VIJAY INDER SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of the FIR no.31 dtd. 12/2/2022 registered under Sec. 188 IPC and subsequently added Sec. 51 of the Disaster Management Act, 2005 at Police Station City Sangrur and all the consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that in CWP-PIL-29-2021 and CWP-PIL-112-2023 titled as 'Court on its own motion (in Re-designated Courts for MP's / MLA's) vs. State of Punjab and others', the Hon'ble Division Bench of this Court was pleased to pass the detailed order 9/2/2024, the relevant portion of which is reproduced hereinbelow:-

(3.) Learned State counsel has not disputed the passing of the order dtd. 9/2/2024 by the Hon'ble Division Bench.