Ashwani Kumar Alias Kalu vs Ut Of Chandigarh
2024 Latest Caselaw 19957 P&H

Punjab-Haryana High Court

Ashwani Kumar Alias Kalu vs Ut Of Chandigarh on 11 November, 2024

                                        Neutral Citation No:=2024:PHHC:146502




232            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

                                            CRM-M-49707-2024
                                            Date of decision: 11.11.2024

Ashwani Kumar alias Kalu                                 ....Petitioner

                                      Versus

UT of Chandigarh                                          ....Respondent

CORAM: HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:       None for the petitioner.

               Mr. Manish Bansal, P.P., U.T., Chandigarh.
                         ****

AMARJOT BHATTI, J (Oral):

1. Status report filed by learned State counsel is taken on record.

As per Annexure R-1,attached with the status report, present petitioner has

been acquitted by the learned trial Court vide judgment dated 22.10.2024.

2. In the light of this, present petition stands disposed of having

been rendered infructuous.

3. Pending miscellaneous application(s), if any, stand disposed of

accordingly.

(AMARJOT BHATTI) JUDGE 11.11.2024 monika

1. Whether speaking/ reasoned : Yes /No

2. Whether reportable : Yes /No

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