Sonu Singh vs State Of Punjab
2023 Latest Caselaw 410 P&H

                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

204                                      CRM-M-44433-2022
                                         Date of Decision: 10.01.2023

Sonu Singh                                                   ....Petitioner

                                  Versus
State of Punjab                                              ....Respondent

CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----

Present: Mr. G.S.Randhawa, Advocate for the petitioner.

Mr. Shiva Khurmi, Assistant Advocate General, Punjab.

**** Lalit Batra, J.(Oral)

In compliance of order dated 10.11.2022, status report dated 05.01.2023 has been received from Trial Court, in terms of which, the case has already been decided, vide judgment dated 05.01.2023.

Status report dated 09.01.2023 by way of affidavit of Gurpreet Singh, PPS, Deputy Superintendent of Police, Sub Division Shahkot, District Jalandhar (Rural) filed today in the Court on behalf of respondent-State, is taken on record.

Learned State counsel submits that in the instant case FIR, petitioner - Sonu Singh has already been acquitted of charges by Trial Court, vide judgment of acquittal dated 05.01.2023 and as such instant petition seeking regular has become infructuous.

In view of above, since petitioner has already been acquitted of charges in the instant case FIR by Trial court, vide judgment of acquittal dated 05.01.2023, instant petition seeking regular bail moved by petitioner is disposed of having been rendered infructuous.

                                                          (LALIT BATRA)
                                                             JUDGE
10.01.2023
Varinder Prashad
                     Whether speaking/reasoned        :      Yes/No
                     Whether reportable               :      Yes/No


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