Nar Singh @ Bhagat vs State Of Haryana
2024 Latest Caselaw 7356 P&H

Punjab-Haryana High Court

Nar Singh @ Bhagat vs State Of Haryana on 5 April, 2024

Author: Kirti Singh

Bench: Kirti Singh

KAPIL
2024.04.05 14:15

2024:PHHC:046510
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
1168
CRA-S-3222-SB-2010
Date of Decision: 05.04.2024
Nar Singh @ Bhagat
.. Appellant
Versus
State of Haryana
... Respondent

CORAM: HON'BLE MS. JUSTICE KIRTI SINGH

Present:- | Mr. Ashwani Bhardwaj, Advocate
for the appellant

Mr. Rahul Dev Singh, Addl. A.G. Haryana.

aie 2 2s 2c 3

KIRTI SINGH, J. (Oral)

The present appeal has been preferred against the judgment of conviction and order of sentence dated 27.11.2010/29.11.2010 passed by Additional Sessions Judge, Sonepat in FIR No.257 dated 24.11.2008 under Sections 392, 397, 420, 471 of Indian Penal Code, 1860 and Section 25 of Arms Act registered at Police Station Kundli, Sonepat.

2. As per report dated 13.03.2024 received from the Superintendent, District Jail, Rohtak, the appellant has already completed his sentence in FIR No.257 dated 24.11.2008.

3. In view of the above, the present appeal is disposed of.

4. Pending application(s), if any, stands disposed of accordingly.

(KIRTI SINGH)

April 05, 2024 JUDGE kapil

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

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