Sharanjit Singh vs State Of Punjab
2023 Latest Caselaw 3898 P&H

                             CRM-M-32892-2020                                                  -1-

                             214 (1)

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH
                                                                    ****

CRM-M-32892-2020 Date of Decision: 12.04.2023

Sharanjit Singh ..... Petitioner

Versus

State of Punjab ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Parminder Singh Sekhon, Advocate for for the petitioner.

Mr. Harjinder S. Sidhu, AAG, Punjab.

*****

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.0070, dated 20.03.2020,

registered under Section 22 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, registered at Police Station Bhawanigarh, District

Sangrur.

At the very outset, learned counsel for the petitioner prays for

withdrawal of the present petition on the ground that the trial has already

concluded and the petitioner has been convicted in this case.

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
HIMANI GUPTA
2023.04.13 12:51                            1. Whether speaking/reasoned    :    Yes/No
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh

2. Whether reportable : Yes/No