Abhejinder Singh vs State Of Punjab
2023 Latest Caselaw 411 P&H

                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

202                                      CRM-M-83-2022
                                         Date of Decision: 10.01.2023

Abhejinder Singh                                             ....Petitioner

                                  Versus
State of Punjab                                              ....Respondent

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

Present: Mr. Bikramjeet Singh Jatana, Advocate for the petitioner.

Mr. Shiva Khurmi, Assistant Advocate General, Punjab.

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

In compliance of order dated 04.11.2022, status report dated 09.12.2022 has has been received from Trial Court.

Learned counsel for the petitioner submits that in the instant case FIR, petitioner - Abhejinder Singh has already been convicted and sentenced for the commission of offence punishable under Section 22 of NDPS Act, vide judgment of conviction dated 06.01.2023 and order of sentence dated 09.01.2023 and as such instant petition seeking regular has become infructuous.

Learned State counsel has given concurrence to the above said fact.

In view of above, since petitioner has already been convicted and sentenced in the instant case FIR by the Trial court, vide judgment of conviction dated 06.01.2023 and order of sentence dated 09.01.2023, 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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