Lakhbir Singh @ Lakha vs State Of Punjab And Others
2024 Latest Caselaw 1799 P&H

Punjab-Haryana High Court

Lakhbir Singh @ Lakha vs State Of Punjab And Others on 25 January, 2024

                                                            Neutral Citation No:=2024:PHHC:010492




201                                           Neutral Citation No. 2024:PHHC:010492


      IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                              CRM-M-10578-2017 (O&M)
                                               Date of decision: 25.01.2024


Lakhvir Singh @ Lakha                                             ....Petitioner.

                            Versus

State of Punjab and others                                        ....Respondents.


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-      Mr. Ashish Pal Kaushik, Advocate,
               for the petitioner.

               Mr. Harpreet Singh, Addl. AG, Punjab.
                           .....

SANJIV BERRY, J. (ORAL)

1. Learned State counsel submits that present petition has been

rendered infructuous in view of the acquittal of the petitioner in case FIR

No. 54 dated 08.06.2012, under Sections 279, 337, 338 and 304-A IPC,

registered at Police Station Lohian, District Jalandhar, by the Court of

learned Judicial Magistrate Ist Class, Nakoda,r vide judgment dated

30.11.2023.

2. Disposed of as having been rendered infructuous.

3. Pending miscellaneous application, if any, also stands

disposed of.

                                                       (SANJIV BERRY)
25.01.2024                                                 JUDGE
preeti

i)    Whether speaking/reasoned?              Yes/No

ii)   Whether reportable?                     Yes/No

Neutral Citation No:=2024:PHHC:010492

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