Jasvir Singh And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 15974 P&H

 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

244
                                         CRM-M-52345-2018 (O&M)

                                         Date of Decision: 06.12.2022

Jasvir Singh and others

                                                           .... Petitioners

                   Versus

State of Punjab and another
                                                           .... Respondents


CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -   Mr. B.S. Jatana, Advocate for the petitioners.

             Mr. G.S. Sandhu, Deputy Advocate General, Punjab.

             Mr. Aminder Singh, Advocate for respondent No. 2.

ASHOK KUMAR VERMA, J. (ORAL)

At the outset, learned counsel for the petitioners submits that

the instant petition has been rendered infructuous and may be disposed

of, as such because the petitioners have been acquitted by the trial Court

vide judgment of acquittal dated 21.10.2022. A copy thereof, is taken on

record.

In view of the above, the instant petition stands disposed of

as having been rendered infructuous.

December 06, 2022                            (ASHOK KUMAR VERMA)
rishu                                               JUDGE


             Whether speaking/reasoned               Yes/No

             Whether Reportable                     Yes/No




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