Harkrishan Singh @ Monu vs State Of Punjab
2024 Latest Caselaw 8015 P&H

Punjab-Haryana High Court

Harkrishan Singh @ Monu vs State Of Punjab on 16 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                          Neutral Citation No:=2024:PHHC:051454


271                                        2024:PHHC:051454
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                        CRM-M-39137-2019
                                        DECIDED ON: 16.04.2024

HARKRISHAN SINGH @ MONU
                                                                     .....PETITIONER
                                       VERSUS
STATE OF PUNJAB
                                                                   .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present:     Ms. Komalpreet Kaur, Advocate for Mr. Sandeep Arora, Advocate
             for the petitioner.

             Mr. Jaspal Singh Guru, AAG, Punjab.

             *****

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court under Section 482 Cr.P.C. has been

invoked seeking issuance of directions to learned trial Court to conclude the trial of

the case FIR No. 105, dated 07.07.2016, under Sections 379 and 402 IPC and

Section 25 of Arms Act, 1959, registered at Police Station Sadar, Jalandhar with a

period of three months or as early as possible.

Learned counsel for the petitioner submits that the present petition has

been rendered infructuous, as the trial stands concluded and the petitioner has been

acquitted vide judgment dated 18.10.2022.

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

rendered infructuous.

                                                 (SANDEEP MOUDGIL)
16.04.2024                                             JUDGE
Sham

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




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