Gurtej Singh Alias Teji vs State Of Punjab
2023 Latest Caselaw 9029 P&H

                                                                             2023:PHHC:081650
                  107

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                            CRM-M-29908-2023
                                                            Date of Decision:- 07.06.2023


                  GURTEJ SINGH ALIAS TEJI                                        ....Petitioner

                                                    Vs.

                  STATE OF PUNJAB                                                ...Respondent



                  CORAM:-HON'BLE MS. JUSTICE AMARJOT BHATTI


                  Present: Mr. J.K. Singla, Advocate for the petitioner.

                               Mr. Kunwarbir Singh, Assistant A.G. Punjab.


                               *****

                  AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner pointed out that since the

petitioner Gurtej Singh alias Teji has been arrested in this case, therefore,

the present anticipatory bail application has rendered infructuous. This fact

is also confirmed by learned counsel representing the State.

In view of this, the present anticipatory bail petition stands

dismissed as having become infructuous.

                  07.06.2023                                         (AMARJOT BHATTI)
                  lalit                                                  JUDGE

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

LALIT SHARMA 2023.06.07 15:30 I attest to the accuracy and integrity of this order/judgment