Balwan Singh And Anr vs State Of Haryana And Anr
2024 Latest Caselaw 20721 P&H

Punjab-Haryana High Court

Balwan Singh And Anr vs State Of Haryana And Anr on 21 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     242                  IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                      CRR No. 4751 of 2017
                                                                      Date of Decision: 21.11.2024

                     Balwan Singh and another                                ...Pe   oners

                                                                   Versus

                     State of Haryana and another                            ...Respondents


                     CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:           Mr. Shubham Kaushik, Advocate
                                        for the pe oners.

                                        Mr. Aashish Bishnoi, D.A.G., Haryana.

                                                      ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 892 17.10.2006 Sadar Hisar 420, 467, 468, 471 r/w 34 IPC

Seeking se ng aside of judgment dated 23.12.2013 passed by JMIC, Hisar in the FIR cap oned above, the pe oners have come up before this Court under Sec on 401 CrPC.

2. As per report of Registry, respondent No.2 has died.

3. Given above, the present pe on is dismissed as having been rendered infructuous. All pending applica ons, if any, stand disposed.

(ANOOP CHITKARA) JUDGE 21.11.2024 Jyo Sharma

Whether speaking/reasoned : Yes Whether reportable : No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh