Shiv Kumar Alias Sunny vs State Of Punjab
2024 Latest Caselaw 7863 P&H

Punjab-Haryana High Court

Shiv Kumar Alias Sunny vs State Of Punjab on 15 April, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                 Neutral Citation No:=2024:PHHC:050078




CRM-M-49318-2022 (O&M)                       [1]              2024:PHHC:050078



212
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                   CRM-M-49318-2022 (O&M)
                                                   Date of decision: 15.04.2024

Shiv Kumar @ Sunny                                                  ...Petitioner

                                         Versus

State of Punjab                                                   ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     Mr. Sahil Sharma, Advocate for the petitioner.

             Mr. Kuljit Singh, AAG, Punjab.

             ****

KARAMJIT SINGH, J. (ORAL)

1. The State counsel has brought to the notice of this Court that

petitioner has been acquitted by the trial Court vide judgment dated

20.03.2024 and has filed a copy of the said judgment which is taken on

record.

2. Counsel for the petitioner has not disputed the aforesaid

assertions made by State counsel and further submits that the petitioner be

permitted to withdraw the present petition at this stage.

3. In light of the above, the present petition is dismissed as

withdrawn.

15.04.2024                                              (KARAMJIT SINGH)
Yogesh                                                      JUDGE

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




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