Sirajuddin Alias Siraju vs State Of Haryana
2024 Latest Caselaw 8763 P&H

Punjab-Haryana High Court

Sirajuddin Alias Siraju vs State Of Haryana on 24 April, 2024

                                         Neutral Citation No:=2024:PHHC:055652



                                                          N.C. No.2024:PHHC:055652

                IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
239
                                          CRM-M-15709-2024 (O&M)
                                          Date of decision: 24.04.2024
SIRAJUDDIN ALIAS SIRAJU
                                                                        ....Petitioner(s)
                                     Versus

STATE OF HARYANA
                                                                      ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJIV BERRY

Present :       None for the petitioner(s).

                Mr. Vishal Malik, DAG Haryana.

                             *****

SANJIV BERRY. J. (Oral)

Learned State counsel submits that the petitioner has since been

acquitted by learned trial Court vide judgment dated 08.04.2024 passed by the

Court of learned Additional Sessions Judge, Faridabad in CIS No.SC/672/2022.

He has supplied a copy of the judgment dated 08.04.2024, which is taken on

record.

In view of the statement made by learned State counsel, the present

petition stands disposed of as having been rendered infructuous.

(SANJIV BERRY) JUDGE 24.04.2024 S.Sharma(syr)

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/ No

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