Sunny vs U.T.Chandigarh
2021 Latest Caselaw 85 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH.

107                                 CRM-M-16765-2020 (O&M).
                                    Date of Decision: 11.01.2021.


Sunny                                          ....Petitioner.

                           Versus

U.T., Chandigarh                               ....Respondent.
                            ***

CORAM: HON'BLE MR. JUSTICE LALIT BATRA

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Present: Mr. Bhavesh Aggarwal, Advocate for petitioner.

Mr. Rajeev Anand, APP, U.T., Chandigarh.

****

Lalit Batra, J.(Oral)

Case has been taken up for hearing through Video

Conferencing.

A bare perusal of status report dated 24.12.2020 received from

Trial Court reveals that Criminal Case titled 'State Vs. Sunny', bearing

NDPS Case No.57 of 2019, has already been decided by way of judgment of

acquittal dated 09.12.2020.

In view of above, instant petition seeking regular bail to the

petitioner has become infructuous and is disposed of as such.

(LALIT BATRA) JUDGE

11.01.2021 jitender

Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No 1 of 1