Prem Singh vs State Of Haryana & Ors
2024 Latest Caselaw 6778 P&H

Punjab-Haryana High Court

Prem Singh vs State Of Haryana & Ors on 1 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                          Neutral Citation No:=2024:PHHC:043292


276                                                                2024:PHHC:043292
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                          CRM-M-7024-2017
                                          DECIDED ON: 01.04.2024

PREM SINGH
                                                                   .....PETITIONER

                                       VERSUS

STATE OF HARYANA & ORS
                                                            .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. Amarjit Singh Virk, Advocate
             for the petitioner.

             Mr. G.S. Dhillon, AAG, Haryana.

             Mr. S.S. Dinarpur, Advocate for
             Mr. Rohit, Advocate
             for respondent No.2.

             *****

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court under section 482 Cr.P.C. has been

invoked seeking setting aside of the Judgment dated 16.01.2017 (Annexure P-8)

passed by learned Additional Sessions Judge, Kurukshetra as well as order dated

02.06.2016 (Annexure P-7) passed by Judicial Magistrate Ist Class, Kurukshetra.

2. In the light of the fact that the trial has concluded the present petition

has become redundant and is disposed of as such.

3. Ordered accordingly.

                                                 (SANDEEP MOUDGIL)
01.04.2024                                             JUDGE
sham

Whether speaking/reasoned        Yes/No
Whether reportable               Yes/No




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