Sonu vs State Of Haryana
2023 Latest Caselaw 11842 P&H

                                                             Neutral Citation No:=2023:PHHC:101332




                                               2023:PHHC:101332
214             IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                      CRM-M-36687-2023
                                                      Date of decision: 03.08.2023

Sonu                                                                    ...Petitioner
                                           Versus
State of Haryana                                                        ...Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:        Mr. Ram Bilas Gupta, Advocate
                for the petitioner.

                Mr. Ramender Singh Chauhan, AAG, Haryana

                ***

SUVIR SEHGAL, J. (ORAL)

1. The present petition has been filed under Section 439 Code of

Criminal Procedure seeking regular bail in FIR No.32 dated 23.01.2023, under

Sections 380 and 454 of IPC, 1860 registered at Police Station Sector 32-33,

Karnal, District Karnal, Haryana.

2. Counsel for the petitioner submits that the petitioner has been

convicted by the trial Court vide judgment dated 31.07.2023, copy of which

has been placed on record and the present petition has become infructous.

3. Dismissed as having been rendered infructuous.

                                                          (SUVIR SEHGAL)
03.08.2023                                                     JUDGE
Parveen Kumar

                       Whether speaking/reasoned          :Yes/No
                       Whether reportable                 :Yes/No

Neutral Citation No:=2023:PHHC:101332

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