Rohit And Others vs State Of Punjab
2023 Latest Caselaw 21385 P&H

Punjab-Haryana High Court

Rohit And Others vs State Of Punjab on 7 December, 2023

                                                       Neutral Citation No:=2023:PHHC:157052




                                                 2023:PHHC:157052

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                            CRR-2957-2019
                            Date of decision : December 07, 2023


Rohit and others                                        ....Petitioners
                            Versus
The State of Punjab                                     ....Respondent



CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI


Present :       None for the petitioners
                Mr. P.S.Grewal, DAG, Punjab


KULDEEP TIWARI,J. (ORAL)

1. The instant revision petition is filed against the order of

framing of charges. Today, no one has caused appearance on behalf

of the petitioners, whereas, learned State counsel has placed on

record copy of judgment dated 2.3.2023, whereby the petitioners

were ordered to be acquitted of the charges framed against them.

The instant petition, therefore, rendered infructuous.

2. Dismissed as having rendered infructuous.

                                                     ( KULDEEP TIWARI )
December 07, 2023                                          JUDGE
     'tiwana'


                Whether speaking/reasoned ?             Yes/No
                Whether Reportable ?                    Yes/No

Neutral Citation No:=2023:PHHC:157052

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