Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Ajay Kumar v. State Of Punjab

Ajay Kumar v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-43197-2021 | 13-10-2021

B.S. Walia, J.

1. Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

2. Learned counsel for the petitioner states that in view of the petitioner having been arrested, the instant petition has become infructuous and may be disposed of as such.

3. In view of the statement of learned counsel for the petitioner, the instant petition is disposed of as having become infructuous.

Advocate List

  • Mr. Rajinder Singh, Advocate for the petitioner.

  • None.

Bench
  • Hon'ble Mr. Justice B.S. Walia
Eq Citations
  • LQ/PunjHC/2021/15310
Head Note

Constitution of India — Arts. 21 and 32 — Habeas corpus petition — Petitioner arrested, petition disposed of as having become infructuous