Punjab-Haryana High Court
Amit Kumar vs Cbi on 3 April, 2013
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc.-M No. 15431 of 2012 (O&M)
Amit Kumar .....Petitioner
VERSUS
CBI ....Respondent
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Akasahdeep Singh, Advocate for
Mr. J.S. Bedi, Advocate
for the petitioner.
Mr. Sumeet Goel, Advocate
for the CBI.
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RANJIT SINGH, J.
This order shall dispose of CRM-M Nos. 15431 of 2012 (Amit Kumar Versus CBI), 16725 of 2012 (Manoj Kumar Vs. CBI), 12872 of 2012 (Gyasudin vs. CBI) and Criminal Revision No. 1558 of 2012 (Amit Kumar Vs. CBI).
Counsel for the petitioner submits that the present case is rendered infructuous as the accused, in this case, have been convicted.
Dismissed as infructuous.
April 03, 2013 ( RANJIT SINGH ) rts JUDGE