Rajinder Parsad vs Anil Chadha And Anr
2022 Latest Caselaw 6395 P&H

263 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                                        Date of Decision: 7th July, 2022

CRR-4471-2017 (O&M), CRR-4472-2017 (O&M), CRR-4477-2017
(O&M), CRR-4479-2017 (O&M)

Rajinder Parsad
                                                                               ... Petitioner
                               Versus

Anil Chadha and another
                                                                            ... Respondents

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :        Mr. Sandeep Arora, Advocate for the petitioner(s).
                 Mr. Sandeep Kumar, DAG, Punjab.
                 Mr. Umesh Kumar Kanwar, Advocate
                 for the respondent-applicant.
                                    ***

AVNEESH JHINGAN , J.(Oral)

1. These revision petitions were filed for setting aside the

conviction awarded by JMIC, Jalandhar vide judgment dated

17th November, 2016 as upheld by the learned Additional Sessions Judge,

Jalandhar vide order dated 25th October, 2017.

2. Learned counsel for the petitioner submits that during the

pendency of the petition, petitioner has expired. No cause of action

survives for pursuing the present petitions.

3. In view of the statement made learned counsel for the

petitioner, the petition is disposed of.

4. Photocopy of this order be placed on the files of connected

cases.

(AVNEESH JHINGAN ) JUDGE th 7 July, 2022 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No

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