Darshan Singh vs State Of Punjab
2024 Latest Caselaw 19343 P&H

Punjab-Haryana High Court

Darshan Singh vs State Of Punjab on 4 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     227-A              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                       CRM-M No. 45643 of 2024
                                                                       Date of Decision: 04.11.2024

                     Darshan Singh                                             ...Pe   oner

                                                                    Versus

                     State of Punjab                                           ...Respondent

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. Angrej Singh Sarwara, Advocate
                                       for the pe oner.

                                       Mr. Jasjit Singh, D.A.G., Punjab.

                                              ****

                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 290 09.09.2016 Tripuri, District 61/1/14 of Excise Act Pa ala

Seeking regular bail in the FIR cap oned above, the pe oner has come up before this Court under Sec on 439 CrPC.

2. Counsel for the pe oner submits that the pe oner has been aqui ed on 30.10.2024.

3. Given above, the present pe on is disposed of as having been rendered infructuous. All pending applica ons, if any also stands disposed.

(ANOOP CHITKARA) JUDGE 04.11.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh