Karamveer vs State Of Haryana
2024 Latest Caselaw 8751 P&H

Punjab-Haryana High Court

Karamveer vs State Of Haryana on 24 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                    2024:PHHC: 055717

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             282                                         CRM-M-10054-2023
                                                         Date of decision: 24.04.2024

             KARAMVEER                                                         .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

There is no representation on behalf of the petitioner.

As the conviction of the petitioner has been upheld vide

judgment dated 20.04.2023, the present petition has been rendered

infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

(JASJIT SINGH BEDI) JUDGE 24.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD