Balbir vs State Of Haryana And Another
2022 Latest Caselaw 6110 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                             CRM-M-9346-2019
                                             Date of Decision: 4.7.2022

Balbir

                                                                    ....Petitioner

                               VERSUS

State of Haryana and another
                                                                    ....Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:         Mr. Amit, Advocate, for
                 Mr. Vikram Lakhlan, Advocate,
                 for the petitioner.

        Ms. Gagandeep Kaur, AAG, Haryana.
                   *******
KARAMJIT SINGH, J. (Oral)

State counsel on instructions from SI Pradeep apprised the

Court that after completion of trial, the petitioner has been acquitted by the

trial Court vide judgment dated 1.12.2021.

Counsel for the petitioner made prayer that present petition be

disposed of in light of the aforesaid statement made by the State counsel.

Ordered accordingly.

( KARAMJIT SINGH ) JUDGE July 4, 2022 Paritosh Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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