Balwinder Singh Alias Binder vs State Of Punjab
2024 Latest Caselaw 5440 P&H

Punjab-Haryana High Court

Balwinder Singh Alias Binder vs State Of Punjab on 11 March, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                                      Neutral Citation No:=2024:PHHC:034191




CRM-M-4451-2024                      [1]                       2024:PHHC:034191



219
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                  CRM-M-4451-2024
                                                  Date of decision: 11.03.2024

Balwinder Singh @ Binder

                                                                          ...Petitioner

                                         Versus

State of Punjab

                                                                       ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     Mr. P.S. Bindra, Advocate for the petitioner.

             Mr. Inderjeet Singh, DAG, Punjab.

             ****

KARAMJIT SINGH, J. (ORAL)

1. Counsel for the petitioner submits that the present petition has

become infructuous as the petitioner stands convicted by the trial court vide

judgment dated 02.03.2024.

2. The aforesaid assertions are endorsed by the State counsel.

3. In view of the above, the present petition is hereby dismissed

having been rendered infructuous.

11.03.2024                                              (KARAMJIT SINGH)
Yogesh                                                      JUDGE

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

Neutral Citation No:=2024:PHHC:034191

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