Veer Singh vs State Of Punjab
2023 Latest Caselaw 4142 P&H

                                                                               2023:PHHC:051306

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        224
                                                                 CRM-M-42249-2022

                                                                 Date of Decision: 13.04.2023

                        Veer Singh
                                                                                   .... Petitioner

                                                  Versus

                        State of Punjab
                                                                                   .... Respondent

                        CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                        Present: -    None for the petitioner.

                                      Mr. J.S. Guru, AAG, Punjab.

                        ASHOK KUMAR VERMA, J. (ORAL)

On instructions from ASI Gurdev Singh, learned counsel for

the State submits that the instant petition has been rendered infructuous,

as the accused have been acquitted by the trial Court vide judgment dated

23.11.2022.

In view of the above, the instant petition stands disposed of

as having been rendered infructuous.

                        13.04.2023                                   (ASHOK KUMAR VERMA)
                        rishu                                               JUDGE


                                      Whether speaking/reasoned              Yes/No

                                      Whether Reportable                     Yes/No




RISHU KATARIA
2023.04.15 10:58
I attest to the accuracy and

authenticity of this order/judgment