Mohit vs State Of Haryana
2023 Latest Caselaw 16740 P&H

                                                     Neutral Citation No:=2023:PHHC:126192




                                                                2023:PHHC: 126192

215        IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                           CRM-M-29829-2023
                                           Date of Decision: 25.09.2023
MOHIT
                                                       .....PETITIONER
                                VERSUS
STATE OF HARYANA
                                                        .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: Mr. P.L. Verma, Advocate
         for the petitioner.

           Mr. Munish Sharma, DAG, Haryana.

                ****

SUVIR SEHGAL, J (ORAL)

1. Instant petition has been filed under Section 439, Cr.P.C., for grant

of regular bail in:-

FIR No. Dated Police Station Section(s)

0372 06.11.2022 Sector-14, Gurugram. 379-A and 34, IPC.

2. By placing on record a copy of judgment dated 08.09.2023 passed

by Additional Sessions Judge, Gurgaon, State counsel submits that the

petitioner has been convicted and the proceedings have become infructuous.

Copy thereof is taken on record.

3. Dismissed as having been rendered infructuous.

(SUVIR SEHGAL) JUDGE 25.09.2023 Kusum

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

Neutral Citation No:=2023:PHHC:126192

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