEET SINGH JASPAL Vs. STATE & ANR

JUDGEMENT

(1.) By this petition, the petitioner inter-alia prays as under:-

(2.) On the last date of hearing when the matter came up before this Court learned ASC for the State pointed out that the petitioner had already preferred a petition seeking quashing of the FIR in question which prayer has been repeated in this writ petition. Thus this Court called for the file of Crl.M.C. 4847/2018 filed by the petitioner wherein prayer made by the petitioner was as under:-

(3.) Crl.M.C. was permitted to be withdrawn by this Court on 26th September, 2018. Hence, the present petition seeking prayer (b) is not maintainable as the petitioner has already availed the said remedy.