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2023 Latest Caselaw 4723 P&H

                                                        Neutral Citation No:=2023:PHHC:054859




                                                               2023:PHHC:054859

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH
(262)                                                     CRM-M-4166-2023
                                                      Date of decision:- 19.04.2023


Sukhjinder Singh @ Binder                                        ...Petitioner
                               Versus
State of Punjab                                                  ...Respondent


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:- None for the petitioner.

          Mr. Rohit Bansal, Senior DAG, Haryana
                ...

SUVIR SEHGAL, J. (Oral)

1. This is the second petition filed under Section 439 of the Code of

Criminal Procedure, 1973 seeking grant of post-arrest bail in:-

FIR Dated Police Station Sections No.

0082 29.07.2021 Bholath, 304-B, IPC and later on 302, 201 and 195-

                District                  A, IPC were added
                Kapurthala

2. Upon instructions, State counsel submits that the trial has concluded

and final judgment has been passed on 16.03.2023. He submits that the petition

has become infructuous.

3. Dismissed as having been rendered infructuous.

                                              (SUVIR SEHGAL)
19.04.2023                                         JUDGE
Kamal


        Whether Speaking/Reasoned                       Yes/No
        Whether Reportable                              Yes/No

Neutral Citation No:=2023:PHHC:054859

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