Ishwar vs State Of Haryana
2024 Latest Caselaw 10179 P&H

Punjab-Haryana High Court

Ishwar vs State Of Haryana on 10 May, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                       Neutral Citation No:=2024:PHHC:065836



221                                                      2024:PHHC:065836

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                         CRR-1166-2019
                                         DECIDED ON: 10.05.2024

ISHWAR
                                                     .....PETITIONER

                                   VERSUS

STATE OF HARYANA
                                                   .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:      Mr. Parveen Sharma, Advocate for
              Mr. Vineet Chaudhary, Advocate
              for the petitioner.

              Mr. Chetan Sharma, DAG, Haryana.

SANDEEP MOUDGIL, J (ORAL)

The petitioner has challenged the impugned judgment dated 01.05.2019 passed by Additional Sessions Judge, Bhiwani and the judgment dated 07.09.2015 passed by Judicial Magistrate Ist Class, Bhiwani whereby he has been convicted under Sections 279 and 337 IPC and sentenced to undergo rigorous imprisonment for a period of six months and a fine of Rs.1000/-.

Learned counsel appearing for the petitioner submits that the instant petition has been rendered infructuous as the petitioner has completed the sentence awarded to him by the trial Court and was released on 23.09.2019.

In view of the statement made by learned counsel appearing for the petitioner, the present petition has been rendered infructuous and is disposed of as such.

                                               (SANDEEP MOUDGIL)
10.05.2024                                           JUDGE
Poonam Negi


Whether speaking/reasoned              Yes/No
Whether reportable                     Yes/No


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