Citation : 2024 Latest Caselaw 14299 P&H
Judgement Date : 9 August, 2024
231-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRR-2765-2022
Date of Decision: August 09, 2024
DES RAJ @ HARDEEP SINGH ....Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR ....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 already 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
SANGEETA Whether reportable: Yes/No
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