Harpreet Singh @ Happy vs State Of Punjab
2024 Latest Caselaw 9534 P&H

Punjab-Haryana High Court

Harpreet Singh @ Happy vs State Of Punjab on 2 May, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                 Neutral Citation No:=2024:PHHC:060757




CRM-M-2024-2024                      [1]                      2024:PHHC:060757



216
         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                                  CRM-M-2024-2024
                                                  Date of decision: 02.05.2024

Harpreet Singh @ Happy                                              ...Petitioner

                                         Versus

State of Punjab                                                   ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:     None for the petitioner.

             Mr. Kuljit Singh, Addl. A.G. Punjab.

             ****

KARAMJIT SINGH, J. (ORAL)

1. The State counsel on instructions from ASI Gurmeet Singh

apprised the Court that petitioner has been acquitted by the learneed trial

Court vide judgment dated 01.05.2024.

2. In light of the above, the present petition is dismissed having

been rendered infructuous.

02.05.2024                                              (KARAMJIT SINGH)
Yogesh                                                      JUDGE

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




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