Ashok Kumar vs State Of Punjab And Another
2024 Latest Caselaw 17709 P&H

Punjab-Haryana High Court

Ashok Kumar vs State Of Punjab And Another on 23 September, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                   Neutral Citation No:=2024:PHHC:125753




                                                                              283
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                    CRM-M No.47394 of 2019 (O&M)
                   Date of decision: 23rd September, 2024

Ashok Kumar
                                                                      ... Petitioner
                                      Versus
State of Punjab & another
                                                                  ... Respondents

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present:    Mr. Deepak Aggarwal, Advocate for the petitioner.
            Mr. Amit Rana, Sr. Dy. Advocate General, Punjab
            for the respondent/State.
            Ms. Ravinder Kaur, Advocate for respondent No.2.

MANJARI NEHRU KAUL, J. (ORAL)

1. Learned counsel for the private respondent, at the outset, has

brought to the notice of this Court that the instant petition has been

rendered infructuous as the trial has concluded. In support, she has

placed on record a copy of the judgment dated 05.07.2024 passed by the

Court of learned Judicial Magistrate 1st Class, Ludhiana.

2. In the circumstances, the present petition has been rendered

infructuous.

3. Dismissed as infructuous.

(MANJARI NEHRU KAUL) JUDGE September 23, 2024 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No

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