Ranjodh Singh @ Jodha Singh And ... vs State Of Punjab And Others
2022 Latest Caselaw 10842 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                             CRM-M-44522-2018 (O&M)
                                             Date of Decision: 8.9.2022

Ranjodh Singh @ Jodha Singh and others

                                                                    ....Petitioners

                               VERSUS

State of Punjab and others
                                                                    ....Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:         Mr. Narinder Singh Swaitch, Advocate,
                 for the petitioner.

        Mr. C.L.Pawar, Addl. AG, Punjab
                   *******
KARAMJIT SINGH, J. (Oral)

State counsel on instructions from ASI Raj Kumar has stated

that in the present case, the trial has already been concluded and the accused

persons were convicted by the trial Court vide judgment dated 30.9.2021.

On this, counsel appearing on behalf of the petitioner made

submissions that the present petition be disposed of having been rendered

infructuous in light of the aforesaid submissions made by the State counsel.

Ordered accordingly.

( KARAMJIT SINGH ) JUDGE September 8, 2022 Paritosh Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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