Jasvir Singh vs State Of Punjab And Others
2024 Latest Caselaw 7859 P&H

Punjab-Haryana High Court

Jasvir Singh vs State Of Punjab And Others on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:049658

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRR-1831-2023 (O&M)
                                                                   Date of Decision:- 15.04.2024


                 Jasvir Singh                                                        ... Petitioner

                                                           Versus


                 State of Punjab and others                                          ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-            Mr. Harpreet Singh Jakhal, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that the trial already stands concluded and the petitioner stands

acquitted.

In view of the aforestated position, the instant revision petition

has been rendered infructuous and is disposed of as such.

                 15.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE


                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No

integrity of this order/judgment