Avtar Singh vs State Of Punjab
2022 Latest Caselaw 10841 P&H

                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

203                                      CRM-M-54294-2021
                                         Date of Decision: 08.09.2022

Avtar Singh                                                  ....Petitioner

                                  Versus
State of Punjab                                              ....Respondent


CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----

Present: Mr. Nitin Sachdeva, Advocate for petitioner.

Mr. Dhruv Dayal, Additional Advocate General, Punjab.

**** Lalit Batra, J.(Oral)

In compliance of order dated 12.05.2022, status report dated 08.07.2022 has has been received from Trial Court.

Learned State counsel on instructions from Head Constable Charanjit Singh submits that in the instant case FIR, petitioner - Avtar Singh has already been convicted and sentenced for the commission of offence punishable under Section 302 IPC read with Section 34 IPC, vide judgment of conviction and order of sentence both dated 30.08.2022 and as such instant petition seeking regular has become infructuous.

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 and order of sentence both dated 30.08.2022, 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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