Deepak Arora vs State Of Punjab
2021 Latest Caselaw 355 P&H

211      IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                     CRM-M-26380-2020
                                     Date of decision-27.01.2021

Deepak Arora                                            ...Petitioner

                             Vs.

State of Punjab                                         ...Respondent

CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:       None for the petitioner.

               Mr. Ramdeep Partap Singh, DAG, Punjab.

               ***

MANOJ BAJAJ, J.

Petitioner has filed this petition under Section 439 Cr.P.C for

grant of regular bail pending trial in case FIR No.120 dated 21.08.2011

registered under Section 420 Indian Penal Code, 1860 (Sections 406, 120-B

IPC and Section 24 Immigration Act added later on) at Police Station

Phase-1, SAS Nagar, Mohali.

Learned State counsel on instructions from ASI Krishan Singh

has stated that the trial in the subject FIR ended in acquittal through

judgment dated 08.12.2020. According to him, the petition is rendered

infructuous.

Disposed off as such.

(MANOJ BAJAJ) JUDGE 27.01.2021 vanita Whether speaking/reasoned : Yes No Whether Reportable : Yes No

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