Amarjit Singh @ Amit vs State Of Punjab
2022 Latest Caselaw 15955 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
(229)                                                      CRM-M-9154-2022
                                                  Date of decision:- 06.12.2022


Amarjit Singh @ Amit                                  ...Petitioner
                                Versus
State of Punjab                                       ...Respondent



CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Sandeep Arora, Advocate for the petitioner.

         Mr. Ferry Sofat, Addl. A.G., Punjab
               ...

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 439 of the Code of

Criminal Procedure, 1973 seeking grant of regular bail in FIR No.97

dated 02.08.2021, registered for offences under Sections 363, 366-A and 376

of the Indian Penal Code, 1860 and Sections 3 and 4 of the Protection of

Children from Sexual Offences Act, 2012, at Police Station Bhogpur,

District Jalandhar Rural, Annexure P-1.

Upon instructions received from ASI, Hamesh, State counsel

submits that the petition has become infructuous as the petitioner has been

acquitted vide judgment dated 02.12.2022.

Dismissed as having been rendered infructuous.

                                           (SUVIR SEHGAL)
06.12.2022                                      JUDGE
Kamal


        Whether Speaking/Reasoned                    Yes/No
        Whether Reportable                           Yes/No



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