Punjab-Haryana High Court
Pintu vs State Of Haryana And Others on 21 December, 2013
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Writ Petition No. 2120 of 2013
Date of Decision : December 21, 2013
Pintu
.....Petitioner
VERSUS
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. D.C. Dhaula, Advocate
for the petitioner.
Ms. Priyanka Dalal, Deputy Advocate General, Haryana.
T.P.S. MANN, J. (Oral)
At the outset, counsel for the petitioner states that the detenus have since been released and, therefore, the present petition has been rendered infructuous.
Disposed of as such.
( T.P.S. MANN )
December 21, 2013 JUDGE
satish
Satish Kumar
2013.12.21 16:23
I attest to the accuracy and
integrity of this document