Jaspal Singh And Ors vs State Of Punjab
2023 Latest Caselaw 862 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
202
                                                CRR-3493-2015 (O&M)
                                             Date of decision: 16.01.2023

Jaspal Singh and others                                       .....Petitioners

                                   Versus

State of Punjab                                              .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :     None for the petitioners.

              Mr. Amit Rana, Sr. DAG, Punjab.

                                    ****

MANJARI NEHRU KAUL, J. (ORAL)

There is an adjournment slip on behalf of learned counsel

for the petitioners.

However, learned State counsel on instructions from ASI

Parminder Kumar, has informed the Court that the instant revision

petition has been rendered infructuous as the petitioners have been

acquitted by the learned Trial Court vide judgment and order dated

18.11.2021.

Dismissed as having been rendered infructuous.

16.01.2023                             (MANJARI NEHRU KAUL)
Vinay                                         JUDGE
              Whether speaking/reasoned :    Yes/No
              Whether reportable         :   Yes/No




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