Ramvir Mehta And Ors vs State Of Punjab And Anr
2022 Latest Caselaw 6186 P&H

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      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                  HARYANA AT CHANDIGARH

                                                     CRM-M-5997-2018 (O&M)
                                                     Date of decision: 05.07.2022


Ramvir Mehta and others                                                ...Petitioners

                                            Versus


State of Punjab and another                                       ...Respondents


CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-       Mr. Rajiv Gupta, Advocate
                for the petitioners.

                Mr. Joginder Pal Ratra, DAG, Punjab.

                Mr. Deepak Jindal, Advocate
                for respondent No. 5.

ARVIND SINGH SANGWAN, J. (Oral)

At the very outset, learned counsel for the petitioners submits

that since the petitioners stand acquitted by the trial Court, vide judgment

dated 11.05.2022, this petition may be disposed as infructuous.

Dismissed as infructuous.

( ARVIND SINGH SANGWAN ) JUDGE 05.07.2022 Waseem Ansari

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

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