Ravinder vs Savita
2022 Latest Caselaw 16701 P&H

Citation : 2022 Latest Caselaw 16701 P&H
Judgement Date : 13 December, 2022

Punjab-Haryana High Court

Ravinder vs Savita on 13 December, 2022

233

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRR(F)-322-2018
Date of Decision:- 13.12.2022.
RAVINDER ....Petitioners
Vs.

SAVITA ...Respondents

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:- | Mr. Ram Pal Verma, Advocate for the petitioner.
3 2c is 2s 2 ie

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner submitted that the main petition under Section 125 Cr.P.C. has been decided by the trial Court, therefore, the present revision petition preferred against the impugned judgment dated 05.02.2018 has become infructuous.

In view of this, the revision petition stands dismissed having become

infructuous.

13.12.2022 (AMARJOT BHATTI) snd JUDGE

Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No

SANDEEP

2022.12.11 22:55

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