Pushpinder Singh vs State Of Punjab
2022 Latest Caselaw 10463 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                                         221

                                  CRM-M-48878-2019

                                  Date of Decision: 05.09.2022

Pushpinder Singh                                           ...Petitioner

                                  Versus

State of Punjab                                            ...Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present:     Mr. L.S.Sekhon, Advocate, for the petitioner.
             Mr. Siddharth Attri, AAG, Punjab.

GURVINDER SINGH GILL, J. (Oral)

At the very outset, learned counsel for the petitioner has

informed that the petitioner stands acquitted vide judgment dated

02.08.2022 passed by learned Judge, Special Court, Sangrur.

In view of the aforestated position, the instant petition filed

under Section 439 Cr.P.C. is rendered infructuous and is disposed of as

such.

05.09.2022                               (GURVINDER SINGH GILL)
Vimal                                            JUDGE

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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