Harpreet Singh Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh 12 Oct 2012 CRM No. M-38829 of 2011 (O and M) (2012) 10 P&H CK 0160
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

CRM No. M-38829 of 2011 (O and M)

Hon'ble Bench

K.C. Puri, J

Advocates

Saurabh Bajaj, for the Appellant; Amandeep Singh, AAG, Haryana, for the Respondent

Final Decision

Dismissed

Judgement Text

Translate:

K.C. Puri, J.@mdashLearned counsel for the petitioner has submitted that the petitioner has been acquitted and as such, the present petition has become infructuous. Dismissed as having been rendered infructuous.

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Case Metadata
  • Ck Citation: (2012) 10 P&H CK 0160
  • Coram: K.C. Puri, J
  • Bench: Single Bench
  • Advocates: Saurabh Bajaj, for the Appellant; Amandeep Singh, AAG, Haryana, for the Respondent
  • Result: Dismissed
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