Gurmeet Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 9999 P&H

Punjab-Haryana High Court

Gurmeet Singh And Others vs State Of Punjab And Others on 8 May, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

2024: PRHO SG4348 |

CRM-M-16235-2021 (O&M)
1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

CRM-M-16235-2021 (O&M)
Date of Decision: 8.5.2024

Gurmeet Singh and others
....Petitioners

VERSUS

State of Punjab and others
.... Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present: Mr. Sahilpreet Singh, Advocate for
Mr. Gopal Singh Nahel, Advocate, for the petitioner.

Mr. Inderjeet Singh Ladher, DAG, Punjab.

Ms. Meena, Advocate for
Mr. R.S.Sidhu, Advocate, for respondents No.2 to 4.

36 OK 2s 3h 2k 3 2k

KARAMJIT SINGH, J. (Oral)

State counsel on instructions from HC Gurpreet Singh brought to the notice of the Court that the present petition has become infructuous as all the accused/petitioners are already acquitted by the learned trial Court vide judgment dated 5.2.2024 and he produced copy of the concerned zimni order which are taken on record.

2. Counsel for the petitioner made statement that the present petition be disposed of in light of the aforesaid statement made by the

counsel for the State.

3. Ordered accordingly.

( KARAMSJIT SINGH ) JUDGE May 8, 2024 Paritosh Kumar Whether speaking/reasoned Yes/No

PARITOSH KUMAR Whether reportable Yes/No 2024.05.09 10:12

| attest to the accuracy and

authenticity of this Judicial

Record/Decree/Document