Vijay Yadav vs State Of Haryana
2024 Latest Caselaw 5458 P&H

Punjab-Haryana High Court

Vijay Yadav vs State Of Haryana on 11 March, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                                           Neutral Citation No:=2024:PHHC:034434




208                                                       2024:PHHC:034434

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                            CRM-M-40078-2022
                                            DECIDED ON: 11.03.2024


VIJAY YADAV
                                                      .....PETITIONER

                                    VERSUS

STATE OF HARYANA
                                                      .....RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:      None for the petitioner.

              Mr. B.S. Virk, Sr. DAG, Haryana.

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Section

439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.199, dated

17.08.2003, under Section 15 of the NDPS Act, 1985, registered at Police

Station GRP Ambala, District Ambala Cantt.

Learned State counsel informs the Court that the present

petition has been rendered infructuous as the petitioner stands acquitted in

the said FIR by the trial Court vide its judgment dated 30.09.2022, passed by

learned Additional Sessions Judge, Ambala.

In view of the above, the present petition is disposed off as

having been rendered infructuous.

                                                  (SANDEEP MOUDGIL)
11.03.2024                                              JUDGE
Poonam Negi


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

Neutral Citation No:=2024:PHHC:034434

1 of 1