Rohitashav Tiwari vs State Of Haryana
2022 Latest Caselaw 17022 P&H

                                      THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH
                 226                                                CRR-172-2021 (O&M)
                                                                    Date of Decision: 15.12.2022

                 Rohitashav Tiwari                                                 ...Petitioner
                                                         Versus
                 State of Haryana                                                ...Respondent

                 CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
                 Present:-            None for the petitioner
                                      Ms. Dimple Jain, AAG, Haryana
                        *****
                 JAGMOHAN BANSAL, J. (Oral)

As per Custody Certificate dated 14.12.2022 filed by

learned State counsel, the petitioner has already undergone sentence

awarded i.e. 1 year and has already been released.

Disposed of 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