Gurjit Singh @ Geet vs State Of Punjab
2024 Latest Caselaw 9240 P&H

Punjab-Haryana High Court

Gurjit Singh @ Geet vs State Of Punjab on 30 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                       Neutral Citation No:=2024:PHHC:059025




205                                         2024:PHHC:059025
            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH

                                                   CRM-M No.54121 of 2023
                                                   Date of Decision: 30.04.2024

Gurjit Singh @ Geet
                                                                   .....Petitioner.
                                       Versus
State of Punjab
                                                                  .....Respondent.

CORAM:         HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

                                        *****
Present:-      Mr. Tajeshwar S. Buttar, Advocate, appearing for
               Mr. P.B.S. Goraya, Advocate for the petitioner.

               Mr. Brajesh, AAG, Punjab for the respondent-State.

MEENAKSHI I. MEHTA, J.(Oral)

By way of the instant petition, the petitioner has made the 2nd attempt to seek the relief of regular bail in the criminal case arisen out of the FIR bearing No.52 dated 26.08.2020 registered at Police Station 'GRP' Amritsar, Government Railway Police, Amritsar, under Sections 302, 307, 341, 396, 120-B, 473, 201, 411 IPC and Sections 25/27 of the Arms Act, 1959.

2. Learned counsel appearing for the petitioner informs the Court that the petitioner has already been acquitted in the criminal case under reference, vide the judgment passed by the concerned trial Court on 13.03.2024 and he submits that the present petition has, thus, become infructuous.

3. Learned State counsel also acknowledges the factum of the acquittal of the petitioner in the relevant criminal case.

4. Resultantly, the petition in hand stands disposed of as having been rendered infructuous.

                                                    (MEENAKSHI I. MEHTA)
April 30, 2024                                            JUDGE
Yag Dutt
                      Whether speaking/reasoned:        Yes
                      Whether Reportable:               No




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