Surjeet Singh vs State Of Haryana
2023 Latest Caselaw 15233 P&H

101 2023:PHHC:116404

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.31263 of 2023
Date of Decision: 05.09.2023

Surjeet Singh .....Petitioner
Versus

State of Haryana ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Mohd. Uzair, Advocate
for the petitioner.

Mr. Gaurav Bansal, D.A.G., Haryana.

kee

PANKAJ JAIN, J. (ORAL)

Present petition has been filed under Section 438 Cr.P.C. seeking grant of anticipatory bail to the petitioner in case bearing FIR No.380 dated 29.10.2021 registered under Sections 15(2),(4)/16 of Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, Sections 3/4 of Explosive Substance Act, 1908, Sections 379, 427, 201 IPC and Sections 3/4 of Prevention of Damage to Public Property Act, 1984 at Police Station Sadar, Fatehabad, Haryana.

2. At the outset, counsel for the petitioner submits that this petition has been rendered infructuous in view of the fact that petitioner has already been declared as proclaimed offender and the same may be

dismissed as such.

3. Petition is dismissed as infructuous.

4. Pending application(s), if any, shall also stand disposed off. ( PANKAJ JAIN ) JUDGE September 05, 2023 ashish ASHISH Whether speaking/reasoned: Yes/No

Tattest fo the accuracy and Whether reportable: Yes/No

integrity of this judgment/order