Jaspreet Kaur vs State Of Punjab
2022 Latest Caselaw 17675 P&H

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh

                                                               CRM-M-24551-2021 (O&M)
                                                               Date of Decision:- 23.12.2022

                Jaspreet Kaur                                                    ... Petitioner

                                                       Versus
                State of Punjab                                                  ...Respondent


                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                Present:-         None for the petitioner.

                                  Mr. Siddharth Attri, AAG, Punjab,
                                  assisted by ASI Satish Kumar.

                                  *****

                GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, the learned State counsel has informed

that the petitioner stands acquitted by the Lower Appellate Court vide

judgment dated 8.12.2022 passed by Judge, Special Court-I, Faridkot.

In view of the aforestated position, the instant petition filed

under the provisions of Section 439 Cr.P.C. has been rendered infructuous

and is disposed of as such.

                23.12.2022                                           (GURVINDER SINGH GILL)
                mohan                                                        JUDGE


                                  Whether speaking /reasoned         Yes / No

                                  Whether Reportable                 Yes / No




MOHAN SINGH
2022.12.23 14:51
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integrity of this document