Vinay @ Bantu vs State Of Punjab And Another
2023 Latest Caselaw 4999 P&H

                                                                                 2023:PHHC:056421

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.245-b                       CRM-M-45302-2019
                                                           Date of Decision : April 21, 2023

                        Vinay @ Bantu                                                  ...Petitioner

                                                            Versus

                        State of Punjab and another                                    ...Respondents


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:       Mr. Akshay Rana, Advocate, for the petitioner.
                                       Mr. Gurlal Singh Dhillon, AAG, Punjab.
                                       Mr. Rajpal Singh, Advocate for respondent No.2.
                                       *****

                        SUDHIR MITTAL, J. (ORAL)

Learned counsel for the parties are idem that the petitioner has

surrendered before the trial court pursuant to order dated 23.10.2019 passed

by this court and has been granted interim bail. Thus, this petition has been

rendered infructuous.

Disposed of as having been rendered infructuous.

                        April 21, 2023                                        (SUDHIR MITTAL)
                        Ankur                                                     JUDGE
                        Whether speaking/reasoned               Yes/No
                        Whether Reportable                      Yes/No




ANKUR GOYAL
2023.04.21 16:23
I attest to the accuracy and

integrity of this order/judgment