Krishna Pandey @ Pankaj @ Golu vs State Of Punjab
2022 Latest Caselaw 5952 P&H

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


                                                      CRM-M-42917-2021 (O&M)
                                                      Date of Decision:-2.6.2022


Krishna Pandey @ Pankaj @ Golu                                     ... Petitioner
                                      Versus
State of Punjab                                                    ... Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-    Mr. Sahejdeep Singh, Advocate for
             Mr. Sahil Goel, Advocate for the petitioner.

             Mr. A.A. Pathak, Addl.A.G, Punjab.

                                      *****

GURVINDER SINGH GILL, J.(Oral)

Today, at the very outset, learned State counsel has informed

that the petitioner stands acquitted vide judgment dated 29.10.2020 passed

by the Court of learned Additional Sessions Judge, Ludhiana.

Faced with the aforestated position, learned counsel

representing the petitioner submits that he may be permitted to withdraw the

present petition.

In view of the aforestated position, the instant petition filed

under provisions of Section 439 Cr.P.C. seeking grant of regular bail is

dismissed having been rendered infructuous.

2.6.2022                                               ( Gurvinder Singh Gill )
pankaj                                                        Judge
             Whether speaking /reasoned           Yes / No
             Whether Reportable                   Yes / No




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