Sandeep Singh vs State Of U.T. And Another
2024 Latest Caselaw 19079 P&H

Punjab-Haryana High Court

Sandeep Singh vs State Of U.T. And Another on 29 October, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                   In the High Court for the States of Punjab and Haryana
                                                    At Chandigarh


                                                                          CRM-M-39661-2024 (O&M)
                                                                          Date of Decision:-29.10.2024



                   Sandeep Singh                                                    ... Petitioner



                                                          Versus



                   State of U.T. and anther                                          ... Respondents




                   CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL




                   Present:-           Mr. Yogesh Saini, Advocate, for the petitioner.

                                                          *****

                   GURVINDER SINGH GILL, J.(Oral)

1. By way of the instant petition, the petitioner assails complaint

No.COMP/12816 dated 16.12.2017 as well as summoning order dated

16.12.2017 passed by learned Judicial Magistrate 1 st Class, Chandigarh and

all consequential proceedings including judgment dated 12.12.2019 passed

by learned Judicial Magistrate 1 st Class, Chandigarh vide which the

petitioner stands convicted.

2. This Court finds that as a matter of fact impugned judgment dated

12.12.2019 passed by learned Judicial Magistrate 1st Class, Chandigarh,

Punjab and Haryana High Court,

CRM-M-39661-2024 (O&M) (2)

convicting the petitioner has already been challenged by the petitioner by

way of filing an appeal before the Court of Sessions, which is still pending

and is presently stated to be fixed for 26.11.2024. Under these

circumstances, without prejudice to the rights of the petitioner in any manner

so as to raise all the pleas as have been raised herein, the instant petition is

disposed off with liberty to the petitioner to raise all such pleas before

learned lower Appellate Court.

                   29.10.2024                                 ( GURVINDER SINGH GILL )
                   mohan                                              JUDGE



                                 Whether speaking /reasoned         Yes / No

                                 Whether Reportable                 Yes / No








Punjab and Haryana High Court,