Amar Singh vs State Of Punjab
2023 Latest Caselaw 5187 P&H

Citation : 2023 Latest Caselaw 5187 P&H
Judgement Date : 24 April, 2023

Punjab-Haryana High Court

Amar Singh vs State Of Punjab on 24 April, 2023

VIMAL KUMAR
2023.04.24 17:24

2023: PHHC:057373

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
204
CRM-M-35084-2022
Date of Decision: 24.04.2023
Amar Singh ... Petitioner
Versus
State of Punjab ... Respondent

CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: None for the petitioners.

Mr. Luvinder Sofat, DAG, Punjab,

assisted by ASI Gulab Singh.

GURVINDER SINGH GILL, J. (Oral)

Today, learned State counsel upon instructions has informed that trial stands concluded and the petitioner stands convicted vide judgment dated 12.12.2022.

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

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