Chanderpal vs State Of Punjab
2021 Latest Caselaw 3063 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                          CRM-M-31341 of 2021
                          DATE OF DECISION :- October 27, 2021


Chanderpal                                                  ...Petitioner


                          Versus


State of Punjab                                             ...Respondent


CORAM: HON'BLE MR. JUSTICE H.S. MADAAN

Present:-     Ms. Amandeep Kaur, Advocate for the petitioner.

              Ms. Anju Sharma Kaushik, DAG, Punjab.

                          ***

The case has been taken up through Video Conferencing.

As per report received from the trial Court, on completion of

trial, the accused has since been acquitted of the charge framed against him

vide judgment dated 22.10.2021. In that way, the present petition for grant

of regular bail has become infructuous and is dismissed accordingly.

(H.S. MADAAN) JUDGE October 27, 2021 p.singh

Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

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