Vikas Kumar Alias Shinu vs State Of Punjab
2022 Latest Caselaw 12321 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                           CRM-M-39794 of 2021
                                           Date of Decision: 27.09.2022

Vikas Kumar @ Shinu
                                                                  .... Petitioner
                     Versus
State of Punjab
                                                                .... Respondent

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -     Ms. Himani, Advocate,
               for Mr. C.S. Rana, Advocate, for the petitioner.
               Mr. G.S. Sandhu, Deputy Advocate General, Punjab.

ASHOK KUMAR VERMA, J. (ORAL)

Prayer in this petition is for issuance of a direction to the

Additional Sessions Judge, Ludhiana, to expedite and conclude the trial

in FIR No.242 dated 19.12.2018 registered under Section 379 IPC at

Police Station Division No.1, Ludhiana, District Ludhiana.

Learned State counsel submits that all the accused, including

petitioner, have been acquitted in the FIR in question by the Additional

Sessions Judge, Ludhiana, vide judgment dated 09.05.2022. He has

produced copy of the judgment dated 09.05.2022 in Court today, which is

taken on record.

In view of above, present petition has been rendered

infructuous.

Dismissed as having been rendered infructuous.

September 27, 2022                             (ASHOK KUMAR VERMA)
R.S.                                                  JUDGE

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



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