Paramjit Kaur vs State Of Punjab
2021 Latest Caselaw 2302 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH.

209                                 CRM-M-24305-2019.
                                    Date of Decision: 13.08.2021.

Paramjit Kaur                                  ....Petitioner.

                           Versus

State of Punjab                                ....Respondent.

                            ***

CORAM: HON'BLE MR. JUSTICE LALIT BATRA

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Present: Mr. Jagjit Singh, Advocate, for Mr. Amit Arora, Advocate for the petitioner.

Mr. Harpreet Singh Multani, Assistant Advocate General, Punjab.

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Lalit Batra, J.(Oral)

Case has been taken up for hearing through Video

Conferencing.

Learned State counsel on instructions from Sub Inspector

Parkash Singh submits that petitioner-Paramjit Kaur has already been

acquitted of charges in the instant case FIR, vide judgment dated

23.09.2019 and as such instant petition has been rendered infructuous and

may be disposed of as such.

In view of above, instant petition is disposed of having been

rendered infructuous.

(LALIT BATRA) JUDGE 13.08.2021 jitender

Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No 1 of 1