Manohar Lal Kumar vs State Of Haryana
2021 Latest Caselaw 910 P&H

220
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                           CRR-683-2020 (O&M)
                                           Date of Decision: 03.03.2021

MANOHAR LAL KUMAR
                                                                   .. Petitioner
               Vs.

STATE OF HARYANA
                                                                  ..Respondent

CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:       Mr. Atam Prakash Setia, Advocate
               for the petitioner.

               Kanwar Sanjiv Kumar, AAG, Haryana.
                               ...
Manoj Bajaj, J. (Oral)

Through this revision petition, the petitioner has challenged the

judgment and order dated 10.10.2019/23.10.2019 passed in appeal by the ld.

Appellate Court against the judgment and order dated 31.07.2014 passed by

the ld. JMIC, Sonepat, whereby the petitioner was acquitted in a criminal

case arising out of FIR No.116 dated 17.04.2005 at P.S. City, Sonepat,

under Sections 406, 419 and 420 IPC.

Learned counsel for the petitioner states that pursuant to the

impugned judgment of conviction and order of sentence, the petitioner has

served the sentence and has also deposited the fine. He states that the

petition is rendered infructuous.

Disposed off as such.

                                                         (MANOJ BAJAJ)
03.03.2021                                                  JUDGE
Jasmine Kaur



               Whether speaking/reasoned               Yes   No
               Whether reportable                      Yes   No


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