Ashwani Kumar @ Ashu vs State Of Punjab
2022 Latest Caselaw 1272 P&H

212   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                       CRM-M-26779-2020
                                       Date of Decision: 07.03.2022

ASHWANI KUMAR @ ASHU                                 ... PETITIONER
                   VS.
STATE OF PUNJAB                                      .. RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :    Mr. Manmeet Singh Rana, Advocate
             for the petitioner.

             Ms. Ruchika Sabherwal, AAG, Punjab.

                          *****

VIVEK PURI, J.(ORAL)

The matter has been taken up through video-conferencing due

to COVID-19 pandemic.

Custody certificate has been placed on record.

Learned counsel for the petitioner states that the petitioner has

been convicted and the present petition has been rendered infructuous.

This aspect has also been mentioned in the custody certificate

which indicates that the petitioner has been convicted and sentenced in

terms of judgment dated 11.02.2022.

Dismissed as having been rendered infructuous.

07.03.2022                                        (VIVEK PURI)
smriti                                               JUDGE

             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No




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