Harsh Bhardwaj vs State Of Punjab
2022 Latest Caselaw 7838 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                                         219

                                  CRM-M-24622-2017

                                  Date of Decision: 26.07.2022

Harsh Bhardwaj                                             ...Petitioner

                                  Versus

State of Punjab                                            ...Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present:     Mr. L.S.Sekhon, Advocate, for the petitioner.

             Mr. Anmol Singh Sandhu, AAG, Punjab.

GURVINDER SINGH GILL, J. (Oral)

At the very outset, learned State counsel has informed that

the petitioner stands convicted in the present case vide judgment dated

12.07.2022 passed by the Court of learned Sessions Judge, Pathankot.

In view of the aforestated position, the instant petition filed

under the provisions of Section 439 Cr.P.C. is rendered infructuous and is

disposed of as such.

26.07.2022                               (GURVINDER SINGH GILL)
Vimal                                            JUDGE

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

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