Rahul @ Bali vs State Of Haryana
2021 Latest Caselaw 2908 P&H

        In The High Court for the States of Punjab and Haryana
                      At Chandigarh

                                             CRM-M-32534-2021 (O&M)
                                             Date of Decision:- 6.10.2021


Rahul @ Bali                                                  ... Petitioner
                                 Versus

State of Haryana                                              ... Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-   Mr. Akshay Rana, Advocate, for the petitioner.

            Mr. Rajiv Sidhu, DAG, Haryana.

            *****

GURVINDER SINGH GILL, J. (Oral)

Learned State counsel has informed that the petitioner already

stands acquitted vide judgment dated 12.8.2021, passed by learned

Additional Sessions Judge, Hisar.

In view of the aforestated position, the instant petition filed

under the provisions of Section 439 Cr.P.C. is rendered infructuous and is

disposed of as such.

6.10.2021                                         (GURVINDER SINGH GILL)
mohan                                                     JUDGE


            Whether speaking /reasoned            Yes / No

            Whether Reportable                    Yes / No




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