Satnam Singh vs State Of Punjab & Ors
2023 Latest Caselaw 15152 P&H

                                                         Neutral Citation No:=2023:PHHC:117328




CRM-M No. 32443 of 2015(O&M)                  -1-           2023:PHHC: 117328
CRM-M No. 2217 of 2017 (O&M)

259
       IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

                                         CRM-M No. 32443 of 2015 (O&M)
                                         Date of Decision :05.09.2023


(1) CRM-M No. 32443 of 2015 (O&M)


Dr. Satnam Singh Baghchi
                                                                  ... Petitioner
                                       Versus
State of Punjab & Another
                                                                ... Respondents

(2) CRM-M No. 2217 of 2017 (O&M)


Dr. Satnam Singh Baghchi
                                                                    ... Petitioner
                                              Versus

State of Punjab
                                                                 ... Respondent


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY.

Present:-   Mr. M. K. Sajjan, Advocate for the petitioner.

            Mr. Harpreet Singh, AAG, Punjab


            Mr. Nakul Sharma, Advocate, for respondent No.2.
                       .....

SANJIV BERRY, J.

On the last date, it was pointed out by counsel for the

respondent No.2 that in view of the judgment dated 15.05.2023 passed by

learned Chief Judicial Magistrate, Ferozepur, both the present petitions have

been rendered infructuous.

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Neutral Citation No:=2023:PHHC:117328

CRM-M No. 32443 of 2015(O&M) -2- 2023:PHHC: 117328 CRM-M No. 2217 of 2017 (O&M)

2. Learned counsel for the petitioner has not controverted the

statement made by learned counsel for the respondent No.2 and reiterated

that in view of the judgment dated 15.05.2023 passed by learned Chief

Judicial Magistrate, Ferozepur, both the present petitions have been rendered

infructuous.

3. In view of the statements made by learned counsel for the

petitioner as well as counsel for the respondent No.2 both the present

petitions are hereby rendered as infructuous.

4. Both the Petitions stand disposed of.

5. A photocopy of this order be placed on the file of other

connected case.

                                                             (SANJIV BERRY)
                                                                 JUDGE
05.09.2023
Gyan       i)        Whether speaking/reasoned?               Yes/No
           ii)       Whether reportable?                      Yes/No

Neutral Citation No:=2023:PHHC:117328

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