Punjab-Haryana High Court
Kuldeep vs State Of Haryana on 19 July, 2017
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
252
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRR-1811-2017 (O&M)
Date of decision: - 19.7.2017
Kuldeep ......Petitioner
versus
State of Haryana ......Respondent
CORAM: - HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: - Mr. Sushil Sheoran, Advocate for the petitioner.
ARVIND SINGH SANGWAN (ORAL)
....
Learned counsel for the petitioner submits that revision petition was filed as the State has submitted the incomplete challan and report of the chemical examiner was not submitted before the learned trial Court.
He further submits that since the report of the chemical examiner has already been submitted before the trial Court, this petition has become infrucutous.
Dismissed as having been rendered infructuous.
(ARVIND SINGH SANGWAN)
19.7.2017 JUDGE
preeti
whether speaking/reasoned yes/no
whether reportable yes/no
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