Veer Singh vs State Of Punjab
2023 Latest Caselaw 1236 P&H

239          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CRR-570-2021
                                               Date of Decision: 19.01.2023


VEER SINGH                                             ... PETITIONER
                           V/S
STATE OF PUNJAB                                        ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:     None for the petitioner.
             Mr. Hittan Nehra, Addl. A.G. Punjab.
                  ***

VIVEK PURI, J. (ORAL)

The petitioner has assailed the order dated 10.03.2021 passed

by the Court of learned Addl. Sessions Judge, Moga vide which charge

under Sections 14 and 15 of Protection of Children from Sexual Offences

Act and 67-B of Information Technology Act has been framed against him.

Learned State counsel, on instructions from ASI Harwinder

Singh, submits that the trial of the case has culminated in acquittal of the

petitioner in terms of the judgment dated 31.10.2022 passed by the learned

trial Court and as such, the present petition has been rendered infructuous.

Dismissed as having been rendered infructuous.

As none has joined the proceedings on behalf of the petitioner,

the petitioner shall be at liberty to seek revival of the petition within three

months in the event, the assertions as projected hereinabove are found to be

factually incorrect.

19.01.2023                                                 (VIVEK PURI)
Janki                                                         JUDGE

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


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