Vineet Behl vs State Of Punjab
2023 Latest Caselaw 20421 P&H

Citation : 2023 Latest Caselaw 20421 P&H
Judgement Date : 23 November, 2023

Punjab-Haryana High Court

Vineet Behl vs State Of Punjab on 23 November, 2023

2023:PHHC:149652
246

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-39831 of 2013
Date of Decision: November 23, 2023

Vineet Behl
desees Petitioner

versus

State of Punjab
seve Respondent

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. K.S. Kahlon, Advocate
for the petitioner

Mr. IPS Sabharwal, DAG Punjab

Mr. Sanjiv Pabbi, Advocate
for the complainant -- respondent No. 2

36 2 2

Harpreet Singh Brar, J. (Oral)

1. Learned State counsel submits that the present petition has been

rendered infructuous as the petitioner has been acquitted by the trial Court.

2. Dismissed as having been rendered infructuous. (HARPREET SINGH BRAR) JUDGE November 23, 2023

PEER

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.11.24 10:38

| attest to the accuracy and integrity of this order/ judgment Chandigarh

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