Punjab-Haryana High Court
Rajinder Singh Benipal And Anr vs State Of Punjab And Anr on 19 November, 2015
120 CRM-M-32324-2015
RAJINDER SINGH BENIPAL AND ANR. VS STATE OF PUNJAB AND ANR
Present : Mr. Ferry Sofat , Advocate
for the petitioners.
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Ajay Tewari, J.(Oral)
Learned counsel states that this petition has been rendered infructuous since the petitioners have been acquitted.
Dismissed as having been rendered infructuous.
( AJAY TEWARI )
November 19, 2015 JUDGE
sunita
SUNITA NAGPAL
2015.11.20 16:12
I attest to the accuracy and
authenticity y of this document Chandigarh