Punjab-Haryana High Court
Angrej Singh vs State Of Haryana And Another on 22 May, 2023
2023:PHHC:075738
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
237 CRA-S-1976-2022
Date of decision:22.05.2023
ANGREJ SINGH
...Appellant(s)
VERSUS
STATE OF HARYANA AND ANOTHER
...Respondent(s)
CORAM : HON'BLE MR. JUSTICE GURBIR SINGH
Present: Mr. Parminder Singh, Advocate
for the appellant.
Mr. Karan Sharma, DAG, Haryana.
****
GURBIR SINGH, J. (ORAL)
After arguing for some time, learned counsel for the appellant submits that the appeal has become infructuous, as the FIR No. 41 dated 22.09.2022 has been ordered to be quashed, vide order dated 05.12.2022 in CRM-M-52961-2022 passed by the Co-ordinate Bench of this Court titled as "Angrej Singh Vs. State of Haryana and another".
He has also produced a copy of order dated 05.12.2022. The same is taken on record.
Accordingly, the present appeal is dismissed as having been rendered infructuous.
(GURBIR SINGH) JUDGE 22.05.2023 Kusum Whether reasoned/speaking? Yes/No Whether reportable? Yes/No KUSUM 2023.05.25 10:36 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD