Punjab-Haryana High Court
Raminder Kaur Rammi And Another vs State Of Punjab And Another on 25 September, 2013
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. No. M-23125 of 2013 (O&M)
Date of Decision: 25.9.2013
Raminder Kaur Rammi and another ......Petitioners
Versus
State of Punjab and another .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Dinesh Kumar, Advocate for
Mr. B.S.Jaswal, Advocate
for the petitioners.
Mr. Neeraj Yadav, AAG, Punjab.
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SABINA, J.
Learned counsel for the petitioners has submitted that this petition has been rendered infructuous as the petitioners have been acquitted by the Trial Court.
Dismissed as infructuous.
(SABINA) JUDGE September 25, 2013 Gurpreet Singh Gurpreet 2013.09.25 15:44 I attest to the accuracy and integrity of this document chandigarh