Sukhwinder Kaur @ Satwinder Kaur vs State Of Punjab
2023 Latest Caselaw 1250 P&H

 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

220-A
                                         CRM-M-17106-2022

                                         Date of Decision: 19.01.2023

Sukhwinder Kaur @ Satwinder Kaur

                                                     .... Petitioner

                   Versus

State of Punjab

                                                     .... Respondent

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -   None 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




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