AMARJIT SINGH SAINI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR. K S Pannu, DAG, Punjab, on instructions from ASI Darshan Singh, states that the petitioner has been found innocent during investigation and is placed in column No. 2 of the final report.

(2.) IN view of the aforesaid statement made by the learned State counsel, learned counsel for the petitioner prays that the present petition may be disposed off as having become infructuous. Disposed of as such.