Avtar Singh vs State Of Punjab
2024 Latest Caselaw 9772 P&H

Punjab-Haryana High Court

Avtar Singh vs State Of Punjab on 6 May, 2024

                                            Neutral Citation No:=2024:PHHC:062478




228-3                                                 2024:PHHC:062478

          IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

                                               CRM-M-9487-2024
                                               Date of decision: 06.05.2024


AVTAR SINGH                                               ....PETITIONER(S)

                               Versus

STATE OF PUNJAB                                           ....RESPONDENT(S)


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-       Mr. Brijesh Nandan, Advocate for the petitioner.

                Mr. Japjot Singh, AAG, Punjab.

                               *****

SANJIV BERRY, J.(ORAL)

Learned State counsel submits that all the petitioners have been

acquitted vide judgment dated 30.04.2024 passed by learned Additional

District Judge, Gurdaspur, in the instant case.

2. This aspect is not disputed by learned counsel for the petitioner.

3. In view thereof, present petition is disposed of as having been

rendered infructuous.

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

(SANJIV BERRY) JUDGE

06.05.2024 kanika

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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