Gopi Singh vs State Of Punjab
2024 Latest Caselaw 14298 P&H

Punjab-Haryana High Court

Gopi Singh vs State Of Punjab on 9 August, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                231-1
                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH
                                                                   CRR-2618-2022 (O&M)
                                                          Date of Decision: August 09, 2024

                GOPI SINGH                                                 ....Petitioner(s)

                VERSUS

                STATE OF PUNJAB                                            ....Respondent(s)

                CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL


                Present:       Mr. Sunil Agnihotri, Advocate
                               for the petitioner.

                               Mr. J.S. Rattu, DAG, Punjab.

                               ****

                SANDEEP MOUDGIL, J.(ORAL)

This revision petition has been filed by the petitioner against

the order dated 25.08.2022 passed by Additional Sessions Judge,

Hoshiarpur, whereby he has been summoned under Section 319 Cr.P.C. to

face trial under Section 302, 201 read with Section 34 IPC in a case arising

from FIR No.134 dated 12.09.2018 under Sections 302, 201 IPC registered

at Police Station Dasuya, District Hoshiarpur.

In the light of the fact that accused has been acquitted by the

trial Court vide judgment dated 18.05.2024, as informed by learned State

counsel, the present petition has been rendered infructuous.

Disposed of as having been rendered infructuous.

                                                                    (SANDEEP MOUDGIL)
                                                                          JUDGE
                09.08.2024
                Sangeeta
                               Whether reasoned/speaking:      Yes/No

                               Whether reportable:             Yes/No