Ajit Singh And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 17504 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
233
                                            CRM-M-10724-2021 (O&M)
                                            Date of Decision: 21.12.2022
AJIT SINGH AND ORS
                                                                  ... Petitioners
                                   Versus
STATE OF PUNJAB AND ANR
                                                                ... Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:     Mr. MS Bhatti, Advocate for
             Mr. SPS Chakkal, Advocate
             for the petitioners.

             Mr. Pankaj Khullar, AAG Punjab.

                   ****

HARNARESH SINGH GILL, J.(Oral)

Learned counsel for the petitioner submits that since the

petitioners-accused have been acquitted by the learned trial Court, vide

judgment dated 07.05.2022, the present petition has become infructuous.

The aforesaid fact has not been disputed by the learned State

counsel.

Dismissed as having become infructuous.

21.12.2022                                   (HARNARESH SINGH GILL)
Aman Jain                                            JUDGE
             Whether speaking/reasoned           :     Yes/No
             Whether reportable                  :     Yes/No




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