Satish Kumar vs State Of Haryana And Anr
2024 Latest Caselaw 6780 P&H

Punjab-Haryana High Court

Satish Kumar vs State Of Haryana And Anr on 1 April, 2024

                                   Neutral Citation No:=2024:PHHC:043230




240                                                    2024:PHHC:043230
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                CRM-M-28298-2019
                                                Date of Decision : 01.04.2024

SATISH KUMAR
                                                                   .....Petitioner

                                      VERSUS

STATE OF HARYANA AND ANR.
                                                                .....Respondents


CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present :      Mr. Ravinder Phogat, Advocate
               for the petitioner.

               Mr.Abhinash Jain, DAG, Haryana.

KULDEEP TIWARI. J.(Oral)

1. At the very outset, learned counsel for the petitioner submits that the instant petition has been rendered infructuous as the present petitioner has been acquitted by the learned first appellate court concerned, vide its judgment dated 15.11.2019.

2. The said fact has also been affirmed by the learned State counsel by relying upon a reply dated 03.04.2020, filed by way of an affidavit of Sh.Raj Singh, DSP, Narnaul, District Mahendergarh. The same is taken on record.

3. In view of the above, in the instant petition is ordered to be dismissed as having been rendered infructuous.

4. All pending application(s), if any, also stands disposed of.

                                                    (KULDEEP TIWARI)
April 01, 2024                                           JUDGE
dharamvir


               Whether speaking/reasoned.       :      Yes/No
               Whether Reportable.              :      Yes/No




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