Tahir vs State Of Haryana
2023 Latest Caselaw 5186 P&H

Citation : 2023 Latest Caselaw 5186 P&H
Judgement Date : 24 April, 2023

Punjab-Haryana High Court

Tahir vs State Of Haryana on 24 April, 2023

2023: PHHC:057381

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
205
CRM-M-45751-2022 (O&M)
Date of Decision: 24.04.2023
Tahir ...Petitioner
Versus
State of Haryana ...Respondent

CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: Ms. Rosi, Advocate, for the petitioner.

Mr. Gurmeet Singh, AAG, Haryana,

assisted by SI Jitender.

GURVINDER SINGH GILL, J. (Oral)

Today, learned counsel for the petitioner submits that the petitioner stands acquitted vide judgment dated 18.04.2023.

In view of the aforestated position, the instant petition filed under provisions of Section 439 Cr.P.C. is rendered infructuous and is

disposed of as such.

24.04.2023 (GURVINDER SINGH GILL) Vimal JUDGE

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

VIMAL KUMAR

2023.04.24 17:24

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