Ranjit Singh @ Rana vs State Of Punjab
2024 Latest Caselaw 6135 P&H

Punjab-Haryana High Court

Ranjit Singh @ Rana vs State Of Punjab on 18 March, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                  Neutral Citation No:=2024:PHHC:038690




CRM-M-8863-2024                       [1]                      2024:PHHC:038690



227
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                   CRM-M-8863-2024
                                                   Date of decision: 18.03.2024

Ranjit Singh @ Rana

                                                                       ...Petitioner

                                          Versus

State of Punjab

                                                                     ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:       None for the petitioner.

               Mr. J.S. Dhaliwal, AAG, Punjab.

               ****

KARAMJIT SINGH, J. (ORAL)

1. The State counsel on instructions from ASI Gurcharan Singh

submits that petitioner is convicted by the trial Court vide judgment dated

11.03.2024.

2. There is no representation on behalf of the petitioner.

3. Accordingly, the present petition is dismissed for non

prosecution.

18.03.2024                                               (KARAMJIT SINGH)
Yogesh                                                       JUDGE

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




                                 1 of 1