Mukesh Kumar vs State Of Haryana And Another
2023 Latest Caselaw 21388 P&H

Punjab-Haryana High Court

Mukesh Kumar vs State Of Haryana And Another on 7 December, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                     Neutral Citation No:=2023:PHHC:156369




270                                                   2023:PHHC:156369
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
                                         CRM-M-18462-2023
                                  Date of decision :07.12.2023

MUKESH KUMAR
                                                              ... Petitioner(s)
                                    Versus
 STATE OF HARYANA AND ANOTHER
                                                            ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:      None for the petitioner(s).

          Mr. Rajiv Goel, DAG, Haryana.
               ****
JASJIT SINGH BEDI, J. (ORAL)

The learned State counsel states that the present petition has

been rendered infructuous as the petitioner has been acquitted vide

judgment dated 12.10.2023. The copy of the said order is marked as X.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

(JASJIT SINGH BEDI) JUDGE 07.12.2023 JITESH

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No

Neutral Citation No:=2023:PHHC:156369

1 of 1