Manender Singh @ Poni Etc vs State Of Haryana And Anr
2024 Latest Caselaw 17370 P&H

Punjab-Haryana High Court

Manender Singh @ Poni Etc vs State Of Haryana And Anr on 18 September, 2024

                                      Neutral Citation No:=2024:PHHC:123163




294

      IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                              CRR-3025-2018
                                              Date of decision: 18.09.2024

Manender Singh @ Poni and others                            ....Petitioners.

                            Versus

 State of Haryana and another                               ....Respondents.

CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY

Present:-    Mr. Sanjay Jain, Advocate,
             for the petitioners.

             Ms. Gaganpreet Kaur, DAG, Haryana.
                        .....

SANJIV BERRY, J. (ORAL)

Learned counsel for the petitioners prays that instant

petition has been rendered infructuous as the trial has since been

concluded vide judgment dated 27.05.2024 passed by learned

Additional Sessions Judge, Hisar, in case titled as 'State vs. Vikas and

others'. Copy of the judgment is placed on record and marked as

Annexure 'A'

2. In view of his statement, instant petition is disposed of as

having been rendered infructuous.

(SANJIV BERRY) 18.09.2024 JUDGE preeti

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

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