Punjab-Haryana High Court
Court On Its Own Motion vs State Of Haryana on 29 August, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
224 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRREF-1-2019 (O&M)
Date of Decision: 29th August, 2022
Court on its own Motion ... Petitioner
Versus
State of Haryana ... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Keshav Pratap Singh, Advocate
for the accused.
Mr. Gurmeet Singh, AAG, Haryana.
***
AVNEESH JHINGAN , J.(Oral)
Learned counsel for the accused submits that reference made to this Court under Section 318 Cr.P.C. has been rendered infructuous as the accused has expired during the interregnum.
In view of the statement made, the reference is sent back unanswered.
(AVNEESH JHINGAN ) JUDGE th 29 August, 2022 anuradha Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 30-08-2022 18:42:21 :::