Mandeep Kumar Jassal And Ors vs State Of Punjab And Another
2023 Latest Caselaw 987 P&H

CRR-131-2022 (O&M)                                               -1-

               IN THE HIGH COURT OF PUNJAB & HARYANA
                            AT CHANDIGARH

107 (II)
                                                                  CRR-131-2022 (O&M)
                                                              Date of decision: 17.01.2023

MANDEEP KUMAR JASSAL AND ORS
                                                                            ....Petitioner(s)
                                      Versus

STATE OF PUNJAB AND ANOTHER
                                                                          ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                         *****

Present : Mr. Sahil Soi, Advocate for the petitioners.

Mr. Manipal Singh Atwal, DAG Punjab.

*****

AMAN CHAUDHARY. J.

Learned State counsel at the outset submits that the present petition

has been rendered infructuous in view of the fact that the petitioners herein stand

convicted by the learned trial Court vide judgment dated 12.01.2023.

Learned counsel for the petitioners affirms the aforesaid fact.

Petition is disposed of as having been rendered infructuous.

(AMAN CHAUDHARY) JUDGE January 17, 2023 M.Kamra/S.Sharma(syr) Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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