Sahil Alias Tiddi vs State Of Punjab
2024 Latest Caselaw 9287 P&H

Punjab-Haryana High Court

Sahil Alias Tiddi vs State Of Punjab on 30 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                         Neutral Citation No:=2024:PHHC:059071




CRM-M-9673-2023                                        Neutral Citation : 2024:PHHC:059071


221
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                          CRM-M-9673-2023 (O&M)
                                                          Date of decision : 30.04.2024

Sahil @ Tiddi                                                         ...Petitioner(s)

                                          Versus

State of Punjab                                                       ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:       None for the petitioner.

               Mr. Neeraj Madaan, Sr.DAG, Punjab.

MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 439 of the

Code of Criminal Procedure for grant of bail pending trial to the

petitioner in FIR No.13 dated 22.01.2021 under Section 22 of the

Narcotic Drugs and Psychotropic Substances Act, 1985, registered at

Police Station City Ferozepur, District Ferozepur.

2. At the outset, Learned State counsel, on instructions,

submits that the petitioner stands acquitted by learned Special Court,

Ferozepur, vide judgment dated 11.03.2024 and as such, present

petition be disposed off as having been rendered infructuous.

3. Ordered accordingly.

4. Pending application(s), if any, shall also stand disposed

off.

30.04.2024                                             (MAHABIR SINGH SINDHU)
atulsethi                                                      JUDGE

        Whether speaking / reasoned :                              Yes             No
        Whether Reportable :                                       Yes             No



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