Rabina @ Ramandeep Kaur vs State Of Punjab
2024 Latest Caselaw 6765 P&H

Punjab-Haryana High Court

Rabina @ Ramandeep Kaur vs State Of Punjab on 1 April, 2024

                                         Neutral Citation No:=2024:PHHC:043092



                                                          N.C. No.2024:PHHC:043092

                IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
222
                                           CRM-M-11719-2023 (O&M)
                                           Date of decision: 01.04.2024

RABINA @ RAMANDEEP KAUR
                                                                        ....Petitioner(s)
                                     Versus

STATE OF PUNJAB
                                                                       ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJIV BERRY

Present :       Ms. Tanvi Dhull, Advocate for
                Mr. Lakshay Bector, Advocate for the petitioner(s).

                Ms. Sakshi Bakshi, AAG Punjab.

                             *****

SANJIV BERRY. J. (Oral)

At the very outset, learned State counsel on instructions from ASI

Jaswinder Singh, Police Station Shimlapuri, District Ludhiana intimates that the

petitioner has since been convicted in the present FIR vide judgment of conviction

and order of sentence dated 11.03.2024, passed by the Court of learned Judge,

Special Court, Ludhiana.

Learned counsel for the petitioner has not disputed the aforesaid fact.

In view of the above, the present petition stands disposed of as having

been rendered infructuous.

(SANJIV BERRY) JUDGE 01.04.2024 S.Sharma(syr)

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/ No

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