Tirath Singh@ Tirath Ram vs State Of Punjab And Another
2024 Latest Caselaw 7347 P&H

Punjab-Haryana High Court

Tirath Singh@ Tirath Ram vs State Of Punjab And Another on 5 April, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                      Neutral Citation No:=2024:PHHC:046497



                                       2024:PHHC:046497
243(A)    IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH
                       ****
                              CRM-M-22677-2022
                              Date of Decision: 05.04.2024
TIRATH SINGH @ TIRATH RAM
                                            ..... Petitioner

                                        VERSUS

STATE OF PUNJAB AND ANOTHER
                                                             ..... Respondent(s)

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:          Ms. Kudrat Sareen, Advocate for
                  Mr. Sarju Puri, Advocate for the petitioner.

       Mr. Inderjeet Singh, DAG, Punjab.
       *****
KARAMJIT SINGH, J. (ORAL)

Reply by way of an affidavit of Ranjit Singh, P.P.S., Deputy

Superintendent of Police, Nawanshahar, Sub Division, District Shaheed

Bhagat Singh Nagar filed on behalf of State is taken on record.

2. Learned State counsel on instructions from ASI Joginder Pal

apprised the Court that petitioner Tirath Singh son of Najjar Singh stands

acquitted by the trial Court in this very case vide judgment dated

02.12.2022 and he produced copy of the said judgment which is taken on

record.

3. Learned State counsel further submits that in light of the

above, the present petition has become infructuous.

4. Counsel appearing on behalf of petitioner submits that the

present petition be disposed of in view of the aforesaid statement made

by the State counsel.

5. The present petition is hereby dismissed having been

rendered infructuous.

(KARAMJIT SINGH) JUDGE 05.04.2024 Priyanka Thakur

1. Whether speaking/reasoned: Yes/No

2. Whether reportable: Yes/No 1 of 1