Punjab-Haryana High Court
Devender Singh Saran vs State Of Punjab & Ors on 21 July, 2017
Author: Hari Pal Verma
Bench: Hari Pal Verma
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Revision No.1371 of 2016
Date of Decision: 21.07.2017
DEVENDER SINGH SRAN
...Petitioner(s)
Versus
STATE OF PUNJAB & OTHERS
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA
Present:- Mr. Parveen K. Kataria, Advocate
for the petitioner.
Ms. Simranjeet Kaur, AAG, Punjab.
*****
HARI PAL VERMA, J. (Oral)
Learned counsel for the petitioner states that since the main case has been decided, the present petition has become infructuous.
Dismissed as infructuous.
July 21, 2017 ( HARI PAL VERMA )
AK JUDGE
Whether speaking / reasoned? Yes / No
Whether reportable? Yes / No
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