Piara Singh vs State Of Punjab And Another
2024 Latest Caselaw 5598 P&H

Punjab-Haryana High Court

Piara Singh vs State Of Punjab And Another on 12 March, 2024

SANDEEP SETHI
2024.03.20 17:44

2024:PHHC:035287

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(295)
CRR-237-2021
Date of Decision:-12.03.2024
Piara Singh
beeeee Petitioner
Versus
State of Punjab and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Kunal Choksi, Advocate for
Mr. S.P.S. Khara, Advocate for the petitioner.
Mr. R.S. Thind, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present revision petition is against the judgment of

acquittal dated 29.01.2021 passed by the learned Additional Sessions Judge, Fetehgarh Sahib, whereby, the accused who had been convicted by the trial Court have been acquitted in the appeal.

2. Learned counsel for the petitioner submits that he has no instructions from his client and, hence, he does not wish to pursue the present petition.

3. In light of the above, the present petition is dismissed as withdrawn expressing any opinion on the merits of the case.

(ALOK JAIN)

JUDGE March 12, 2024.

Sandeep

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

| attest to the accuracy and authenticity of this order/judgment