Gaurav Arora vs State Of Haryana And Another
2023 Latest Caselaw 5306 P&H

Citation : 2023 Latest Caselaw 5306 P&H
Judgement Date : 25 April, 2023

Punjab-Haryana High Court

Gaurav Arora vs State Of Haryana And Another on 25 April, 2023

2023:PHHC:060471
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.267 CRM-M-37022-2021
Date of Decision: 25.04.2023

Gaurav Arora .... Petitioner
Versus

State of Haryana and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: None for the petitioner.
Ms. Trishanjali Sharma, DAG, Haryana.

None for respondent No.2.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

Learned State counsel submits that the present petition has been rendered infructuous as the petitioner stands acquitted by the trial Court. In view thereof, the petition is dismissed as having been

rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 25.04.2023 Maninder Whether speaking/reasoned --_: Yes/No

Whether reportable : Yes/No

MANINDER

2023.04.29 10:07

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

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