Amit Alias Meetu vs State Of Haryana
2022 Latest Caselaw 12047 P&H

                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

201                                      CRM-M-3782-2022 (O&M)
                                         Date of Decision: 22.09.2022

Amit Kumar @ Meetu                                                  ....Petitioner

                                  Versus
State of Haryana                                                    ....Respondent


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

Present: Mr. G.C.Shahpuri, Advocate for petitioner.

Ms. Tanisha Peshawaria, Deputy Advocate General, Haryana.

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

In compliance of order dated 23.05.2022, status report dated 19.07.2022 has been received from Trial Court.

Learned State counsel on instructions from quarter concerned submits that in the instant case FIR, petitioner - Amit Kumar @ Meetu has already been convicted and sentenced, vide judgment of conviction dated 19.09.2022 and order of sentence of even date i.e. 22.09.2022 and as such instant petition seeking regular has become infructuous.

Faced with this situation, learned counsel for the petitioner prays for withdrawal of instant petition.

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 19.09.2022 and order of sentence of even date i.e. 22.09.2022, instant petition seeking regular bail moved by petitioner is disposed of having been rendered infructuous.

(LALIT BATRA) JUDGE 22.09.2022 Varinder Prashad Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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