Take notes as you read a judgment using our Virtual Legal Assistant and get email alerts whenever a new judgment matches your query (Query Alert Service). Try out our Premium Member Services -- Sign up today and get free trial for one month.
Punjab-Haryana High Court
Surinder Kumar Diwan vs State Of Haryana on 3 May, 2024
Neutral Citation No:=2024:PHHC:061169
2024:PHHC:061169
102-2 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRR-201-2001
Date of decision: 03.05.2024
SURINDER KUMAR DIWAN
...PETITIONER
V/S
STATE OF HARYANA
...RESPONDENT
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Anurag Arora, Advocate and
Mr. Gautam Dutt, Advocate
for the petitioner.
Ms. Geeta Sharma, DAG, Haryana.
****
HARPREET SINGH BRAR J. (ORAL)
Learned counsel for the petitioner, after going through the judgment dated 21.03.2014 passed by learned Addl. Sessions Judge, Panipat, submits that the present petition has become infructuous as the petitioner was acquitted by learned trial Court vide judgment dated 16.02.2004 passed by learned Additional Chief Judicial Magistrate, Panipat.
In view of the above, present petition stands disposed of as having been rendered infructuous.
(HARPREET SINGH BRAR)
May 03, 2024 JUDGE
manisha
(i) Whether speaking/reasoned Yes/No
(ii) Whether reportable Yes/No
1 of 1
::: Downloaded on - 07-05-2024 02:40:17 :::