Kuldip Singh Mand vs State Of Punjab And Ors
2024 Latest Caselaw 7243 P&H

Punjab-Haryana High Court

Kuldip Singh Mand vs State Of Punjab And Ors on 4 April, 2024

                                        Neutral Citation No:=2024:PHHC:045809




245 IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                 Neutral Citation No. 2024:PHHC:045809
                                 CRM-M-40530-2017
                                 Date of Decision: April 04, 2024

Kuldip Singh Mand                               ...Petitioner

                  Versus

State of Punjab and others                      ...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   None for the petitioner.

            Mr. Gurpartap Singh Bhullar, AAG, Punjab.

DEEPAK GUPTA, J.(Oral)

There is no representation on behalf of the petitioner.

Learned State counsel, on instructions from ASI Kamaljeet

Singh, informs that after conclusion of trial, petitioner has already been

acquitted by the Trial Court vide judgment dated 17.04.2023.

In view of the aforesaid statement, present petition is disposed

of, having become infructuous.

April 04, 2024                                   (DEEPAK GUPTA)
sarita                                                JUDGE

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

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