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.
Harpreet Singh Vs State of Haryana
Case No: CRM No. M-38829 of 2011 (O and M)
Date of Decision: Oct. 12, 2012
Hon'ble Judges: K.C. Puri, J
Bench: Single Bench
Advocate: Saurabh Bajaj, for the Appellant; Amandeep Singh, AAG, Haryana, for the Respondent
Final Decision: Dismissed