Sahil @ Lahwan vs State Of Hry
2024 Latest Caselaw 8972 P&H

Punjab-Haryana High Court

Sahil @ Lahwan vs State Of Hry on 26 April, 2024

Author: Kirti Singh

Bench: Kirti Singh

                                Neutral Citation No:=2024:PHHC:057266




                                                               2024:PHHC:057266

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
713



                                              CRA-S-2302-SB-2006
                                        Date of Decision: 26.04.2024
Sahil alias Lahwan
                                                                    ...Appellant
                                  Versus

State of Haryana
                                                                  ...Respondent


CORAM: HON'BLE MS. JUSTICE KIRTI SINGH

Present:-   None for the appellant.

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

               *****
KIRTI SINGH, J. (Oral)

The present appeal has been preferred against the judgment of

conviction and order of sentence dated 16.10.2006 passed by Additional

Sessions Judge, Faridabad in FIR No.88 dated 18.03.2000 under Sections

395, 397 and 412 of Indian Penal Code, 1860 registered at Police Station

Hodal.

2. Custody certificate filed by learned State counsel is taken on

record. As per custody certificate, the appellant has completed his sentence

and he has been released from custody on 05.10.2011.

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 26, 2024                                             JUDGE
kapil

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