Satpal Masih @ Billa @ Rajvir Singh ... vs State Of Punjab
2023 Latest Caselaw 12423 P&H

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215

           IOIN-CRM-M-29908-2022 IN IOIN-CRM-M-29908-2022

           SATPAL MASIH @ BILLA @ RAJVIR SINGH SANDHU
                               VS
                        STATE OF PUNJAB

Present:     None for the petitioner.

             Mr.M.S.Bajwa, Deputy Advocate General, Punjab.

                          ****

Vide order dated 30.01.2023, the trial Court was directed to

conclude the trial expeditiously preferably within a period of six months from

the date of receipt of copy of this order.

In compliance of the said order passed by this Court, the trial Court

has disposed of the trial and vide judgment dated 15.07.2023, the accused has

been acquitted by the trial Court.

Since, the trial Court has complied with the order dated

30.01.2023, there is no need to pass any further order and IOIN stands disposed

of.

                                                 (N.S.SHEKHAWAT)
08.08.2023                                             JUDGE
hemlata




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