Shamsher Singh vs State Of Punjab
2023 Latest Caselaw 1603 P&H

233   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                           CRR-3129-2009
                                           Date of Decision: 24.01.2023

SHAMSHER SINGH                                     ... PETITIONER
                                    VS.
STATE OF PUNJAB                                    .. RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :      None for the petitioner.

               Ms. Ruchika Sabherwal, DAG, Punjab.

                            *****

VIVEK PURI, J.(ORAL)

The petitioner has assailed the judgments of the Courts below

vide which he has been convicted and sentenced with regard to the

commission of offence under Section 61 (1) (c) of Punjab Excise Act.

Learned State counsel, on instructions from SI Ravipal, submits

that the petitioner has expired on 30.11.2021 and the present petition has

become infructuous.

In view of the categoric assertion made by learned State

counsel, the present petition is dismissed as having been rendered

infructuous.

However, none has appeared on behalf of the petitioner. He

shall be at liberty to move an application for revival of the petition within a

period of three months, if the aforesaid assertion of learned State counsel is

found to be factually incorrect.

24.01.2023                                          (VIVEK PURI)
smriti                                                  JUDGE

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




                                          1 of 1