Deepak @ Deshi vs State Of Haryana
2022 Latest Caselaw 1613 P&H

                IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH.

254
                                              CRM-M-40971-2017 (O &M)
                                              Date of decision: 14.03.2022

DEEPAK @ DESHI                                                   .....Petitioner

                                     Versus

STATE OF HARYANA                                               .....Respondent


CORAM: HON'BLE MR. JUSTICE SANT PARKASH

Present :       Mr. Radhe Shyam Sharma, Advocate
                for the petitioner.

                Mr. Gaurav Bansal, AAG, Haryana

                             ****

SANT PARKASH, J. (ORAL)

Reply by way of affidavit of Shashank Kumar Sawan, IPS, Assistant Superintendent of Police, District Jhajjar has been filed on behalf of respondent/State in the Registry which is taken on record.

At the very outset, learned Counsel for the petitioner has placed on record copy of judgment passed by learned Sessions Judge, Jhajjar in the present FIR whereby the petitioner has been convicted rendering the present petition infructuous.

Dismissed as having become infructuous.

                                                       (SANT PARKASH)
14.03.2022                                                  JUDGE
kavneet singh


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




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