State Of Haryana vs Ritesh And Another
2022 Latest Caselaw 2234 P&H

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

204                                                    CRR-3214-2018(O & M)
                                                       Date of decision:29.03.2022

STATE OF HARYANA                                                   ...petitioner

              V/S

RITESH AND ANOTHER                                                 ...respondents

CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH

              HON'BLE MR. JUSTICE LALIT BATRA
Present:-     Mr.Aman Bahri, Addl.AG Haryana for the petitioner
              Ms.Deepali Verma, Advocate for
              Ms.Deipa Singh, Advocate for respondent no.1
                ****
Amol Rattan Singh, J. (Oral)

By this petition, the petitioner State of Haryana seeks setting aside of

the order dated 22.01.2018 passed by the learned Sessions Judge, Ambala,

whereby the application moved by the prosecution under Section 311 Cr.P.C., for

summoning PW-SI Raj Pal, had been dismissed.

Learned State counsel submits that this petition has been rendered

infructuous as the respondents have been acquitted by the trial court and the State

has already availed of its legal remedy against that judgment.

Disposed of as having been rendered infructous.

(AMOL RATTAN SINGH) JUDGE

(LALIT BATRA) JUDGE

29.03.2022 neenu

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

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