ZORA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present writ petition has been filed under Article 226/227 of the Constitution of India praying for quashing the charge-sheet issued against the petitioner, vide memo dtd. 1/2/2024 (Annexure P-2). Other prayers have also been made in the present petition.

(2.) On 24/4/2024, this Court was pleased to pass the following order: -

(3.) Learned State counsel has submitted that the impugned charge-sheet has been withdrawn, thus, the present writ petition has been rendered infructuous.