Punjab-Haryana High Court
Atinderpal Singh @ Golu vs State Of Punjab on 7 September, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-33686 of 2018
DATE OF DECISION :- September 07, 2018
Atinderpal Singh @ Golu ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Preetwinder Singh Dhaliwal, Advocate for the petitioner.
Ms. Samina Dhir, DAG, Punjab.
***
Reply filed.
Learned counsel for the petitioner states that since the petitioner has been released by the trial Court under Section 167(2) Cr.P.C., this petition has become infructuous and it be disposed of accordingly.
The petition is dismissed having become infructuous.
(H.S. MADAAN) JUDGE September 07, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 07-10-2018 14:08:49 :::