Dharamveer vs State Of Haryana
2024 Latest Caselaw 20756 P&H

Punjab-Haryana High Court

Dharamveer vs State Of Haryana on 21 November, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                In the High Court for the States of Punjab and Haryana
                                                 At Chandigarh


                                                                      CRM-M-49074-2018 (O&M)
                                                                      Date of Decision:-21.11.2024



                Dharambeer                                                             ... Petitioner

                                                        Versus

                State of Haryana                                                       ... Respondent



                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                Present:-          Mr. Vinay Kumar, Advocate for
                                   Mr. Anshul Mangla, Advocate for the petitioner.

                                   Mr. Vishal Kashyap, DAG, Haryana.

                                                        *****

                GURVINDER SINGH GILL, J. (Oral)

Learned counsel for the petitioner submits that the petitioner

already stands acquitted vide judgment dated 27.8.2019 passed by learned

Additional Chief Judicial Magistrate, Yamunanagar at Jagadhri and that as

such, he does not wish to pursue the instant petition having been rendered

infructuous.

In view of the aforestated position, instant petition is rendered

infructuous and is disposed of as such.

                21.11.2024                                                    ( Gurvinder Singh Gill )
                Geeta                                                                 Judge

                                   Whether speaking /reasoned      Yes / No

                                   Whether Reportable              Yes / No