Jamalu & Anr vs State Of Haryana And Anr
2024 Latest Caselaw 7107 P&H

Punjab-Haryana High Court

Jamalu & Anr vs State Of Haryana And Anr on 3 April, 2024

                                  Neutral Citation No:=2024:PHHC:045163




                                                                  2024:PHHC:045163

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
292
                                                          CRR-2849-2017
                                                          Decided on : 03.04.2024

JAMALU & ANR                                                     . . . Petitioner(s)

                                          Versus


STATE OF HARYANA AND ANR.                                        . . . Respondent(s)

CORAM:        HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:      Mr. Abhimanyu Jangra, Advocate
              for the petitioners.

              Mr. Yuvraj Shandilya, AAG Haryana.

                                                   ****
KULDEEP TIWARI, J. (Oral)

1. Status report by way of affidavit dated 02.04.2024 of Sh.Suresh

Kumar, HPS, Deputy Superintendent of Police, Palwal, has been filed on

behalf of respondent No.1-State. The same is taken on record.

2. In the instant revision petition, challenge is thrown to the order

dated 05.08.2017, whereby, petitioners have been summoned under Section

319 Cr.P.C.

3. The perusal of the status report (supra) makes revelation that

during the pendency of the instant petition, trial has already concluded, and

the petitioners have been convicted vide judgment of conviction and order of

sentence dated 05.08.2017.

4. Therefore, the instant petition has been rendered infructuous.

5. Dismissed as having been rendered infructuous.

(KULDEEP TIWARI) JUDGE April 03, 2024 kvn Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1