Jasmeen Singh vs State Of Punjab
2022 Latest Caselaw 10923 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                         CRA-S-4707-SB of 2016
                                         Date of Decision: 09.09.2022

Jasmeen Singh
                                                               .... Appellant

                   Versus


State of Punjab
                                                              .... Respondent

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -   Mr. A.S. Khosa, Advocate, for the petitioner.
             Mr. Viney Kumar Gupta, Deputy Advocate General, Punjab.
             Mr. H.P.S. Sidhu, Advocate, for the complainant.

ASHOK KUMAR VERMA, J. (ORAL)

In view of setting aside of judgment of conviction and order

of sentence dated 06.12.2016 of the trial Court, this appeal has been

rendered infructuous.

Disposed of as such.

September 09, 2022                           (ASHOK KUMAR VERMA)
R.S.                                                JUDGE

             Whether speaking/reasoned               Yes/No
             Whether Reportable                     Yes/No




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