Seema Devi vs State Of Haryana And Anr
2022 Latest Caselaw 2098 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
(115)
                                                          CRM-M-4504-2019

                                                  Date of decision: 25.03.2022

Seema Devi                                                    ...Petitioner

                                        Versus

State of Haryana and another                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None for the petitioner.

          Ms. Mahima Yashpal, Deputy Advocate General, Haryana
          for State-respondent No.1.
                 ...

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 482 of the Code of

Criminal Procedure, 1973 seeking quashing of impugned judgment dated

12.11.2018 (Annexure P-4) passed by the Ld. Additional Sessions Judge,

Panipat, whereby the revision petition filed by the petitioner challenging

order dated 21.11.2017 (Annexure P-2) passed by Ld. Additional Chief

Judicial Magistrate, Panipat, on application under Section 311, Cr.P.C., has

been dismissed.

Advance copy of the petition has been served upon the State.

Upon instructions from EASI, Satbir, State counsel submits that the petition

has become infructuous as respondent No.2 has been acquitted.

Dismissed as having been rendered infructuous.

                                            (SUVIR SEHGAL)
                                                 JUDGE
25.03.2022
Pardeep
        Whether Speaking/Reasoned                   Yes/No
        Whether Reportable                          Yes/No

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