Lovepreet Singh vs State Of Punjab
2024 Latest Caselaw 8935 P&H

Citation : 2024 Latest Caselaw 8935 P&H
Judgement Date : 26 April, 2024

Punjab-Haryana High Court

Lovepreet Singh vs State Of Punjab on 26 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                       Neutral Citation No:=2024:PHHC:057277



226                                                       2024:PHHC:057277

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                         CRM-M-24522-2022 (O&M)
                                         DECIDED ON: 26.04.2024
LOVEPREET SINGH
                                                     .....PETITIONER

                                   VERSUS

STATE OF PUNJAB
                                                     .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:      Mr. Neeraj Sharma, Advocate for
              Mr. Tarun Sharma, Advocate for the petitioner.

              Mr. Jaspal Singh Guru, AAG, Punjab.

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Section 482 Cr.P.C. for setting aside the order dated 12.06.2017 (Annexure P-3) passed by learned JMIC, Ferozepur whereby the petitioner has been declared as proclaimed offender in case FIR No.156, dated 16.10.2015, under Sections 307, 382, 435, 427, 341, 323, 506, 148, 149 IPC (Sections 436, 355, 298 and 379-B IPC added later on), registered at Police Station Kulgari, District Ferozepur.

Learned counsel for the petitioner submits that the petitioner could not surrender before the trial Court in compliance of the previous order dated 31.05.2022 whereas learned State counsel informs the Court that the petitioner was arrested on 11.07.2022 and subsequently stands acquitted vide judgment dated 11.05.2023 by the trial Court.

In the light of statement made by learned State counsel, nothing survives in the instant petition and the same has been rendered infructuous and is disposed off as such.




                                               (SANDEEP MOUDGIL)
26.04.2024                                           JUDGE
Poonam Negi
Whether speaking/reasoned              Yes/No
Whether reportable                     Yes/No


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