Rohit Jain @ Mani vs State Of Haryana
2023 Latest Caselaw 8821 P&H

                                                     Neutral Citation No:=2023:PHHC:080428




                                                             2023:PHHC:080428

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


201                               CRM-M-3364-2023
                                  Date of Decision: 01.06.2023


Rohit Jain @ Mani
                                                     ....Petitioner

                          Versus

State of Haryana
                                                     ....Respondent


CORAM: HON'BLE MR. JUSTICE LALIT BATRA

                           ----

Present: Mr. Neeraj Jain, Advocate for the petitioner.

Mr. Rahul Dev Singh, Additional Advocate General, Haryana.

****

Lalit Batra, J.(Oral)

Learned counsel for petitioner submits that in the instant case

FIR, petitioner - Rohit Jain @ Mani has already been convicted and

sentenced for the commission of offence punishable under Section 22 (c) of

NDPS Act, vide judgment of conviction dated 30.05.2023 and order of

sentence dated 31.05.2023 and as such instant petition seeking regular bail has

become infructuous.

Learned State counsel has given concurrence to the above said

fact.

1 of 2

Neutral Citation No:=2023:PHHC:080428

CRM-M-3364-2023 2023:PHHC:080428

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 30.05.2023 and order of sentence dated 31.05.2023, instant

petition seeking regular bail moved by petitioner is disposed of having been

rendered infructuous.

(LALIT BATRA) JUDGE 01.06.2023 Varinder Prashad

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:080428

2 of 2