Punjab-Haryana High Court
Gurnam Singh vs State Of U.T. Chandigarh And Another on 9 July, 2012
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc No. M-16265 of 2010 (O&M)
Date of decision : 09.07.2012
Gurnam Singh ....Petitioner
versus
State of U.T. Chandigarh and another ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Mahesh Gupta, Advocate
for the petitioner.
Mr. Gautam Kailey, Advocate for
Mr. Rajiv Sharma, Advocate for U.T. Chandigarh
Mr. K.S. Bassi, Advocate
for respondent No. 2
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RITU BAHRI , J. (Oral)
Learned counsel for the petitioner submits that the present petition has become infructuous as the petitioner had been discharged.
Dismissed as having become infructuous.
09.07.2012 (RITU BAHRI) G.Arora JUDGE