Raman@Jagdish Kumar vs State Of Punjab
2024 Latest Caselaw 1924 P&H

Punjab-Haryana High Court

Raman@Jagdish Kumar vs State Of Punjab on 29 January, 2024

                                                     Neutral Citation No:=2024:PHHC:011356




                                                            2024:PHHC:011356

[229-A]      IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                    CRM-M-39165-2023
                                    Date of Decision : 29.01.2024

Raman @ Jagdish Kumar                                          ...Petitioner

             versus

The State of Punjab                                            ....Respondent


Coram :      HON'BLE MR. JUSTICE DEEPAK GUPTA

Present :    Mr. Manjit Singh, Advocate for
             Mr. Lovish Rattan, Advocate
             for the petitioner.

             Mr. Karunesh Kaushal, AAG, Punjab.

             ***

DEEPAK GUPTA, J. (ORAL)

[1] Statement is made by learned counsel for the petitioner so as

to withdraw this petition, as it has become infructuous, inasmuch as,

petitioner has already been acquitted by the learned trial Court vide

judgment dated 18.01.2024, copy of which has been placed on record.

[2]          Disposed of, as such.


                                                     (DEEPAK GUPTA)
                                                         JUDGE

29.01.2024
'Rajneesh'

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

Neutral Citation No:=2024:PHHC:011356

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