Gurmukh Singh vs State Of Haryana
2023 Latest Caselaw 16335 P&H

216 2023:PHHC: 123833
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-2657-2023
Date of Decision: 20.09.2023

GURMUKH SINGH ....Petitioner
VERSUS
STATE OF HARYANA ....Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Rajdeep Singh Gill, Advocate for
Ms. Nisha Rana, Advocate
for the petitioner.

Mr. Gurbir Singh Dhillon, AAG, Haryana.

2 3 ok ok
VIKAS SURI, J. (ORAL)

[1] Learned counsel for the petitioner submits that the

present petition has been rendered infructuous as the petitioner has been released on bail vide order dated 24.05.2023 passed under Section 167(2) Cr.P.C.

[2] Learned State counsel has filed custody certificate of the petitioner dated 19.09.2023 and on that basis affirms that petitioner has been released on bail on 25.05.2023.

[3] In view of the same, it is prayed that the present petition

be disposed of, accordingly.

[4] Dismissed as having been rendered infructuous.

(VIKAS SURI) September 20, 2023 JUDGE Sangeeta

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

SANGEETA

2023.09.26 16:39

I attest to the accuracy and authenticity of this order/judgment