Punjab-Haryana High Court
Dk Saldi vs State Of Punjab & Ors on 1 March, 2023
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
Neutral Citation No:=
107+235
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-17944-2014 (O&M)
Date of decision: 01.03.2023
D.K. Saldi .....Petitioner
Versus
State of Punjab and others .....Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present : Mr. Jaswinder Singh Rana, Advocate for
Mr. Angel Sharma, Advocate
for the petitioner.
Mr. Amit Rana, Sr. D.A.G., Punjab.
MANJARI NEHRU KAUL, J. (ORAL)
Learned counsel for the petitioner at the outset, submits that the instant petition has been rendered infructuous as the petitioner stands acquitted by the learned trial Court.
In view of the above, the present petition stands dismissed as having been rendered infructuous.
01.03.2023 (MANJARI NEHRU KAUL)
ps-I JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=
1 of 1
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