Devinder Singh And Others vs State Of Haryana And Another
2023 Latest Caselaw 1466 P&H

                  IN THE HIGH COURT OF PUNJAB & HARYANA
                               AT CHANDIGARH

247                                                 CRM-M-11165-2021
                                                    Date of Decision.: 23.01.2023

Devinder Singh and Ors.                                               ...Petitioners

                                           Versus

State of Haryana and Anr.                                             ...Respondents


CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:         Mr. Abhishek Singh, Advocate for the petitioners.

                 Mr. Vishal Malik, DAG, Haryana.

                 Mr. Salil Sabhlok, Advocate for respondent No.2.

                 ****

DEEPAK GUPTA, J. (ORAL)

It is stated by learned counsel for the petitioners that petition has

become infructuous as petitioner has since been acquitted vide judgment dated

24.08.2022. Attested copy of the judgment has been placed on record.

As such, present petition is dismissed having being infructuous.

                                                         (DEEPAK GUPTA)
January 23, 2023                                             JUDGE
Neetika Tuteja

                 Whether Speaking/reasoned          Yes/No
                 Whether Reportable                 Yes/No




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