Jaswant Singh Alias Rinku vs State Of Punjab
2022 Latest Caselaw 5895 P&H

                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

204                                      CRM-M-17357-2021
                                         Date of Decision: 01.06.2022

Jaswant Singh @ Rinku                                        ....Petitioner

                                  Versus
State of Punjab                                              ....Respondent


CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----

Present: None for the petitioner.

Mr. Rana Harjasdeep Singh, Deputy Advocate General, Punjab.

**** Lalit Batra, J.(Oral)

Despite the fact case has been called out twice, there is no

representation on behalf of petitioner.

Status report dated 30.05.2022 has has been received from Trial

Court, in terms of which, petitioner - Jaswant Singh @ Rinku has already

been acquitted of charges by Trial Court in the instant case FIR, vide

judgment of acquittal dated 30.05.2022.

In view of above, since petitioner has already been acquitted of

charges by Trial court, vide judgment of acquittal dated 30.05.2022, instant

petition seeking regular bail moved by petitioner is disposed of having been

rendered infructuous.

(LALIT BATRA) JUDGE 01.06.2022 Varinder Prashad

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

1 of 1