Lovely vs State Of Haryana And Another
2023 Latest Caselaw 1017 P&H

Citation : 2023 Latest Caselaw 1017 P&H
Judgement Date : 17 January, 2023

Punjab-Haryana High Court

Lovely vs State Of Haryana And Another on 17 January, 2023

210
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-12979-2020 (O&M)
Date of Decision:- 17.01.2023

LOVELY ....Petitioner
Vs.

STATE OF HARYANA AND ANOTHER ... Respondents

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present: Mr. Amit Choudhary, Advocate
for the petitioner.

Ms. Ambika Sood, Additional A.G, Haryana.

3 266 5s of 2g ok

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner stated that the case has been finally decided by the trial Court in which the respondent no. 2/accused -- Sanyam Sethi has been acquitted and therefore, he wants to withdraw the present petition.

In view of the statement, the present petition stands dismissed

having become infructuous.

17.01.2023 (AMARJOT BHATTI) Lalit JUDGE

Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No

SANDEEP

2023.01.17 17:23

I attest to the accuracy and integrity of this order/judgment

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