Punjab-Haryana High Court

Surinder Kumar Diwan vs State Of Haryana on 3 May, 2024

                                          Neutral Citation No:=2024:PHHC:061168



                                            2024:PHHC:061168
102-1      IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                    CRR-200-2001
                                                    Date of decision: 03.05.2024

SURINDER KUMAR DIWAN
                                                                  ...PETITIONER
                           V/S

STATE OF HARYANA
                                                                 ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:    Mr. Anurag Arora, Advocate and
            Mr. Gautam Dutt, Advocate
            for the petitioner.

            Ms. Geeta Sharma, DAG, Haryana.
                    ****

HARPREET SINGH BRAR J. (ORAL)

Learned counsel for the petitioner, after going through the

judgment dated 21.03.2014 passed by learned Addl. Sessions Judge, Panipat,

submits that the present petition has become infructuous as the petitioner was

acquitted by learned trial Court vide judgment dated 16.02.2004 passed by

learned Additional Chief Judicial Magistrate, Panipat.

In view of the above, present petition stands disposed of as having

been rendered infructuous.




                                                    (HARPREET SINGH BRAR)
May 03, 2024                                              JUDGE
manisha

            (i)     Whether speaking/reasoned                    Yes/No

            (ii)    Whether reportable                           Yes/No




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