Punjab-Haryana High Court
Kewal Krishan Nagpal And Anr vs State Of Punjab And Ors on 5 August, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-22905 of 2015 (O&M)
Decided on: 05.08.2016
Kewal Krishan Nagpal and another
.... Petitioners
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Vipul Aggarwal, Advocate, for
Mr. Kulwant Singh, Advocate,
for the petitioners.
Mr. Luvinder Sofat, AAG, Punjab.
Mr. Vaibhav Sahni, Advocate,
for respondent Nos. 4 and 5.
***
Jitendra Chauhan, J. (Oral)
Learned counsel appearing on behalf of the petitioners has informed that the petitioners stand acquitted by the trial Court. Accordingly, the present petition has been rendered infructuous.
Dismissed as having been rendered infructuous.
(JITENDRA CHAUHAN)
05.08.2016 JUDGE
Dinesh
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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