Dilshad Khan Alias Golu vs State Of Punjab And Another
2021 Latest Caselaw 2861 P&H

213          IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                 CRM-M-23069-2021 (O&M)
                                                 Date of decision-01.10.2021


Dilshad Khan                                                       ...Petitioner

                                 Vs.

State of Punjab and another                                      ...Respondents


CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:     None for the petitioner.

             Mr. Luvinder Sofat, AAG, Punjab.

             ***

MANOJ BAJAJ, J.

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

grant of regular bail in case FIR No.459 dated 19.11.2020 registered under

Sections 377, 506 and 120-B of IPC and Section 4 of POCSO Act, 2012 at

Police Station City-2, Barnala, District Barnala.

Learned State counsel states that the trial in respect of the

accused/petitioner has ended in his acquittal vide judgment dated 07.09.2021.

In view of the above, petition is rendered infructuous.

Disposed off as such.

(MANOJ BAJAJ) JUDGE 01.10.2021 geeta Whether speaking/reasoned : Yes No Whether Reportable : Yes No

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