Busra @ Bushra vs State Of Punjab And Ors
2023 Latest Caselaw 1464 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

124                             CRM-M-43622-2021
                                Date of Decision: 23.01.2023

Bursa @ Bushra                                              ......... Petitioner

                                   Versus
State of Punjab and others                                  ......... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     None for the petitioner.

             Mr. Amish Sharma, Asstt. A.G., Punjab.

                   ****

JAGMOHAN BANSAL, J. (Oral)

At the outset, learned State counsel on instructions from ASI

Sohal Lal submits that vide judgment dated 17.09.2022, the petitioner has

been acquitted, thus, the present petition has become infructuous.

Disposed of as infructuous.

( JAGMOHAN BANSAL ) JUDGE 23.01.2023 anju

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

1 of 1