Raja Ram vs Union Territory Of Chandigarh
2023 Latest Caselaw 661 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                             CRM-M-13999-2022
                                             Date of Decision: 12.1.2023

Raja Ram

                                                                    ....Petitioners

                               VERSUS

Union Territory of Chandigarh
                                                                     ....Respondent

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:         Mr. Vishal Sheoran, Advocate for
                 Mr. J.S.Jaidka, Advocate, for the petitioner.

        Mr. Rajiv Vij, Addl. PP, UT, Chandigarh.
                    *******
KARAMJIT SINGH, J. (Oral)

Counsel for the petitioner submits that the present petition has

become infructuous as the petitioner stands acquitted by the learned trial

Court vide judgment dated 1.12.2022. Even State counsel also stated so on

instructions from Inspector Vijay Kumar.

In view of above, the present petition is hereby dismissed

having been rendered infructuous.

( KARAMJIT SINGH ) JUDGE January 12, 2023 Paritosh Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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