Buta Singh vs State Of Punjab
2023 Latest Caselaw 544 P&H

210           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                CRM-M-38519-2022 (O&M)
                                                Date of decision-11.01.2023

Buta Singh                                                      ...Petitioner
                                   Vs.
State of Punjab                                                 ...Respondent


CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:      Mr. L.S. Sekhon, Advocate for the petitioner.

              Mr. Gurpreet Singh, Addl. A.G. Punjab.

              ***

MANOJ BAJAJ, J. (Oral)

Petitioner has filed 6 th petition under Section 439 Cr.P.C for

grant of regular bail pending trial in case FIR No.14 dated 18.01.2018,

registered under Section 15 NDPS Act, 1985 at Police Station Patran,

District Patiala.

Learned State counsel, on instructions from ASI Jagtar Ram,

states that the trial in the subject FIR ended in conviction of the petitioner

through judgment dated 24.02.2022 passed by learned Judge, Special Court,

Patiala, therefore, nothing survives for adjudication in this case.

Dismissed as infructuous.

(MANOJ BAJAJ) JUDGE 11.01.2023.

geeta

              Whether speaking/reasoned :              Yes        No
              Whether Reportable :                     Yes        No




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