Shakila vs State Of Punjab
2024 Latest Caselaw 7883 P&H

Punjab-Haryana High Court

Shakila vs State Of Punjab on 15 April, 2024

                                  Neutral Citation No:=2024:PHHC:050081




                                                            2024:PHHC:050081

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
(225)
                                                        CRM-M-55239-2023
                                                Date of Decision:-15.04.2024


Shakila
                                                                 ......Petitioner

                                    Versus

State of Punjab
                                                               ......Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                 ****
Present:    Mr. Ashish Aggarwal, Advocate for the petitioner.

            Mr. Randhir Singh Thind, DAG, Punjab.

                   ****

ALOK JAIN, J. (Oral)

1. The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 260 dated 04.11.2018 under Sections 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Moti Nagar, District Ludhiana.

2. Custody certificate dated 14.04.2024 of the petitioner has been filed by learned State counsel. The same is taken on record.

3. Learned counsel for the petitioner submits that the petitioner already stands convicted by the trial Court vide judgment dated 20.03.2024, therefore, nothing survives in the present petition and as such the present petition has been rendered infructuous.

3. In view of the above, the present petition is dismissed as having been rendered infructuous.

(ALOK JAIN) JUDGE April 15, 2024 Parul

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No 1 of 1