Parmeena vs State Of Haryana And Another
2022 Latest Caselaw 1848 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA

                             AT CHANDIGARH

(108-2)

                                                       CRR-1334-2019 (O&M)

                                                   Date of decision: 21.03.2022

Parmeena                                                       ...Petitioner

                                         Versus
State of Haryana and another                                   ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. D.S.Matya, Advocate
          for the petitioner.
                 ...


SUVIR SEHGAL, J. (Oral)

Instant Revision petition has been filed under Section 401 of the

Code of Criminal Procedure, 1973 challenging the order dated 27.02.2019

passed by the Additional Sessions Judge, Gurugram, whereby application

moved by the petitioner through prosecution under Section 319, Cr.P.C. for

summoning respondent No.2 has been dismissed.

Copy of the petition has been served upon the State counsel.

Upon instructions from SI, Dharambir, Ms. Mahima Yashpal, Deputy

Advocate General, Haryana submits that petition has become infructuous as

the accused have been acquitted vide judgment dated 24.02.2021.

Dismissed as having been rendered infructuous.

                                             (SUVIR SEHGAL)
                                                  JUDGE
21.03.2022
Pardeep
        Whether Speaking/Reasoned                    Yes/No
          Whether Reportable                         Yes/No

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