Deepak vs State Of Haryana
2021 Latest Caselaw 2945 P&H

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

                                             CRM-M-48877-2019 (O&M)
                                             Date of Decision:- 11.10.2021


Deepak                                                         ... Petitioner
                                  Versus

State of Haryana                                               ... Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-    Mr. Kapil Dev, Advocate, for the petitioner.

             Mr. Rajiv Sidhu, DAG, Haryana.

             (Proceedings conducted through video conferencing)

             *****

GURVINDER SINGH GILL, J. (Oral)

Learned State counsel has informed that the petitioner already

stands acquitted by the trial Court vide judgment dated 6.10.2021.

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.

11.10.2021                                         (GURVINDER SINGH GILL)
mohan                                                      JUDGE


             Whether speaking /reasoned            Yes / No

             Whether Reportable                    Yes / No




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