Gagandeep Singh vs State Of Punjab
2024 Latest Caselaw 6134 P&H

Punjab-Haryana High Court

Gagandeep Singh vs State Of Punjab on 18 March, 2024

                                         Neutral Citation No:=2024:PHHC:038547



                                                          N.C. No.2024:PHHC:038547

                IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
309
                                           CRM-M-16568-2022 (O&M)
                                           Date of decision: 18.03.2024
GAGANDEEP SINGH
                                                                         ....Petitioner(s)
                                     Versus

STATE OF PUNJAB
                                                                       ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJIV BERRY

Present :       None for the petitioner(s).

                Mr. Harpreet Singh, Additional AG Punjab.

                             *****

SANJIV BERRY. J. (Oral)

1. At the very outset, learned State counsel submits that the petitioner

stands convicted vide judgment dated 23.11.2023 and as such the present petition

has become infructuous.

2. None has put in appearance on behalf of the petitioner. In view of the

same, the present petition stands dismissed for want of prosecution.

3. Pending applications, if any, shall also stand disposed of.

(SANJIV BERRY) JUDGE 18.03.2024 S.Sharma(syr)

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/ No

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