Satvir [email protected] vs State Of Punjab
2022 Latest Caselaw 16120 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
224
                                           CRM-M-42200-2021 (O&M)
                                            Date of decision: 07.12.2022

Satvir Singh @ Lalla                                          .....Petitioner

                                  Versus

State of Punjab                                             .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :    None for the petitioner.

             Mr. Gurpreet Singh, Addl. A.G., Punjab.

                                   ****

MANJARI NEHRU KAUL, J. (ORAL)

Learned State counsel on instructions from Surjit Singh,

ASI, P.S. Meharband, Ludhiana, submits that the petitioner stands

acquitted of all the charges in FIR in question vide judgment and order

dated 16.11.2022 passed by learned Additional Sessions Judge,

Ludhiana.

In view of the above, the instant petition has been rendered

infructuous and is dismissed as such.

07.12.2022                            (MANJARI NEHRU KAUL)
Vinay                                        JUDGE
             Whether speaking/reasoned :    Yes/No
             Whether reportable         :   Yes/No




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