Sonu @ Sonu Pal vs State Of Haryana
2022 Latest Caselaw 16549 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

211
                                            CRM-M-47868-2021
                                            Date of decision : 12.12.2022

Sonu @ Sonu Pal                                                 Petitioner

                                V/S

State of Haryana                                              Respondent


CORAM :      HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:     Mr. Arun Singh, Advocate for
             Mr. Amit Choudhary, Advocate
             for the petitioner.

             Mr. Munish Sharma, Asstt. A.G., Haryana
             for the respondent-State.

                                ****

ASHOK KUMAR VERMA, J. (ORAL)

The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.17 dated 10.01.2021 registered under Sections 307 and 302 of the Indian Penal Code, 1860 at Police Station City Fatehabad, District Fatehabad.

Reply dated 09.12.2022 by way of an affidavit of Sh.Subhash Chander, HPS, Deputy Superintendent of Police (HQ), Fatehabad has been filed in the Court today which is taken on record.

As per the above-said reply, the present petition has become infructuous as the petitioner has already been convicted by the Trial Court vide judgment dated 06.12.2022.

Disposed of as having become infructuous.

12.12.2022                                (ASHOK KUMAR VERMA)
kothiyal                                         JUDGE

             Whether speaking/reasoned:              Yes/No
             Whether Reportable:                     Yes/No



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