_______________________________________________________________ vs State Of Hp And Ors
2021 Latest Caselaw 3111 HP

               IN      THE
                        HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  Cr.MMO No. 140 of 2020
                                                  Date of Decision: 13.7.2021





    _______________________________________________________________
    Subhash Chand                                                                            .........Petitioner





                                                       Versus

    State of HP and Ors.                                    ..........Respondents.
    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting1?
    For the petitioner           :    Mr. Atul Sood, Advocate vice Mr. Tek
                                     Chand Sharma, Advocate.
    For the respondents        :     Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,
                                     Additional Advocates General with Mr. Kunal
                            r        Thakur, Deputy Advocate General, for the
                                     State.

                                     Mr.    Dibender   Ghosh,   Advocate, for
                                     respondents No. 3 and 4.


    Sandeep Sharma, J. (Oral)

Learned counsel for the petitioner states that since petitioner has

already undergone the sentence imposed by the court below, present petition

has rendered infructuous and same be disposed of accordingly.

Consequently, in view of the above, present petition is dismissed

as having become infructuous.

          13th July, 2021                                                            (Sandeep Sharma),
                     (Manjit)                                                             Judge.

Whether reporters of the Local papers are allowed to see the judgment?