Amarjit Singh Virk vs State Of Punjab
2024 Latest Caselaw 8342 P&H

Punjab-Haryana High Court

Amarjit Singh Virk vs State Of Punjab on 20 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                 Neutral Citation No:=2024:PHHC:053229




                                                         2024:PHHC:053229

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

224                                               CRM-M-29433 of 2022
                                                  Date of Decision: 20.04.2024


Amarjit Singh Virk                                             ..... Petitioner

                                         Versus

State of Punjab                                                ..... Respondent


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL


Present:     None for the petitioner.

             Mr. J.S. Rattu, DAG, Punjab.

             Mr. Sapan Dhir, Advocate
             for the complainant.

                                         *****

SANDEEP MOUDGIL, J (ORAL)

Prayer in the present petition filed under Section 482 Cr.P.C.

for ordering the closing of the prosecution evidence.

Learned counsel for the complainant submits that vide order

dated 08.12.2023 passed by the trial Court, the petitioner has been acquitted

and the appeal against the said judgment of acquittal has been preferred on

behalf of the complainant which is pending consideration before the Lower

Appellate Court or before the District & Sessions Judge, Mohali.

In view of the above, nothing survives in the instant petition and

the same is disposed of as having been rendered infructuous.

                                                    (SANDEEP MOUDGIL)
20.04.2024                                               JUDGE
D.Bansal
             Whether speaking/reasoned :           Yes/No
             Whether reportable        :           Yes/No

                                1 of 1