Krishna Bahadur Bagati vs State Of Punjab
2022 Latest Caselaw 8037 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 CRM-M-19316-2022
                                                 Date of decision: 28.07.2022


Krishna Bahadur Bagati

                                                                    ...Petitioner

                                      Versus

State of Punjab

                                                                 .....Respondent

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-       None for the petitioner.

                Mr. Harbir Sandhu, AAG, Punjab.

                      ****

HARNARESH SINGH GILL, J. (ORAL)

Learned State counsel, on instructions from ASI Satnam

Singh, submits that the petitioner has since been convicted by the trial

Court, vide judgment dated 05.07.2022, and, therefore, the present

petition has become infructuous.

Dismissed as having become infructuous.

28.07.2022                                     (HARNARESH SINGH GILL)
parveen kumar                                        JUDGE

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




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