Mohit vs State Of Haryana And Others
2022 Latest Caselaw 16108 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


217                                            CRA-AD-3-2020 (O&M)
                                               Date of decision:- 07.12.2022

Mohit
                                                              .... Appellant

                                         Vs.


State of Haryana and others
                                                                ...Respondents



CORAM: HON'BLE MS. JUSTICE RITU BAHRI
      HON'BLE MRS. JUSTICE MANISHA BATRA

Present: Mr. Kartar Singh, Advocate for the appellant.

          Mr. Saurabh Mago, AAG, Haryana.

                                ***

Ritu Bahri, J. (Oral)

CRM-44-2020

Prayer in the application is for condonation of delay of 78 days

in filing the appeal. Heard. In view of the reasons mentioned in the

application, same is allowed.

Delay of 78 days in filing the appeal is condoned.

Main case

In the present appeal, complainant/appellant has sought for

setting aside the judgment dated 24.07.2019 passed by learned

Additional Sessions Judge, Hissar, whereby accused/respondents No.2

and 3 were acquitted in the FIR No.865, dated 28.08.2017 registered

under Sections 307/34 of IPC and Sections 25/54/59 of the Arms Act, at

Police Station Sadar, Hisar.

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 CRA-AD-3-2020 (O&M)                                                 -2-

The State has also filed appeal bearing No. CRM-A-472 of

2020 against the same judgment dated 24.07.2019 and the said appeal

was dismissed by this Court vide order dated 04.05.2022 by passing

detail order.

In view of the aforesaid order dated 04.05.2022, the present

appeal being without merit, is hereby dismissed.

(RITU BAHRI) JUDGE

( MANISHA BATRA ) JUDGE 07.12.2022 pooja saini Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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