Nirmla Devi vs State Of Haryana And Anr
2023 Latest Caselaw 19204 P&H

                                                                                           2023:PHHC: 141341

                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                289                                      CRM-M-24434-2017
                                                         Date of decision: 06.11.2023

                NIRMLA DEVI
                                                                                    .... PETITIONER(S)
                                                                V/S
                STATE OF HARYANA AND ANR
                                                                                   ...RESPONDENT(S)

                CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                Present:              Mr. Balraj Gujjar, Advocate
                                      for the petitioner(s).

                                      Mr, Rajiv Goel, DAG, Haryana.

                                      Ms. Deepali Verma, Advocate for
                                      Ms. Mehak Sawhney, Advocate
                                      for respondent No.2.

                                      ****


                JASJIT SINGH BEDI, J. (Oral)

As the petitioner stands acquitted, the present petition has become

rendered infructuous.

In view of the above, the present petition is disposed of, as such.

(JASJIT SINGH BEDI) JUDGE 06.11.2023 KUSUM

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

KUSUM 2023.11.08 10:18 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD