Buta Singh vs State Of Punjab
2022 Latest Caselaw 15971 P&H

               In The High Court for the States of Punjab and Haryana
                               At Chandigarh

214                                             CRM-M No. 37571-2019
                                                Date of decision :06.12.2022

Buta Singh                                                       .....Petitioner


                                           Versus

State of Punjab                                                  .....Respondent

CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present:       Mr. P.K.S. Phoolka, Advocate for the petitioner.
               Ms. Swati Batra, DAG, Punjab.

                                             ****
GURVINDER SINGH GILL, J.

1. At the very outset, learned counsel for the petitioner submits

that the petitioner stands convicted by the learned trial Court vide judgment

dated 16.11.2022.

2. In view of the aforestated position, the instant petition filed

under the provisions of Section 439 Cr.P.C has been rendered infructuous

and is disposed of as such.

06.12.2022                                      (GURVINDER SINGH GILL)
Rajeev (rvs)                                            JUDGE


               Whether speaking/reasoned                Yes/No
               Whether reportable                       Yes/No




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