Jagmohan Singh vs State Of Punjab
2023 Latest Caselaw 11145 P&H

Citation : 2023 Latest Caselaw 11145 P&H
Judgement Date : 27 July, 2023

Punjab-Haryana High Court

Jagmohan Singh vs State Of Punjab on 27 July, 2023

2023:PHHC:095454

113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.17094 of 2023 (O&M)
Date of Decision: 27.07.2023

Jagmohan Singh
eses Petitioner
Versus
State of Punjab
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Amit Thakur, Advocate, for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 482 Cr.P.C. for quashing of order dated 03.02.2023 (Annexure P-1), with certain other prayers made in the present petition.

Learned counsel for the petitioner submits that the present petition has been rendered infructuous because the petitioner has surrendered and the bail has been granted by the trail Court.

Dismissed as having been rendered as infructuous.

(RAJBIR SEHRAWAT) JUDGE 27.07.2023 sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

SANDEEP GROVER 2023.07.27 17:39

| attest to the accuracy and integrity of this order/judgment.