Gobinder Singh @ Gurbinder Singh @ ... vs State Of Punjab
2024 Latest Caselaw 9773 P&H

Punjab-Haryana High Court

Gobinder Singh @ Gurbinder Singh @ ... vs State Of Punjab on 6 May, 2024

                                            Neutral Citation No:=2024:PHHC:062477




228-2                                                     2024:PHHC:062477


          IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

                                               CRM-M-42025-2023
                                               Date of decision: 06.05.2024


GOBINDER SINGH ALIAS GURBINDER SINGH ALIAS GOBINDA
                                  ....PETITIONER(S)

                               Versus

STATE OF PUNJAB                                           ....RESPONDENT(S)


CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-       Mr. Mohit Sharma, 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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