Punjab-Haryana High Court

Subhash Alias Sobha vs State Of Haryana on 6 May, 2024

                                   Neutral Citation No:=2024:PHHC:062174




102
                                                                2024:PHHC:062174
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                 CRA-S-674-SB-2003 (O&M)
                                                 Date of decision: 06.05.2024

Subhash @ Sobha
                                                                     ... Appellant


                                           Vs.


State of Haryana
                                                                   ... Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:     Mr. Rahul Vats, Advocate
             for the appellant.

             Ms. Geeta Sharma, DAG, Haryana.

                   *******
HARPREET SINGH BRAR, J. (ORAL)

1. Present appeal has been filed against the impugned judgment of

conviction dated 04.02.2003 and the order of sentence dated 07.02.2003 passed

by learned Additional Sessions Judge (Fast Track Court), Bhiwani, vide which

the appellant was convicted for the offences punishable under Sections 148,

323, 325, 307 read with Section 149 of the Indian Penal Code, 1860 and

sentenced to undergo rigorous imprisonment for a period of six years with total

fine of Rs.500/- along with default mechanism.

2. The appellant has already approached this Court by filing CRA-S-

405-SB-2003 titled as 'Sonu and others Vs. State of Haryana' against the

judgment of conviction dated 04.02.2003 and the order of sentence dated

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Neutral Citation No:=2024:PHHC:062174

CRA-S-674-SB-2003 (O&M) -2-

07.02.2003 passed by learned Additional Sessions Judge (Fast Track Court),

Bhiwani.

3. In view of the above, learned counsel for the appellant wishes to

withdraw the present appeal.

4. Dismissed as withdrawn.




                                              [ HARPREET SINGH BRAR ]
06.05.2024                                            JUDGE
vishnu


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




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