Gurkiran Kaur And Another vs State Of Punjab And Another
2022 Latest Caselaw 17021 P&H

                                      THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH
                 235                                              CRM-M-45097-2019 (O&M)
                                                                  Date of Decision: 15.12.2022

                 Gurkiran Kaur and Another                                         ...Petitioners
                                                         Versus
                 State of Punjab and Another                                    ...Respondents

                 CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
                 Present:-
                        Mr. Harinder Singh Sandhu, Advocate,
                        for the petitioners
                        Mr. Digvijay Nagpal, AAG, Punjab
                        *****
                 JAGMOHAN BANSAL, J. (Oral)

Learned counsel for the petitioners, at the outset, submits

that petitioners have already been acquitted, thus, present petition has

become infructuous.

Dismissed as infructuous.

(JAGMOHAN BANSAL) JUDGE 15.12.2022 Mohit Kumar

Whether speaking/reasoned Yes/No Whether reportable Yes/No

MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment