Mahesh Kumar Sarpanch @ Mahesh ... vs State Of Punjab
2023 Latest Caselaw 18923 P&H

                                                     Neutral Citation No:=2023:PHHC:139912




292                                                           2023:PHHC:139912
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                                                 CRM-M-12516-2023
                                                 Date of decision : 02.11.2023


MAHESH KUMAR SARPANCH @ MAHESH CHAND                                    ....Petitioner

                                        Versus

STATE OF PUNJAB                                                     ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present :   Mr. Mahipal S. Yadav, Advocate for
            Mr. Sunny K. Singla, Advocate for the petitioner.

            Mr. Amit Shukla, AAG, Punjab.

PANKAJ JAIN, J. (ORAL)

Present petition has been filed under Section 482 Cr.P.C.

against the order dated 2nd of January, 2023 passed by JMIC, Sangrur

whereby the petitioner was declared as proclaimed person in FIR No.148

dated 16th of May, 2017 for offence punishable under Sections 353 and 186

IPC, registered at Police Station City Sangrur, District Sangrur.

2. This Court vide order dated 17th of August, 2023 stayed the

operation of the impugned order and directed the petitioner to appear before

the Trial Court on 20th of September, 2023.

3. Counsel for the petitioner submits that the petitioner did appear

in compliance of the order passed by this Court, on 20th of September, 2023.

The Trial now stands concluded. Vide judgment dated 27th of September,

2023, the petitioner stands convicted and has been sentenced to undergo the

period already undergone.

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2023:PHHC:139912

4. In view of above nothing remains at the hands of this Court to

adjudicate as the order dated 2nd of January, 2023 which was impugned in

the present petition has already lost its sting and relevance.

5. In view of above, the present petition is disposed off as having

been rendered infructuous.

November 02, 2023                                    (Pankaj Jain)
Dpr                                                     Judge
             Whether speaking/reasoned        :      Yes/No
             Whether reportable               :      Yes/No

Neutral Citation No:=2023:PHHC:139912

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