Punjab-Haryana High Court
Asharfi Devi vs State Of Haryana on 13 July, 2010
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-23393 of 2009
Date of decision : 13.07.2010
Asharfi Devi
....Petitioner
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Shiv Kumar, Advocate for the petitioner.
Mr. Gaurav Dhir, Deputy Advocate General, Haryana.
Mr. Ashish Gupta, Advocate for the complainant.
RAJAN GUPTA J. (ORAL)
Learned State counsel submits that in view of order passed separately in Crl. Misc. No. M-706 of 2009 whereby FIR No. 472 dated 08.07.2009 has been quashed, this petition has been rendered infructuous. Learned counsel for the petitioner as well learned counsel for the complainant do not dispute this factual averment made by learned State counsel.
In view of above, this petition is dismissed as having been rendered infructuous.
July 13, 2010 (RAJAN GUPTA) Ajay JUDGE