Parveen Singh vs State Of Punjab
2024 Latest Caselaw 6919 P&H

Punjab-Haryana High Court

Parveen Singh vs State Of Punjab on 2 April, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                 Neutral Citation No:=2024:PHHC:043774




CRM-M-52712-2023                     [1]                      2024:PHHC:043774



215
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                  CRM-M-52712-2023
                                                  Date of decision: 02.04.2024

Parveen Singh                                                 ...Petitioner

                                         Versus

State of Punjab                                             ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     Ms. Gurpreet Kaur, Advocate for
             Mr. P.S. Sekhon, Advocate for the petitioner.

             Mr. Inderjeet Singh, DAG, Punjab.

             ****

KARAMJIT SINGH, J. (ORAL)

1. Learned counsel for the petitioner submits that the present

petition has been rendered infructuous as petitioner is convicted by the trial

Court vide judgment dated 02.03.2024. Status report to this effect is also

received from the trial Court. The State counsel has also endorsed the

aforesaid submissions made by counsel for the petitioner.

2. In light of the above, the present petition is hereby dismissed as

having been rendered infructuous.

02.04.2024                                              (KARAMJIT SINGH)
Yogesh                                                      JUDGE

             Whether speaking/reasoned:-               Yes/No
             Whether reportable:-                      Yes/No




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