Mehal Singh @ Mehla vs State Of Punjab
2022 Latest Caselaw 10581 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

226
                                           CRR-4251-2017 (O&M)
                                           Date of decision : 06.09.2022

Mehal Singh @ Mehla                                             Petitioner

                                V/S

State of Punjab                                               Respondent

CORAM :      HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:     Mr. Barjinder Singh, Advocate for
             Mr. Prateek Pandit, Advocate
             for the petitioner.

             Mr. Gurpreet Singh Sandhu, D.A.G., Punjab
             for the respondent-State.

                                ****

ASHOK KUMAR VERMA, J. (ORAL)

The petitioner has filed the present revision petition for setting aside impugned order dated 08.08.2017 passed by learned Additional Sessions Judge, Kapurthala whereby the sentence of the petitioner was suspended subject to deposit of 1/3rd of amount of fine of Rs.2,00,000/- as imposed by the trial Court.

Custody certificate dated 30.10.2018 has been filed by learned State counsel which is taken on record. As per the said custody certificate, the petitioner was acquitted by learned Additional Sessions Judge, Kapurthala vide judgment dated 09.02.2018 and the petitioner has been released.

In view of above, no further action is required to be taken in the present revision petition which has become infructuous.

Disposed of as having become infructuous.

06.09.2022                                 (ASHOK KUMAR VERMA)
kothiyal                                          JUDGE

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




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