Asru vs State Of Haryana And Anr
2023 Latest Caselaw 9442 P&H

                                                           Neutral Citation No:=2023:PHHC:084562




                                       2023:PHHC:084562
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
253
                                              CRR-4327-2017 (O&M)
                                              Date of Decision: 05.07.2023
ASRU
                                                                      ... Petitioner
                                     Versus
STATE OF HARYANA AND ANR
                                                                  ... Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:       Mr. Parveen Kumar, Advocate for
               Mr. Abhimanyu Singh, Advocate
               for the petitioner

               Ms. Ankita Ahuja, AAG Haryana.

                     ****

HARNARESH SINGH GILL, J.(Oral)

At the outset, learned counsel for the petitioner submits that

petitioner, namely, Asru son of Chawmal along with others stands

acquitted vide judgment dated 01.04.2019 passed by the learned

Additional Sessions Judge, Nuh and thus, the present petition has become

infructuous.

Learned State counsel does not dispute the aforesaid fact.

Dismissed as having become infructuous.

05.07.2023                                     (HARNARESH SINGH GILL)
Aman Jain                                              JUDGE
               Whether speaking/reasoned           :     Yes/No
               Whether reportable                  :     Yes/No

Neutral Citation No:=2023:PHHC:084562

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