Sushil Madan vs State Of Haryana
2022 Latest Caselaw 15145 P&H

113
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                         CRM-M No.27377 of 2010 (O&M)
                                             Date of decision: 24.11.2022

Sushil Madan
                                                                ....Petitioner
                                   Versus
State of Haryana
                                                              ....Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present: None for the petitioner.

Mr. Deepak Grewal, DAG, Haryana.

ARVIND SINGH SANGWAN J. (Oral)

Counsel for the State has filed the affidavit of the Deputy

Superintendent of Police (Headquarter) Panipat along with a judgment

dated 01.11.2021 passed by the Chief Judicial Magistrate, Panipat, vide

which the petitioner Sushil Madan stands acquitted in FIR No.424

dated 04.06.2006.

Accordingly, this petition is disposed of having been

rendered infructuous.

(ARVIND SINGH SANGWAN) JUDGE

24.11.2022 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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