Karambir @ Sonu vs State Of Haryana
2022 Latest Caselaw 10840 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

202                               CRM-M-4444-2021
                                  Date of Decision: 08.09.2022

Karambir @ Sonu                                      ....Petitioner


                          Versus

State of Haryana                                     ....Respondent


CORAM: HON'BLE MR. JUSTICE LALIT BATRA

                           ----

Present: Mr. Sanjeev Kumar Birla, Advocate for petitioner.

Ms. Tanisha Peshawaria, Deputy Advocate General, Haryana.

Mr. Abhimanyu Jangra, Advocate for Mr. Rajesh Lamba, Advocate for the complainant.

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Lalit Batra, J.(Oral)

In compliance of order dated 25.05.2022, status report dated

29.07.2022 has has been received from Trial Court.

Learned State counsel on instructions from quarter concerned

submits that in the instant case FIR, petitioner - Karambir @ Sonu has

already been convicted and sentenced for the commission of offence

punishable under Sections 148 and 302 IPC read with Section 149 IPC and

Section 25 of Arms Act, vide judgment of conviction dated 08.08.2022 and

order of sentence dated 16.08.2022 and as such instant petition seeking regular

has become infructuous.

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In view of above, since petitioner has already been convicted and

sentenced in the instant case FIR by the Trial court, vide judgment of

conviction dated 08.08.2022 and order of sentence dated 16.08.2022, instant

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

rendered infructuous.

(LALIT BATRA) JUDGE 08.09.2022 Varinder Prashad

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

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