Sarabjit Kaur vs State Of Punjab
2023 Latest Caselaw 14750 P&H

SHEETAL

2023:PHHC:114263
IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
215 CRM-M-39622-2022
Date of Decision:31.08.2023
SARABJIT KAUR ..PETITIONER
VERSUS
STATE OF PUNJAB ...£ RESPONDENT

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present: None for the petitioner. Mr. Arun Luthra, DAG, Punjab.

SUVIR SEHGAL, J.(ORAL)

1. This is the 1* petition filed by the petitioner under Section 439

of Cr.P.C. for grant of regular bail in:-

FIR Dated Police Sections No. Station

21 (25.02.2021 /City Zira,)302, 34 of IPC, 1860, however, District Sections 364, 404, 201 and 120-B Ferozepur of IPC were added later on

2. Status report by way of an affidavit of Deputy Superintendent of Police, Zira, District Ferozepur, has been filed on behalf of the respondent-State, which is taken on record.

3. Upon instructions, State counsel submits that trial has concluded and the petitioner has been acquitted by judgment dated

25.04.2023. He submits that the petition has become infructuous.

4. Dismissed as having been rendered infructuous.

31.08.2023 (SUVIR SEHGAL)

sheetal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

2023.09.01 15:34 | attest to the accuracy and integrity of this document

Chandigarh