Savita & Anr vs State Of Punjab
2023 Latest Caselaw 16351 P&H

                                                            Neutral Citation No:=2023:PHHC:123687




275                                                        2023:PHHC:123687

      IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH


                                              CRM-M-45883-2018
                                              Date of decision: 20.09.2023


Savita and another                                         ....Petitioners.

                            Versus

State of Punjab                                            ....Respondent.

CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-    Mr. S.L. Chander Shekhar, Advocate,
             for the petitioners.

             Ms. Swati Batra, DAG, Punjab.

                            .....

SANJIV BERRY, J.

Learned counsel for the petitioners intimates that the present

petition preferred under Section 482 Cr. P.C has been rendered infructuous

in view of the fact that the petitioners have been acquitted vide judgment

dated 19.07.2023 passed by learned Judicial Magistrate First Class,

Amritsar, in case titled as 'State vs Ankush Singh'. He has also placed on

record a copy of the zimni order dated 19.07.2023 in this regard.

2. In view of aforesaid statement, present petition is disposed of

as having been rendered infructuous.

(SANJIV BERRY) JUDGE

20.09.2023 preeti

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No Neutral Citation No:=2023:PHHC:123687

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