Kiranpal Kaur @ Kirna vs State Of Punjab
2024 Latest Caselaw 10006 P&H

Punjab-Haryana High Court

Kiranpal Kaur @ Kirna vs State Of Punjab on 8 May, 2024

                                           Neutral Citation No:=2024:PHHC:064240




224                                                      2024:PHHC:064240

          IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH
                                              CRM-M-51286-2023
                                              Date of decision: 08.05.2024
KIRANPAL KAUR @ KIRNA                                    ....PETITIONER(S)

                               Versus

STATE OF PUNJAB                                          ....RESPONDENT(S)

CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:-       Mr. Sahilpreet Singh, Advocate for
                Mr. Gopal Singh Nahel, Advocate for the petitioner.

                Mr. Japjot Singh, AAG, Punjab.
                             *****
SANJIV BERRY, J.(ORAL)

Learned State counsel submits that the petitioner has been

acquitted by the Court of learned Additional Sessions Judge, Sangrur, vide

order dated 18.01.2024 in case bearing No. SC-82-2023 titled 'State Versus

Kiranpal Kaur @ Kirna and another '. The copy of judgment of learned

Additional Sessions Judge, Sangrur, is taken on record.

2. This fact is also not disputed by learned counsel for the

petitioner.

3. In view of the statement, the petition stands disposed of as

having been rendered infructuous.

4. Pending application(s), if any, also stand disposed of.

(SANJIV BERRY) JUDGE

08.05.2024 kanika

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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