Sahil @ Chhanga vs State Of Haryana
2023 Latest Caselaw 3847 P&H

                             CRM-M-10904-2023                                                -1-


                             210

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                  ****

CRM-M-10904-2023 Date of Decision: 12.04.2023

Sahil @ Chhanga ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Vikas Gulia, Advocate for for the petitioner.

Mr. Amrik Narwal, DAG, Haryana.

*****

HARSH BUNGER J. (ORAL)

Prayer in this petition filed under Section 438 Cr.P.C., is for

grant of anticipatory bail to the petitioner in case FIR No.661, dated

22.11.2022, registered under Sections 148, 149, 307, 323, 365 and 506

(Section 307 deleted and 325 added later on) of Indian Penal Code, 1860 and

Section 25 of the Arms Act, 1959, registered at Police Station Gannaur,

District Sonipat (Annexure P-1).

Learned counsel for the petitioner submits that the present

petition has been rendered infructuous, as the petitioner stands arrested in

this case.

HIMANI GUPTA 2023.04.17 10:13 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

In view of the above submission made by learned counsel for

the petitioner, present petition is dismissed as having been rendered

infructuous.

                             12.04.2023                                        (HARSH BUNGER)
                             Himani                                                JUDGE

                                            1. Whether speaking/reasoned :    Yes/No
                                            2. Whether reportable        :    Yes/No




HIMANI GUPTA
2023.04.17 10:13

I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh