Mani Singh Alias Money Singh vs State Of Punjab
2024 Latest Caselaw 20195 P&H

Punjab-Haryana High Court

Mani Singh Alias Money Singh vs State Of Punjab on 13 November, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                       Neutral Citation No:=2024:PHHC:147653




CRM-M-43685-2024


274               IN THE HIGH COURT OF PUNJAB AND HARYANA
                               AT CHANDIGARH

                                                   CRM-M-43685-2024
                                                   Date of decision:13.11.2024

MANI SINGH ALIAS MONEY SINGH
                                                                       ...Petitioner
                         VERSUS

STATE OF PUNJAB
                                                                      ...Respondent

CORAM: HON'BLE MR.JUSTICE KARAMJIT SINGH

Present:          Mr. Munish Raj Chaudhary, Advocate
                  for the petitioner.

                  Mr. Jasjeet Singh Dhaliwal, AAG, Punjab.

            *****
KARAMJIT SINGH, J. (Oral)

Counsel for the petitioner made statement that the present

petition has been rendered infructuous as the petitioner is acquitted by the

trial Court vide judgment dated 18.10.2024, after he appeared in the trial

Court in compliance of the previous order dated 05.09.2024 passed by

this Court.

2. Learned State counsel submits that the present petition be

disposed of in light of the aforesaid statement made by counsel for the

petitioner.

3. In view of the above, the present petition is hereby disposed

of having been rendered infructuous.

                                                          (KARAMJIT SINGH)
13.11.2024                                                     JUDGE
Priyanka Thakur
                  Whether speaking/reasoned :       Yes          No
                  Whether Reportable :              Yes          No




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