Lovepreet Singh Alias Labha Alias Labh ... vs State Of Punjab
2024 Latest Caselaw 9242 P&H

Punjab-Haryana High Court

Lovepreet Singh Alias Labha Alias Labh ... vs State Of Punjab on 30 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                       Neutral Citation No:=2024:PHHC:059027




205-2                                       2024:PHHC:059027
            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH

                                                   CRM-M No.40331 of 2023
                                                   Date of Decision: 30.04.2024

Lovepreet Singh @ Labha @ Labh Singh
                                                                    .....Petitioner.
                                       Versus
State of Punjab
                                                                   .....Respondent.

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

                                        *****
Present:-     Ms. Sukhpreet Kaur, Advocate
              for the petitioner.

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

MEENAKSHI I. MEHTA, J.(Oral)

The petitioner herein has sought the relief of regular bail in the criminal case arisen out of the FIR bearing No.0052 dated 26.08.2020 registered at Police Station GRP Amritsar, under Section 307 read with Section 34 IPC and Sections 25/27 of the Arms Act, 1959, wherein the offences under Sections 302, 341, 396, 120-B, 473, 201 and 411 IPC are stated to have been added later-on.

2. Learned counsel 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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