Manjit Singh vs State Of Punjab Etc
2022 Latest Caselaw 10586 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
268
                                              CRM-M-34111-2014 (O&M)
                                              Date of Decision: 06.09.2022
MANJIT SINGH
                                                                     ...Petitioner
                                     Versus
STATE OF PUNJAB AND ANOTHER
                                                                  ... Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:       Mr. Tarun Singla, Advocate
               for the petitioner.

               Mr. Subhash Godara, Additional Advocate General, Punjab.

                     ****

HARNARESH SINGH GILL, J.(Oral)

Learned counsel for the petitioner submits that since, the

petitioner stands convicted vide judgment and order dated 30.08.2022

passed by the learned trial Court, the present petition has rendered

infructuous.

Learned State counsel does not dispute the aforesaid factual

position.

Dismissed as having become infructuous.

06.09.2022                                     (HARNARESH SINGH GILL)
Aman Jain                                              JUDGE
               Whether speaking/reasoned           :     Yes/No
               Whether reportable                  :     Yes/No




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