Motiram vs State Of Haryana And Others
2022 Latest Caselaw 10573 P&H

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

250                                       CRM-M-18038 of 2019
                                          Date of decision:06.09.2022

Motiram                                        ... Petitioner

                           Vs.

State of Haryana and others                    ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:-    None for the petitioner.

             Ms. Ankita Ahuja, AAG, Haryana.

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 407 Cr.P.C., for

transfer of case No.8177 of 2018 from Faridabad to Mewat at Nuh, arising

out of FIR No.150 dated 16.06.2018 registered under Section 328 IPC,

however, Sections 377, 498-A, 406, 506 IPC were added later on, at Police

Station Chhansa, District Faridabad.

Upon instructions from ASI Harikesh, State counsel submits

that petition has become infructuous as the accused-petitioner has been

acquitted, vide judgment and decree dated 24.02.2021, xerox copy of which

has been paced on record.

Dismissed as having been rendered infructuous.

                                                       (SUVIR SEHGAL)
September 06, 2022                                         JUDGE
savita

Whether Speaking/Reasoned                                       Yes/No
Whether Reportable                                              Yes/No




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