Amit Shingari vs State Of Punjab
2024 Latest Caselaw 1317 P&H

Punjab-Haryana High Court

Amit Shingari vs State Of Punjab on 20 January, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                     2024:PHHC:007690

                                In the High Court for the States of Punjab and Haryana
                                                At Chandigarh

                                                                         CRM-M-57170-2023 (O&M)
                                                                         Date of Decision:-20.1.2024

                Amit Shingari                                                               ... Petitioner
                                                       Versus
                State of Punjab                                                           ... Respondent

                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                Present:-          Mr. Sahil Puri, Advocate for the petitioner.

                                   Mr. C.L. Pawar, Addl.A.G., Punjab.

                                                       *****

                    FIR No.           Dated         Police Station                     Section/s
                       293          1.11.2020    City Phagwara,             22 of Narcotic Drugs and
                                                 District Kapurthala        Psychotropic   Substances
                                                                            Act, 1985


                GURVINDER SINGH GILL, J. (Oral)

1. The instant petition has been filed on behalf of the petitioner seeking grant of

regular bail in respect of aforementioned FIR.

2. Learned State counsel has informed that the petitioner already stands

acquitted by the Trial Court vide judgment dated 21.12.2023.

3. In view of the aforestated position, the instant petition filed under provisions

of Section 439 Cr.P.C. seeking grant of regular bail is rendered infructuous

and is disposed off as such.

                20.1.2024                                                         ( Gurvinder Singh Gill )
                pankaj                                                                   Judge

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