Sukhmander Singh Alias Sukhwinde Singh ... vs State Of Punjab And Others
2024 Latest Caselaw 5699 P&H

Punjab-Haryana High Court

Sukhmander Singh Alias Sukhwinde Singh ... vs State Of Punjab And Others on 13 March, 2024

                                                             Neutral Citation No:=2024:PHHC:036329




280                                                           2024:PHHC:036329

               IN THE HIGH COURT OF PUNJAB & HARYANA
                            AT CHANDIGARH

                                            CRM-M-4163-2022
                                          Date of decision: 13.03.2024

SUKHMANDER SINGH @ SUKHWINDE SINGH @ SUKHA BHAO

                                                                  ....PETITIONER
                                       Versus

STATE OF PUNJAB AND OTHERS                                     ....RESPONDENTS

CORAM:-       HON'BLE MR. JUSTICE HARKESH MANUJA
Present: -    Mr. J.S. Dhaliwal, Advocate
              for the petitioner.

        Mr. Kewal Singh, Addl. A.G., Punjab.
HARKESH MANUJA, J. (ORAL)

1. By way of present petition filed under Section 482 Cr.P.C., prayer

has been made for issuance of directions to respondent Nos. 2 and 3 to release the

attached property/land of the petitioner which was attached vide order dated

23.09.2016 (Annexure P-1) passed by this Court in CRM-M-30877-2016 titled as

"Sukhwinder Singh @ Sukha Bhau Vs. State of Punjab" in FIR No. 38 dated

10.05.2016 under Sections 420, 406, 467, 468, 471, 120-B IPC, registered at

Police Station, Sardulgarh, District Mansa.

2. In view of the facts that the petitioner stands acquitted vide judgment

dated 30.09.2019 passed by the Court of Chief Judicial Magistrate, Mansa,

property/land of petitioner as detailed in page 22, situated in revenue Estate of

Village Sardulgarh, District Mansa has been released from attachment vide order

dated 12.03.2024 passed by Naib Tehsildar, District Sardulgarh, thereby rendering

the present petition as infructuous.

3. Dismissed as having been rendered infructuous.

                                                       (HARKESH MANUJA)
                                                           JUDGE
13.03.2024
Anu


i)     Whether speaking/reasoned?                      Yes/No
ii)    Whether reportable?                             Yes/No

Neutral Citation No:=2024:PHHC:036329

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