Rajesh Verma @ Rishi vs State Of Punjab
2023 Latest Caselaw 14740 P&H

                                                                                  2023:PHHC:113620

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                    CRM-M-23550-2023 (O&M)
                                                                    Date of Decision:-31.08.2023


                 Rajesh Verma @ Rishi                                             ... Petitioner

                                                       Versus

                 State of Punjab                                              ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Sanjeev Kumar, Advocate, for
                                  Mr. J.S.Dadwal, Advocate, for the petitioner.

                                  Mr. Inderpreet Singh Kang, AAG, Punjab.

                                                       *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned counsel for the petitioner

submits that the instant petition has been rendered infructuous as the

petitioner has already been acquitted by the trial Court.

In view of the aforesaid submission, the instant petition is

disposed off having been rendered infructuous.

                 31.08.2023                                     ( GURVINDER SINGH GILL )
                 mohan                                                   JUDGE



                                  Whether speaking /reasoned      Yes / No

                                  Whether Reportable              Yes / No




MOHAN SINGH
2023.08.31 15:29
I attest to the accuracy and
authenticity of this
order/judgment