Ram Karan vs State Of Haryana
2024 Latest Caselaw 7491 P&H

Punjab-Haryana High Court

Ram Karan vs State Of Haryana on 8 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 047530

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             209                                        CRM-M-22212-2023
                                                        Date of decision: 08.04.2024

             RAM KARAN                                                      .... PETITIONER(S)

                                                              VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sidarth, Advocate and
                                      Mr. Suraj, Advocate
                                      for the petitioner(s).

                                      Mr. R.K. Singla, DAG, Haryana.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

As the FIR stands quashed, the present petition has been

rendered infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

(JASJIT SINGH BEDI) JUDGE 08.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD