Ravi vs State Of Ut, Chandigarh
2022 Latest Caselaw 17502 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                               CRM-M-41952-2022
                                               Date of decision: 21.12.2022

Ravi                                                             ...Petitioner

                                      Versus

State of U.T. (Chandigarh)                                    ...Respondent

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-       Mr. Abhishek Chha, Advocate,
                for the petitioner.

                Mr. Rajiv Vij, APP, U.T. Chandigarh.

                      ****

HARNARESH SINGH GILL, J. (ORAL)

Learned counsel for the petitioner submits that vide

judgment dated 01.10.2022 passed by learned Addl. Sessions Judge,

Chandigarh, the petitioner has been acquitted of the charge(s) framed

against him and, therefore, the present petition has become infructuous.

Learned A.P.P. U.T. Chandigarh does not dispute the

aforesaid fact.

Dismissed as having become infructuous.

21.12.2022                                       (HARNARESH SINGH GILL)
parveen kumar                                           JUDGE

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




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