Citation : 2023 Latest Caselaw 21842 P&H
Judgement Date : 13 December, 2023
Neutral Citation No:=2023:PHHC:159959
2023:PHHC:159959
215
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.24374 of 2023 (O&M)
Date of Decision: 13.12.2023
Raju Singh
......... Petitioner
Versus
State of Punjab
......... Respondent
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- None for the petitioner.
Mr. Joginder Pal Ratra, Sr. DAG, Punjab for the respondent.
****
MAHABIR SINGH SINDHU, J.
Second petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail pending trial to the petitioner in FIR No.216 dated 27.09.2021, under Section 302 of the Indian Penal Code, 1860, registered at Police Station, City Kotkapura, District Faridkot. (2) At the outset, learned State Counsel on instructions from ASI Jaswant Singh submits that petitioner has been convicted and sentenced by learned Additional Sessions Judge, Faridkot, vide judgment dated 07.08.2023 (copy thereof taken on record as Mark 'X'); thus, present petition be disposed off as having been rendered infructuous.
(3) Ordered accordingly.
(4) Pending application(s), if any, shall also stand disposed off.
December 13, 2023 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:159959
1 of 1
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!