Paramjit Singh vs State Of Punjab
2024 Latest Caselaw 525 P&H

Punjab-Haryana High Court

Paramjit Singh vs State Of Punjab on 10 January, 2024

                                                    Neutral Citation No:=2024:PHHC:003101




                                            Neutral Citation No. 2024:PHHC:003101
242
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH

                               Criminal Revision No. 993 of 2018 (O&M)
                               Date of Decision: 10.01.2024

Paramjit Singh
                                                                  .......... Petitioner
                                        Versus

State of Punjab
                                                               .......... Respondent

CORAM:        HON'BLE MR. JUSTICE HARKESH MANUJA

Present:      Mr. Amarpreet Singh, Advocate for
              Mr. Prashant Vashisth, Advocate, for the petitioner.

              Mr. Gurlal Singh Dhillon, Assistant Advocate General, Punjab

                                ****
HARKESH MANUJA, J. (ORAL)

By way of present revision petition, challenge has been made to

judgment of conviction and order of sentence dated 12.02.2018 passed by

learned Additional Sessions Judge, Jalandhar, whereby the judgment of

conviction and order of sentence dated 02.02.2016 passed by the trial Court

against the revisionist-petitioner, was upheld.

[2] This Court, vide order dated 27.03.2018, passed the following

order:-

" Learned counsel for the petitioner submits that he is not pressing the petition on merits but only on the quantum of sentence, the petitioner having been sentenced to 02 years rigorous imprisonment for the commission of an offence punishable under Section 304-A IPC, in addition to paying a fine of Rs. 5,000/-, to be paid to the family members of each of the two deceased.

He would take instructions as to any compensation awarded to the legal heirs of both the deceased in any proceedings before a Motor Accidents Claims Tribunal.

Adjourned to 05.04.2018. "

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Neutral Citation No:=2024:PHHC:003101

[3] Pursuant to above order dated 27.03.2018, the petitioner only

pressed on the issue of quantum of sentence.

[4] Learned State Counsel submits that as per the information

provided in the custody certificate, the petitioner has already completed his

period of sentence and has been released thereafter on 01.10.2019, thereby

rendering the present petition as infructuous.

[5] In view of the above, present petition is disposed off as having

been rendered infructuous.

[6] Pending miscellaneous application(s), if any, shall also stand

disposed off.

January 10, 2024                                      ( HARKESH MANUJA )
'dk kamra'                                                 JUDGE


      Whether Speaking/reasoned                  Yes/No
      Whether Reportable                         Yes/No

Neutral Citation No:=2024:PHHC:003101

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