Bholi vs State Of Punjab
2024 Latest Caselaw 5747 P&H

Punjab-Haryana High Court

Bholi vs State Of Punjab on 13 March, 2024

2024:PHHC:036011
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
204
CRM-M-2347-2024 (O&M)
Date of decision: 13.03.2024
Bholi
.... Petitioner
Versus
State of Punjab
...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: | None for the petitioner Mr. Manipal Singh Atwal, DAG Punjab KReRREK AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 439 Cr.P.C. for

grant of regular bail to the petitioner in case FIR No.197 dated 04.08.2015, registered under Section 22 of NDPS Act, at Police Station Tanda, District Hoshiarpur.

2. Learned State counsel on instructions from ASI Darshan Singh submits that the present petition has been rendered infructuous on account of the fact that the petitioner stands convicted by learned Additional Sessions Judge,

Hoshiarpur vide judgment dated 05.02.2024 and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 13.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.14 13:02

| attest to the accuracy and authenticity of this order/judgment