Vishal Gupta vs State Of Haryana And Ors
2022 Latest Caselaw 12042 P&H

259   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                      CRM-M-17981-2018
                                      Date of Decision:22.09.2022

VISHAL GUPTA                                        ... PETITIONER
                    VS.
STATE OF HARYANA AND ORS                            .. RESPONDENTS

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :    Mr. Parvez Chaudhary, Advocate for
             Ms. Isha Goyal, Advocate
             for the petitioner.

             Mr. Chetan Sharma, AAG, Haryana.

                         *****

VIVEK PURI, J.(ORAL)

Learned counsel for the petitioner submits that the petitioner

has been acquitted by the trial Court in terms of the judgment dated

25.11.2021 and as such, the present petition has become infructuous.

Dismissed as having been rendered infructuous.

22.09.2022                                     (VIVEK PURI)
smriti                                             JUDGE

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




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