Sarita Devi vs State Of Haryana And Another
2024 Latest Caselaw 13619 P&H

Punjab-Haryana High Court

Sarita Devi vs State Of Haryana And Another on 5 August, 2024

                                    Neutral Citation No:=2024:PHHC:100168




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


251
                                   CRM-39212-2023 in/and
                                   CRR No.2070 of 2023
                                   Date of Decision: 05.08.2024


Sarita Devi                                                  ... Petitioner

                           Versus

State of Haryana and another                                 ... Respondents


CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:      Mr. Manoj Pundir, Advocate,
              for the applicant-petitioner.

              Mr. Neeraj Poswal, AAG, Haryana,
              for the respondent-State.

                    ***

MANISHA BATRA, J. (Oral)

CRM-39212-2023

This is an application for condonation of delay of 161 days

in filing the revision petition.

For the reasons mentioned in the application, the same is

allowed and the delay of 161 days in filing the revision petition is

condoned.

Main Case

Learned counsel for the petitioner has submitted that the

petition may be disposed of as the petitioner already stands acquitted of

the charge as framed against her vide judgment dated 15.07.2024.

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Neutral Citation No:=2024:PHHC:100168

CRM-39212-2023 in/and

In view of this statement, this petition is dismissed as having

been rendered infructours.

                                               (MANISHA BATRA)
05.08.2024                                         JUDGE
manju

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




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