Lakhvinder Singh vs State Of Haryana And Another
2024 Latest Caselaw 17947 P&H

Punjab-Haryana High Court

Lakhvinder Singh vs State Of Haryana And Another on 25 September, 2024

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

                                 Neutral Citation No:=2024:PHHC:129180




CRR-2606-2023                              -1-

260          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                  CRR-2606-2023
                                                  Date of Decision: 25.09.2024

Lakhwinder Singh                                        ..... Petitioner
                                  Versus
State of Haryana and another                            .......Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ

Present:     Mr. S.S.Sahu, Advocate for
             Mr. Sandeep Kumar Tada, Advocate, for the petitioner.
             Mr. Tanuj Sharma, AAG, Haryana.
             Mr. Himanshu Seth, Advocate,
             for respondent No.2.

Rajesh Bhardwaj, J. (ORAL)

1. Present revision petition has been filed against the impugned judgment of conviction as well as order of sentence dated 18.03.2023 passed by learned Chief Judicial Magistrate, Fatehabad and impugned judgment of conviction as well as order of sentence dated 19.10.2023 passed by learned Addl. Sessions Judge, Fatehabad, vide which the petitioner has been convicted and sentenced to undergo rigorous imprisonment for a period of 04 years and to pay a fine of Rs.20,000/- under Section 420 IPC read with Section 34 IPC.

2. In view of the order of even date passed in CRM-M-6098-2024, titled as Ram Narayan @ Vikas and another vs. State of Haryana and another, whereby, the main FIR No.57 dated 09.02.2016 alongwith subsequent proceedings, is quashed on the basis of the compromise, the present petition has been rendered infructuous and the same is disposed of as such.

                                                 (RAJESH BHARDWAJ)
25.09.2024                                             JUDGE
sharmila            Whether Speaking/Reasoned :         Yes/No
                    Whether Reportable        :         Yes/No



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