Bohar Singh vs State Of Punjab
2023 Latest Caselaw 1249 P&H

 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

220
                                          CRM-M-15859-2022

                                          Date of Decision: 19.01.2023

Bohar Singh

                                                      .... Petitioner

                    Versus

State of Punjab

                                                      .... Respondent

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -    Mr. G.S. Sandhu, Advocate for the petitioner.

              Mr. G.S. Sandhu, Deputy Advocate General, Punjab.

ASHOK KUMAR VERMA, J. (ORAL)

At the outset, learned counsel for the State submits that the

instant petition has been rendered infructuous and may be disposed of, as

such, because the trial has been concluded and the accused persons have

been acquitted by the trial Court vide judgment dated 12.12.2022.

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

having been rendered infructuous.

January 19, 2023                             (ASHOK KUMAR VERMA)
rishu                                               JUDGE


              Whether speaking/reasoned               Yes/No

             Whether Reportable                      Yes/No




                                 1 of 1