Sandeep Singh vs State Of Punjab And Anr
2022 Latest Caselaw 15260 P&H

CRR-3968-2017                                                             -1-
217


      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                        ****

CRR-3968-2017 Date of Decision: 29.11.2022

Sandeep Singh ..... Petitioner

Versus

State of Punjab and another ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: None for the petitioner.

Mr. Subhash Godara, Additional A.G., Punjab for respondent No.1/State.

Mr. Rajdeep Singh Gill, Advocate for respondent No.2.

*****

HARSH BUNGER J. (ORAL)

Prayer in this petition is for setting aside impugned order dated

28.08.2017, passed by the learned Additional Sessions Judge, Sangrur, vide

which the petitioner has been summoned in an application under Section

319 Cr.P.C., along with the subsequent order dated 29.09.2017, passed by

the learned Judge, Special Court, Sangrur.

There is no representation on behalf of the petitioner.

Learned State counsel has handed over a copy of judgment

dated 06.03.2019, passed by the Additional Sessions Judge, Sangrur, to

contend that the present petition has become infructuous as the petitioner in

this case has been acquitted vide the said judgment.

The said fact has further been corroborated by learned counsel 1 of 2

appearing on behalf of respondent No.2.

In view of the above, the present petition is dismissed as having

been rendered infructuous.

29.11.2022                                      (HARSH BUNGER)
Apurva                                              JUDGE

             1. Whether speaking/reasoned :           Yes/No

             2. Whether reportable             :      Yes/No




                                2 of 2