Rajwinder Singh vs State Of Punjab And Others
2022 Latest Caselaw 14633 P&H

                           212

                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                CHANDIGARH

                                                                        CRM-M-43094-2022
                                                                        Date of Decision : 17.11.2022


                           Rajwinder Singh                                                    ....Petitioner

                                                             VERSUS

                           State of Punjab and Others                                      ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :     Mr. Amandeep Singh, Advocate for
                                         Mr. P.K.S.Phoolka, Advocate for the petitioner.

                                         Mr. Rohit Bansal, Sr. DAG Punjab.

                                                                -.-

                           ALKA SARIN, J. (Oral)

Learned counsel appearing for the petitioner states that the

present petition has been rendered infructuous inasmuch as the petitioner

has since been convicted by the Trial Court vide judgment dated

20.10.2022.

Dismissed as having been rendered infructuous.

                           November 17, 2022                            (ALKA SARIN)
                           tripti                                           JUDGE

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO

TRIPTI SAINI 2022.11.18 14:01 I attest to the accuracy and integrity of this document Chandigarh