Major Singh Alias Gaggu vs State Of Punjab
2024 Latest Caselaw 5714 P&H

Punjab-Haryana High Court

Major Singh Alias Gaggu vs State Of Punjab on 13 March, 2024

                                                        Neutral Citation No:=2024:PHHC:037963




CRM-M-22344-2023                                                                 -1-

234

       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                           ****

                                                    CRM-M-22344-2023
                                                    Date of Decision: 13.03.2024


Major Singh
                                                                         ..... Petitioner
                                           Versus

State of Punjab
                                                                       ..... Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present:      Mr. Jagdish Singh Mahal, Advocate
              for the petitioner.

              Mr. Ankit Grewal, DAG, Punjab.

                           *****

HARSH BUNGER J. (ORAL)

1. Petitioner (Major Singh) has filed the present petition under

Section 439 of the Code of Criminal Procedure seeking grant of regular bail

in case bearing FIR No.39 dated 30.01.2022 (Annexure P-1), under Section

379-B (2) read with Section 34 of the Indian Penal Code (Section 411 of the

Indian Penal Code, added later on), registered at Police Station

Maqboolpura, District Police Commissionerate Amritsar.

2. Reply by way of affidavit dated 13.03.2024 of Mr. Gurinderbir

Singh, P.P.S., Assistant Commissioner of Police, East, Amritsar City is filed

on behalf of State of Punjab in Court today, which is taken on record,

subject to all just exceptions.

3. Learned State counsel, while referring to paragraph No.11 of

the aforesaid reply dated 13.03.2024, submits that the present petition is

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Neutral Citation No:=2024:PHHC:037963

rendered infructuous as the trial in this case already stands concluded and

petitioner (Major Singh), along with co-accused Hardavinder Singh, has

been acquitted by the trial Court vide judgment dated 20.12.2023; which fact

is also corroborated by learned counsel for the petitioner.

4. Keeping in view the aforesaid submissions made by learned

counsel for the parties, the present petition is dismissed as infructuous.

5. All pending application(s), if any, shall also stand closed.

13.03.2024                                      (HARSH BUNGER)
Apurva                                              JUDGE


             1. Whether speaking/reasoned :           Yes/No

             2. Whether reportable             :      Yes/No




                                                    Neutral Citation No:=2024:PHHC:037963

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