Gurbax Singh @ Moni vs State Of Haryana
2024 Latest Caselaw 5587 P&H

Punjab-Haryana High Court

Gurbax Singh @ Moni vs State Of Haryana on 12 March, 2024

                                                   Neutral Citation No:=2024:PHHC:034840




                                      2024:PHHC:034840
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

209                                                  CRM-M-51503-2023
                                        Date of Decision : March 12, 2024

GURBAX SINGH @ MONI
                                                                 .....Petitioner

                                   VERSUS

STATE OF HARYANA
                                                              .....Respondent

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present :   None for the petitioner.
            Mr. Abhinash Jain, DAG, Haryana.

KULDEEP TIWARI, J. (Oral)

1. Through the instant petition filed under Section 439 Cr.P.C.

the petitioner prays for grant of regular bail in case FIR No.43 dated

21.1.2023, Under Section 379-A IPC, registered at Police Station Sadar

Thanesar, District Kurukshetra.

2. Today, the learned State counsel has placed on record the

copy of the judgment dated 5.1.2024, whereby, the petitioner is stated to

be acquitted from the charges framed against him by the learned trial

Court concerned.

3. In view of the above, the instant petition is ordered to be

dismissed as having been rendered infructuous.

                                         (KULDEEP TIWARI)
March 12, 2024                               JUDGE
ajay-1
           Whether speaking/reasoned.        :      Yes/No
           Whether Reportable.               :      Yes/No

Neutral Citation No:=2024:PHHC:034840

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