Mahi Pal vs State Of Haryana
2023 Latest Caselaw 16746 P&H

                                                                                              2023:PHHC:126040


                                  270   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                         CRM-M-34785-2023
                                                                         Date of Decision: 25.09.2023

                                  MAHI PAL                                              ...Petitioner

                                                                     Versus

                                  STATE OF HARYANA                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present:- Mr. Manu Sangwan, Advocate for Mr. Manoj Pundir, Advocate for the petitioner.

Mr. Ramesh Kumar Ambavta, AAG, Haryana.

PANKAJ JAIN, J.(Oral)

Learned counsel for the petitioner submits that the petitioner

stands acquitted by the trial Court and thus the present petition has been

rendered infructuous.

Ordered accordingly.

                                  25.09.2023                                            (PANKAJ JAIN)
                                  Himanshu                                                  JUDGE


                                               Whether reasoned/speaking:      Yes/No
                                               Whether reportable:             Yes/No
HIMANSHU
2023.09.25 18:34

I attest to the accuracy and authenticity of this order/judgment.