Paramjit Singh Bhatti vs State Of Punjab And Another
2023 Latest Caselaw 9221 P&H

                                                                                    2023:PHHC:083315




                          Paramjit Singh Bhatti



                          State of Punjab and another




                                         At the very outset, learned counsel for the petitioner submits

                          that the present petition seeking bail under Section 439 Cr.P.C. has been

                          rendered infructuous as the petitioner has been acquitted by the trial Court

                          vide judgment dated 03.06.2023.

                                         A perusal of the record would show that notice in the present

                          petition has yet not been issued.

                                         In view of the above, learned counsel prays that no further

                          orders are required to be passed in this petition and the same be disposed of

                          accordingly.

                                         Dismissed as having been rendered infructuous.




SACHIN MEHTA
2023.07.04

19:08 I attest to the accuracy and authenticity of this document P&H High Court, Chandigarh.