Harjinder Singh @ Ajay Singh @ Ajjy vs State Of Punjab
2024 Latest Caselaw 972 P&H

Punjab-Haryana High Court

Harjinder Singh @ Ajay Singh @ Ajjy vs State Of Punjab on 16 January, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

VIMAL KUMAR
2024.01.16 17:55

2024: PHHC:005471

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CRM-M-40233-2023 (O&M)

Date of Decision: 16.01.2024
Harjinder Singh @ Ajay Singh @ Ajjy ... Petitioner

Versus

State of Punjab ...Respondent

CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present: Mr. Satvir Singh, Advocate, for
Ms. Riffi Birla, Advocate, for the petitioner.

Mr. Hakam Singh, AAG, Punjab.

GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, Mr. Satvir Singh, Advocate, appearing on behalf of Ms. Riffi Birla, Advocate, informs that the petitioner stands acquitted vide judgment dated 01.11.2023.

In view of the aforesaid position, the instant petition filed under the provisions of Section 439 Cr.P.C. has been rendered

infructuous and is disposed of as such.

16.01.2024 (GURVINDER SINGH GILL) Vimal JUDGE

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

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