Dharambir vs State Of Haryana
2024 Latest Caselaw 20090 P&H

Punjab-Haryana High Court

Dharambir vs State Of Haryana on 12 November, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                         Neutral Citation No:=2024:PHHC:147396


        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH




212                                 CRM-M-14155 of 2024 (O&M)

                                    DECIDED ON: 12th November, 2024

Dharambir
                                                                    .....PETITIONER
                                        VERSUS
State of Haryana
                                                                   .....RESPONDENT


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

Present:       Mr. Mahesh Saxena, Advocate for petitioners.

                ***
GURVINDER SINGH GILL, J (ORAL)

Today, at the very outset, learned counsel for the petitioner

submitted that the petitioner already stands convicted vide judgment dated

30.10.2024.

In view of the aforestated position, the instant petition filed under

provisions of Section 439 Cr.P.C. seeking grant of regular bail is rendered

infructuous and is disposed off as such.

(GURVINDER SINGH GILL) th 12 November, 2024 JUDGE reema

Whether speaking/reasoned Yes Whether reportable No

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