Rajinder Kumar vs State Of Punjab And Another
2024 Latest Caselaw 20850 P&H

Punjab-Haryana High Court

Rajinder Kumar vs State Of Punjab And Another on 22 November, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                  Neutral Citation No:=2024:PHHC:154652




232
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                           CRR-1784-2022 (O&M)
                          DATE OF DECISION: 22.11.2024

RAJINDER KUMAR                   ...PETITIONERS

                   Versus

STATE OF PUNJAB AND ANOTHER                     ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. Saurav Saini, Advocate for the petitioner(s).
             Mr. Rajiv Verma, DAG, Punjab.


        ***
SANDEEP MOUDGIL, J (ORAL)

This petition has been filed for setting aside the impugned

judgment of conviction and order of sentence both dated 03.02.2016

passed by J.M.I.C., Mansa (passed in NACT 280/2013) and judgment

dated 06.08.2022 passed by Sessions Judge, Mansa (in appeal).

Learned counsel for the petitioner seeks withdrawal of the

present petition stating that the matter has been rendered infructuous.

Allowed as prayed for.

Dismissed as withdrawn.

(SANDEEP MOUDGIL) JUDGE 22.11.2024 anuradha

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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