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Punjab-Haryana High Court
Ravinder Singh Alias Pinka vs State Of Punjab on 6 May, 2024
Neutral Citation No:=2024:PHHC:062474
228-1 2024:PHHC:062474
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-9315-2024
Date of decision: 06.05.2024
RAVINDER SINGH ALIAS PINKA ....PETITIONER(S)
Versus
STATE OF PUNJAB ....RESPONDENT(S)
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. Brijesh Nandan, Advocate for the petitioner.
Mr. Japjot Singh, AAG, Punjab.
*****
SANJIV BERRY, J.(ORAL)
Learned State counsel submits that all the petitioners have been acquitted vide judgment dated 30.04.2024 passed by learned Additional District Judge, Gurdaspur, in the instant case.
2. This aspect is not disputed by learned counsel for the petitioner.
3. In view thereof, present petition is disposed of as having been rendered infructuous.
4. Pending application(s), if any, also stand disposed of.
(SANJIV BERRY) JUDGE 06.05.2024 kanika
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 08-05-2024 04:36:24 :::