Umed vs State Of Haryana
2022 Latest Caselaw 13872 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH


(213)                                                      CRM-M-14029-2022
                                                  Date of decision:- 02.11.2022


Umed                                                  ...Petitioner
                                Versus
State of Haryana                                      ...Respondent



CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None.
                  ...

SUVIR SEHGAL, J. (Oral)

Instant petition has been filed under Section 439 of the Code of

Criminal Procedure, 1973 seeking grant of regular bail in FIR No.116

dated 24.04.2021, registered for offences under Sections 376, 506 and 120-B

of the Indian Penal Code, 1860, at Police Station Bilaspur, District Yamuna

Nagar, Annexure P-1.

Xerox copy of the written intimation received in the office of

Advocate General, Haryana is taken on record.

A perusal, thereof, shows that the petitioner, who is one of the

accused, has been acquitted vide judgment dated 09.09.2022.

In view of the above, petition is rendered as infructuous and is

dismissed as such.

                                           (SUVIR SEHGAL)
02.11.2022                                      JUDGE
Kamal
        Whether Speaking/Reasoned                    Yes/No
        Whether Reportable                           Yes/No



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