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Mahender Yadav vs State Of Haryana
2023 Latest Caselaw 3849 P&H

Citation : 2023 Latest Caselaw 3849 P&H
Judgement Date : 12 April, 2023

Punjab-Haryana High Court
Mahender Yadav vs State Of Haryana on 12 April, 2023
                             CRM-M-47339-2021                                                  -1-


                             216

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                       ****

CRM-M-47339-2021 Date of Decision: 12.04.2023

Mahender Yadav ..... Petitioner

Versus

State of Haryana ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: None for the petitioner.

Mr. Amrik Narwal, DAG, Haryana.

*****

HARSH BUNGER J. (ORAL)

Prayer in this petition filed under Section 439 Cr.P.C., is for

grant of regular bail to the petitioner in case FIR No.0032, dated 20.02.2019,

registered under Section 17 of Narcotic Drugs and Psychotropic Substances

Act, 1985, registered at Police Station Civil Lines, Sirsa, District Sirsa

(Annexure P-1).

Learned State counsel submits that the present petition has been

rendered infructuous, as the petitioner stands convicted in this case and he

has handed over a copy of the judgment dated 10.04.2023, passed by

Additional Sessions Judge, Sirsa, which is taken on record, subject to all just

exceptions.

HIMANI GUPTA 2023.04.17 18:31 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

In view of the above submission made by learned State counsel,

the 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 18:31
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh

 
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