Pankaj vs State Of Punjab
2024 Latest Caselaw 7867 P&H

Punjab-Haryana High Court

Pankaj vs State Of Punjab on 15 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                       Neutral Citation No:=2024:PHHC:050530
CRM M-17054-2024                                 Neutral Citation No.2024:PHHC:050530


235
      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                       CHANDIGARH

                                           CRM M-17054-2024 (O&M)
                                           Date of Decision: 15.04.2024

Pankaj                                                .......Petitioner


                                 Versus

State of Punjab                                       ........Respondent

CORAM: HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU

Present: Mr. Sandeep, Advocate for Mr. Mohit Jaggi, Advocate, for the petitioner.

Ms. Avneet, AAG, Punjab.

MAHABIR SINGH SINDHU. J.

Present petition has been filed under Section 439 of Code of

Criminal Procedure, 1973 for seeking bail pending trial in FIR No. 26 dated

19.02.2017 registered under Sections 382, 411 and 201 read with Section 34

IPC at Police Station Urban Estate, Patiala.

2. Learned counsel, on instructions from petitioner, submits that trial

is over and petitioner stands acquitted vide judgment dated 08.04.2024, passed

by learned Additional Chief Judicial Magistrate, Patiala.

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

been rendered infructuous.

4. Pending application(s), if any, shall also stand disposed off.

15.04.2024                                      (MAHABIR SINGH SINDHU)
SN                                                     JUDGE

Whether speaking/reasoned : Yes/No Whether Reportable: Yes/No

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