Punjab-Haryana High Court
Satnam Singh vs State Of Haryana on 3 April, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
122 2024: PHHC:044640 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-9712-2024 DECIDED ON: 03.04.2024 SATNAM SINGH -- ee PETITIONER VERSUS STATE OF HARYANA ata RESPONDENT CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL Present: Mr. Rahul Garg, Advocate for the petitioner. Mr. B.S. Virk, Sr. DAG, Haryana. SANDEEP MOUDGIL, J (ORAL)
The jurisdiction of this Court has been invoked under Section 482 Cr.P.C. for quashing of order dated 08.11.2023 (Annexure P-3), passed by learned Additional Sessions Judge, Fatehabad in NDPS/247/2021, dated 23.11.2021, titled as State versus Satnam Singh in FIR No.467, dated 24.09.2021, registered under Section 22(b) of NDPS Act, 1985, registered at Police Station City Tohana, District Fatehabad, whereby the bail of the petitioner stands cancelled and bail/surety bonds were forfeited to the State.
Learned State counsel on instructions from ASI Manish, informs the Court that in compliance of the previous order dated 26.02.2024, the petitioner has surrendered before the trial Court on 01.04.2024 and in that eventuality, nothing survives in the instant petition.
In view of the above, the present petition has been rendered infructuous and is disposed off, as such.
(SANDEEP MOUDGIL) 03.04.2024 JUDGE Poonam Negi Whether speaking/reasoned Yes/No poonaunedVhether reportable Yes/No 2024.04.03 17:08 | attest to the accuracy and authenticity of this order/judgment.