Bijender Singh vs State Of Haryana And Anr
2022 Latest Caselaw 1547 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
220
                                              CRR-1527-2019 (O&M)
                                            Date of decision: 11.03.2022

BIJENDER SINGH                                                .........Petitioner

                                VERSUS

STATE OF HARYANA AND ANR                                    ........Respondents


CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****

Present:-    Mr. Chander Shekhar Rawat, Advocate
             for the petitioner.

             Mr. Kanwar Sanjiv Kumar, Asstt. A.G. Haryana.

             None for respondent No.2.

                          *****

VINOD S. BHARDWAJ, J. (Oral)

This case has been taken up through Video Conferencing

via Webex facility in the light of Pandemic Covid-19 situation and as

per instructions.

The instant revision petition has been preferred against the

judgment of conviction and order of sentence dated 14.03.2017 passed

by the learned Judicial Magistrate, First Class, Palwal as well as the

subsequent dismissal of the appeal by the learned Additional Sessions

Judge, Palwal. By virtue of the impugned judgments, the petitioner had

been sentenced for simple imprisonment for a period of 01 year with

fine of Rs.7,20,000/-. The petitioner was to undergo a further sentence

of 04 months in the event of non-payment of fine.

Custody certificate has been filed in the Court today. As

per which the petitioner stands released on 02.11.2021 by availing the

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CRR-1527-2019 (O&M) -2-

benefit of special remissions by the orders of Governor of Haryana. He

was eventually released on 02.03.2022 after completion of the sentence

in default as well.

Learned counsel for the petitioner does not press the

instant revision petition as the petitioner has already served his

substantive sentence.

Dismissed as not pressed.

(VINOD S. BHARDWAJ) JUDGE MARCH 11, 2022 Vishal sharma

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

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