Rajbir Singh And Anr vs State Of Haryana And Anr
2023 Latest Caselaw 3935 P&H

                                                         Neutral Citation No:=2023:PHHC:050480




                                                                        2023:PHHC:050480

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


Sr. No.244                                             CRM-M-40824-2018 (O&M)
                                                        Date of decision : 12.04.2023

Rajbir Singh and another                                               ..... Petitioners

                                              VERSUS

State of Haryana and another                                         ..... Respondents


CORAM:            HON'BLE MR. JUSTICE SUDHIR MITTAL

Present:          Mr. Vishal Gupta, Advocate for
                  Mr. G.S. Attariwala, Advocate, for the petitioners.

                  Mr. Deepak Grewal, DAG, Haryana

                                               *****

SUDHIR MITTAL, J. (Oral)

Learned State counsel on instructions from ASI-Joginder submits

that the petition has been rendered infructuous as the petitioners have since

been acquitted by the trial Court vide judgment dated 31.03.2023.

In view of above, the petition is disposed of as having been

rendered infructuous.

(SUDHIR MITTAL) JUDGE 12.04.2023 Ramandeep Singh

Whether speaking / reasoned Yes / No

Whether Reportable Yes/ No

Neutral Citation No:=2023:PHHC:050480

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