Ram Mehar vs Chattar Singh
2024 Latest Caselaw 18622 P&H

Punjab-Haryana High Court

Ram Mehar vs Chattar Singh on 21 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     282                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                    CRM-M No. 27881 of 2024
                                                                    Date of Decision: 21.10.2024

                     Ram Mehar                                             ...Pe   oner

                                                                Versus

                     Cha ar Singh                                          ...Respondent


                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Karan Singh, Advocate
                                      for the pe oner.

                                      Mr. Raj Kapoor Malik, Advocate
                                      for the respondent.

                                                            ****
                     ANOOP CHITKARA, J.

CRR No.4 of 2023 tled "Ram Mehar vs Cha ar Singh (since deceased)

Seeking quashing of impugned judgment dated 06.05.2024 passed by Addi onal Sessions Judge, SAS Nagar in the case cap oned above, the pe oner has come up before this Court under Sec on 482 CrPC.

On 16.09.2024, this Court had issued no ce to the respondent. Mr. Raj Kapoor Malik, Advocate on instruc ons from legal heirs of respondent submits that the respondent has expired.

Given above, the present pe on is disposed of as having been rendered infructuous. Liberty reserved to file fresh in accordance with law. All pending applica ons, if any, stand disposed.

                                                                           (ANOOP CHITKARA)
                                                                              JUDGE
                     21.10.2024
                     Jyo Sharma


                     Whether speaking/reasoned              :       Yes
                     Whether reportable                     :       No.

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