Gurlal Singh vs State Of Punjab And Others
2023 Latest Caselaw 3469 P&H

Citation : 2023 Latest Caselaw 3469 P&H
Judgement Date : 10 April, 2023

Punjab-Haryana High Court

Gurlal Singh vs State Of Punjab And Others on 10 April, 2023

2023:PHHC:048571
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.133 CRM-M-53908-2021
Date of Decision: 10.04.2023

Gurlal Singh .... Petitioner
Versus

State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: None for the petitioner.

Mr. Jashandeep Singh, AAG, Punjab.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

Learned State counsel, upon instructions from ASI Jaspal Singh, submits that the petitioner/accused has already been acquitted by the trial Court on 09.12.2022, and therefore, the petition has been rendered infructuous.

In view thereof, the petition is dismissed as having been

rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.04.12 09:07

| attest to the accuracy and authenticity of this order/judgment.

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