Daljit Singh vs State Of Punjab And Another
2022 Latest Caselaw 12038 P&H

 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                           CRM-M-11381-2021

                                           Date of Decision: 22.09.2022

Daljit Singh

                                                       .... Petitioner
                     Versus

State of Punjab and another
                                                       .... Respondents

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -     Mr. Harman Dhillon, Advocate for
               Mr. J.S. Dadwal, Advocate for the petitioner.

               Mr. Amish Sharma, Assistant Advocate General, Punjab.

               Mr. Sanjeev Kumar, Advocate for respondent No. 2.


ASHOK KUMAR VERMA, J. (ORAL)

On instructions from ASI Angrej Singh, learned counsel for

the State submits that in the instant case petitioner has already been

acquitted by the trial Court vide judgment of acquittal dated 10.11.2021.

In view of the above, the instant petition is disposed of as

having been rendered infructuous.

September 22, 2022                             (ASHOK KUMAR VERMA)
rishu                                                 JUDGE


               Whether speaking/reasoned               Yes/No

               Whether Reportable                     Yes/No




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