Punjab-Haryana High Court
State Of Haryana vs Ashwani Dhiman @ Jony on 24 November, 2017
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-A-1486-MA of 2015
DATE OF DECISION :- November 24, 2017
State of Haryana ...Applicant
Versus
Ashwani Dhiman @ Jonny ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Neeraj Poswal, Assistant Advocate General, Haryana.
None for the respondent.
***
Learned State counsel has submitted that death of the respondent has been verified. He has placed on file copy of the death certificate in that regard. It being so, the application for grant of leave against the judgment of acquittal as well as application for condonation of delay have become infructuous.
The petition is disposed of accordingly.
(H.S. MADAAN) JUDGE November 24, 2017 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 29-11-2017 23:16:39 :::