State Of Punjab vs Barjinder Kumar
2024 Latest Caselaw 8604 P&H

Punjab-Haryana High Court

State Of Punjab vs Barjinder Kumar on 23 April, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                      Neutral Citation No:=2024:PHHC:055142




317                                                        2024:PHHC:055142

RSA-517-2003
                                                                                  -1-
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                        RSA-517-2003
                                        Date of Decision :- 23.04.2024

State of Punjab
                                                                   .......Appellant
                     Versus

Barjinder Kumar and another

                                                                .......Respondents

CORAM:-              HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:             Mr.Anil Bansal, DAG, Punjab
                     for the appellant.

                     None for respondents.

              ****
SUVIR SEHGAL, J. (ORAL)

1. State counsel has placed on record a xerox copy of the

communication dated 29.01.2024 received from the office of Senior

Superintendent of Police, Bathinda along with copy of judgment dated

21.01.2008 passed by learned Additional Sessions Judge, Bathinda in case

FIR No.300 of 18.12.1999 of Police Station Kotwali, Bathinda to submit

that respondents have been convicted in the criminal trial. He has

instructions to state that since, respondent No.1 has expired, the appeal

has become infructuous.

2. Dismissed as having been rendered infructuous.

23.04.2024                                    (SUVIR SEHGAL)
Brij                                             JUDGE

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



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