SUKHWINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) CRM No.33006 of 2019 This is an application for preponing the date of hearing. Since the main petition is also listed for hearing today itself, therefore, the present application has become infructuous.

(2.) In view of the above, application stands disposed off as having been rendered infructuous.

(3.) Main case (O&M) Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for quashing FIR No.6 dated 24.05.2017, under Sections 65/66/72 of the Information Technology Act, 2000 and Sections 103/104 of the Trade Marks Act, 1999, registered at Police Station Punjab State Cyber Crime Police Station SAS Nagar, Mohali.