Punjab-Haryana High Court
Anindya Chander Sen vs The State Of Punjab on 28 March, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-1314 of 2017 1
118
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-1314 of 2017
Date of decision: March 28, 2017
Anindya Chander
.....Petitioner
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. Gautam Dutt, Advocate for the petitioner.
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A.B. CHAUDHARI, J (Oral)
Heard learned counsel for the petitioner. Learned counsel for the petitioner makes a statement that the revision before the Sessions Court has eventually been decided and thus, this petition has become infructuous.
Statement is accepted.
Disposed of as above with liberty to challenge the order passed in revision by the Sessions Court.
(A.B. CHAUDHARI) JUDGE March 28, 2017 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 08-04-2017 07:16:42 :::