Mohammad Raj vs State Of Punjab
2024 Latest Caselaw 8868 P&H

Punjab-Haryana High Court

Mohammad Raj vs State Of Punjab on 25 April, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                      Neutral Citation No:=2024:PHHC:056629



                                             2024:PHHC:056629
219               IN THE HIGH COURT OF PUNJAB & HARYANA
                                 AT CHANDIGARH
                                     ****
                                            CRM-M-7666-2024
                                            Date of Decision:25.04.2024

MOHAMMAD RAJ
                                                                  ..... Petitioner

                                        VERSUS

STATE OF PUNJAB
                                                                 ..... Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:          None for the petitioner.

                  Mr. Jasjeet Singh Dhaliwal, AAG, Punjab.

       Ms. Simran, Advocate for
       Mr. Vipul Bibuta, Advocate for complainant.
                   ****
KARAMJIT SINGH, J. (ORAL)

State counsel apprised the Court that petitioner has been

acquitted by the trial Court vide judgment dated 28.03.2024 and he

produced copy of the same which is taken on record.

2. This fact is not refuted by the counsel appearing on behalf of

complainant.

3. In light of the above, the present petition is hereby dismissed

having been rendered infructuous.

25.04.2024                                               (KARAMJIT SINGH)
Priyanka Thakur                                            JUDGE

                  1. Whether speaking/reasoned:     Yes/No
                  2. Whether reportable:            Yes/No




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