Pal Singh vs State Of Punjab
2023 Latest Caselaw 1728 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                                   CRM-M-16642-2021
                                                   Date of Decision:-25.01.2023

PAL SINGH
                                                                      ... Petitioner(s)
                                     Versus
STATE OF PUNJAB
                                                                     ... Respondent(s)
               -.-


CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

               -.-

Present:-      None for the petitioner.

               Mr. Chaman Lal Pawar, Addl. A.G. Punjab.

               -.-


KARAMJIT SINGH, J. (Oral)

Custody certificate furnished by learned State counsel is taken

on record, as per which the petitioner has been convicted and sentenced by

the learned trial Court vide judgment dated 18.1.2023.

Today none has put in appearance on behalf of the petitioner.

In view of the above, the present petition is hereby dismissed

having been rendered infructuous.

                                              ( KARAMJIT SINGH)
25.01.2023                                         JUDGE
Gaurav Sorot


                        Whether reasoned / speaking?      Yes / No

                        Whether reportable?               Yes / No




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