Punjab-Haryana High Court
Birjender Singh vs State Of Haryana & Anr on 15 January, 2014
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc.No. M-16548 of 2012 (O&M)
Date of Decision: 15th January, 2014
Birjender Singh
.. Petitioner
Versus
State of Haryana & Anr.
.. Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Manoj Kumar Sangwan, Advocate,
for the petitioner.
Mr.Chetan Sharma, AAG, Haryana.
Mr.Ashok Kumar Sharma, Advocate,
for respondent No.2.
***
Naresh Kumar Sanghi, J.
Learned counsel for respondent No.2 submits that the learned trial court has already decided the case whereby respondent No.2/accused has been acquitted.
Learned counsel for the petitioner has not been able to contradict the statement suffered by the learned counsel for respondent No.2.
In view of the above, the present petition has been rendered infructuous.
Disposed of accordingly.
January 15, 2014 (Naresh Kumar Sanghi)
seema Judge
Sharma Seema
2014.01.15 17:46
I attest to the accuracy and
integrity of this document
Chandigarh