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Jaspreet Singh v. State Of Punjab

Jaspreet Singh v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-32659-2021 | 07-07-2022

Rajesh Bhardwaj, J

1. Prayer in the present petition is for grant of regular bail to the petitioner in a case FIR No.115 dated 4.11.2018, registered under Sections 363, 366-A, 120-B IPC (Section 376 IPC and Section 6 of POCSO Act, 2012 added lateron), at Police Station Banur, District Patiala.

2. Learned State counsel on instructions from ASI Ram Krishan Singh has submitted that the petitioner has been convicted by the Court of learned Additional Sessions Judge, Mohali, vide its order dated 27.5.2022.

3. In view of the above, the present petition has been rendered infructuous and is dismissed as such.

Advocate List
Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/13643
Head Note

Criminal Procedure Code, 1973 — Ss. 439, 376 and 363 — Bail — Conviction of accused — Effect on bail application — Prayer in the present petition is for grant of regular bail to the petitioner in a case FIR No115 dated 4112018 registered under Sections 363 366A 120B IPC Section 376 IPC and Section 6 of POCSO Act 2012 added lateron at Police Station Banur District Patiala — Learned State counsel on instructions from ASI Ram Krishan Singh has submitted that the petitioner has been convicted by the Court of learned Additional Sessions Judge Mohali vide its order dated 2752022 — In view of the above, the present petition has been rendered infructuous and is dismissed as such — Constitution of India, Art. 136