Rishi Pal Panwar vs State Of Punjab And Another
2022 Latest Caselaw 5942 P&H

CRM-M-15614 of 2021 1

238 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-15614 of 2021
Date of Decision: 02.06.2022

Rishi Pal Panwar ...Petitioner
Versus

State of Punjab and another ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Anand Vardhan Khanna, Advocate for the petitioner.

Mr. R.S. Thind, DAG, Punjab.

2 2 2k ok

JASGURPREET SINGH PURI, J.(QRAL)

Learned counsel for the petitioner has stated that in pursuance of the order passed by this Court dated 08.04.2021, the petitioner has appeared before the learned trial Court and he has been released on bail. He has supplied the photocopy of the order dated 27.04.2021 passed by the learned Judicial Magistrate, Ist Class, SAS Nagar, which is taken on record as mark 'X'.

In view of the aforesaid position, the present petition has become redundant.

Disposed of as having become redundant.

(JASGURPREET SINGH PURI) JUDGE June 02, 2022 Manpreet Whether speaking/reasoned _:: Yes/No

Whether reportable : Yes/No

MANPREET SINGH

2022.06.02 19:17

| attest to the accuracy and authenticity of this order/judgment