Asha vs State Of Haryana And Anr
2022 Latest Caselaw 17227 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

231                             CRM-M-10846-2020
                                DECIDED ON: 19th DECEMBER, 2022

ASHA
                                                            .....PETITIONER
                                 VERSUS

STATE OF HARYANA AND ANR
                                                         .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present:     Mr. Mahir Sood, Advocate for
             Mr. Sanish Girdhar, Advocate
             for the petitioner.

             Mr. Surender Singh, AAG, Haryana.

        *****

SANDEEP MOUDGIL, J (ORAL)

Learned counsel appearing for the petitioner submits that the

present petition has been rendered infructuous, as the petitioner has been

released on probation on furnishing personal bond in the sum of Rs.50,000/-

with one surety in the like amount in the present case FIR No. 248, dated

17.02.2020, under Section 174-A IPC, registered under Section Baldev

Nagar, District Ambala, vide judgment/order dated 22.08.2022.

Disposed off, as having been rendered infructuous.

                                               (SANDEEP MOUDGIL)
  th
19 DECEMBER, 2022                                   JUDGE
sham

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




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