Sanjay Verma vs State Of Haryana And Another
2022 Latest Caselaw 6187 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                             CRM-M-2726-2020
                                             Date of Decision: 5.7.2022

Sanjay Verma

                                                                    ....Petitioner

                               VERSUS

State of Haryana and another
                                                                    ....Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:         Mr. Ashwani Bakshi, Advocate,
                 for the petitioner.

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

Counsel for the petitioner seeks permission to withdraw the

present petition as having become infructuous as the trial has already been

concluded and judgment has been pronounced. The aforesaid fact has not

been refuted by the State counsel.

In view of above, the present petition is hereby disposed of

having been rendered infructuous.

( KARAMJIT SINGH ) JUDGE July 5, 2022 Paritosh Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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