Deepak Pathania vs State Of Punjab And Another
2024 Latest Caselaw 10835 P&H

Punjab-Haryana High Court

Deepak Pathania vs State Of Punjab And Another on 4 July, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                      Neutral Citation No:=2024:PHHC:082597




CRM-M-46595-2023(O&M)


203
                                                                                   -1-
            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                       CRM-M-46595-2023(O&M)
                                       Date of Decision :- 04.07.2024


Deepak Pathania
                                                                   .......Petitioner

                     Versus


State of Punjab and another

                                                                .......Respondents


CORAM:-              HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:             Mr.Mrinal Dewar, Advocate for
                     Mr.R.S. Manhas, Advocate
                     for the petitioner.

                     Ms.Amrita Garg, AAG, Punjab.

                     Mr.Sanjeev Kumar, Advocate for
                     Mr.Harmanpreet Singh, Advocate
                     for the respondent No.2.

                     ****

SUVIR SEHGAL, J. (ORAL)

1. Instant petition has been filed under Section 438(2)

Cr.P.C. seeking cancellation of anticipatory bail granted to respondent

No.2 in:-

FIR Dated Police Station Sections No. 22 04.04.2019 Shahpur Kandi, 302, 34 IPC

District Pathankot

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Neutral Citation No:=2024:PHHC:082597

CRM-M-46595-2023(O&M)

2. Counsel for accused - respondent No.2 has placed on

record a copy of judgment dated 12.02.2024 passed by this Court in CRR

No.750 of 2022 to submit that the order dated 26.07.2021 whereby

respondent No.2 was summoned as an additional accused has been

quashed by this Court. He submits that in view thereof, the present

petition has become infructuous.

3. In view of the above development, present petition

has been rendered as infructuous and is dismissed as such.

4. Pending application, if any, stands disposed of.

04.07.2024                                          (SUVIR SEHGAL)
Brij                                                   JUDGE

Whether reasoned/speaking                           :         Yes/No
Whether reportable                                  :         Yes/No




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