Banty vs State Of Ut, Chandigarh And Ors
2022 Latest Caselaw 15957 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

223
                                        CRM-M-7760-2019
                                        Date of Decision: 06.12.2022


Banty
                                                                   ......Petitioner
                                    Versus
State of U.T., Chandigarh & Ors.
                                                                 .....Respondents

CORAM: HON'BLE MR. JUSTICE GURBIR SINGH. Present: None for the petitioner.

Mr.Virenjeet Singh Mahal, Addl. P.P. for U.T., Chandigarh.

GURBIR SINGH, J (ORAL) Learned counsel for the U.T., Chandigarh, on instructions from

HC Dharampal, states that the petitioner has since been acquitted. He has

also placed on record copy of judgment dated 23.10.2019 passed by learned

Sessions Judge, Chandigarh.

Since petitioner has been acquitted, therefore, no further order

is required to be passed by this Court.

Accordingly, the present petition become infructuous and

stands disposed of.

                                                 (GURBIR SINGH)
December 06, 2022                                   JUDGE
jyoti3

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

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