Prince Sharma vs State Of Punjab
2024 Latest Caselaw 8005 P&H

Punjab-Haryana High Court

Prince Sharma vs State Of Punjab on 16 April, 2024

                                         Neutral Citation No:=2024:PHHC:050988



                                                          N.C. No.2024:PHHC:050988

                IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
229
                                           CRM-M-49974-2023 (O&M)
                                           Date of decision: 16.04.2024
PRINCE SHARMA
                                                                         ....Petitioner(s)
                                     Versus

STATE OF PUNJAB
                                                                       ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJIV BERRY

Present :       None for the petitioner(s).

                Mr. Japjot Singh, AAG Punjab.

                             *****

SANJIV BERRY. J. (Oral)

Learned State counsel at the very outset submits that the instant

petition has been rendered infructuous as the petitioner stands convicted vide

judgment dated 06.04.2024 passed by learned Judge, Special Court, Barnala.

In view of the statement, the present petition stands disposed of as

having been rendered infructuous.

Pending applications, if any, shall also stand disposed of.

(SANJIV BERRY) JUDGE 16.04.2024 S.Sharma(syr)

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/ No

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