Lukesh Kumar vs State Of Punjab
2023 Latest Caselaw 22123 P&H

Citation : 2023 Latest Caselaw 22123 P&H
Judgement Date : 16 December, 2023

Punjab-Haryana High Court

Lukesh Kumar vs State Of Punjab on 16 December, 2023

2023:PHHC:161706
101

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-63410 of 2023
Date of Decision: December 16, 2023

Lukesh Kumar
devees Petitioner

versus

State of Punjab
eves Respondent

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Rahul Soi, Advocate
for the petitioner (through video conferencing)

Ms. Navreet K. Barnala, AAG Punjab

36 2 2

Harpreet Singh Brar, J. (Oral)

1. Learned counsel for the petitioner submits that the present petition has

been rendered infructuous as the petitioner has been arrested.

2. Dismissed as having been rendered infructuous. (HARPREET SINGH BRAR) JUDGE December 16, 2023

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.12.16 15:50

| attest to the accuracy and integrity of this order/ judgment Chandigarh

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