Pritpal Singh vs State Of Punjab
2024 Latest Caselaw 10110 P&H

Punjab-Haryana High Court

Pritpal Singh vs State Of Punjab on 9 May, 2024

                                        Neutral Citation No:=2024:PHHC:065171




228                                              Neutral Citation No.2024:PHHC:065171
CRM-M-51872-2023                                  -1-


         IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                                 CRM-M-51872-2023
                                                 Date of decision: 09.05.2024


PRITPAL SINGH                                                    ....Petitioner

                              Versus

STATE OF PUNJAB                                                  ....Respondent


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-      Mr. Rajesh Bhatehja, Advocate
               for the petitioner.

               Mr. Japjot Singh, AAG, Punjab.
                            .....

SANJIV BERRY, J. (ORAL)

Learned State counsel submits that the petitioner has already

been convicted vide judgment dated 21.03.2024 by the court of learned

Judge, Special Court, Ludhiana.

2. In view of the same, instant petition is disposed of as having

been rendered infructuous.

(SANJIV BERRY) 09.05.2024 JUDGE puneet

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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