Harvinder Singh @ Gogi And Anr vs State Of Punjab
2024 Latest Caselaw 20430 P&H

Punjab-Haryana High Court

Harvinder Singh @ Gogi And Anr vs State Of Punjab on 18 November, 2024

                                            Neutral Citation No:=2024:PHHC:150285




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

           157                                 INCOMP
                                               INCOMP-150-2024
                                               Date of decision:
                                                       decision:18.11.2024


HARVINDER SINGH @ GOGI AND ANR                                      .... Petitioners

                                               Versus
STATE OF PUNJAB                                                     .... Respondent

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :        None for the petitioners.
                              petitioners

                 Mr. Rubal Pawar, A.A.G, Punjab.
                      ****

MANISHA BATRA, BATRA J. (oral)

Learned State counsel has submitted that the petitioner has

become infructuous as the petitioners have been convicted vide judgment dated

15.01.2021.

There is no representation on behalf of the petitioners.

Accordingly, the present petition is dismissed as having been

rendered infructuous as well as for want of prosecution.

(MANISHA BATRA) 18.11.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

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