DEEPAK SIBAL, J.
1. Learned counsel for the petitioner submits that the petitioner has been arrested, rendering the present petition infructuous.
2. Dismissed as infructuous.
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Paramjeet Singh v. State Of Punjab
Paramjeet Singh v. State Of Punjab
(High Court Of Punjab And Haryana)
CRM-M-48396-2021 | 02-12-2021
Advocate List
Bench
- HON'BLE MR. JUSTICE DEEPAK SIBAL
Eq Citations
- LQ
- LQ/PunjHC/2021/20155
Head Note
Criminal Procedure Code, 1973 — S. 438 — Bail — Applicability of — Petitioner arrested, rendering petition infructuous — Hence, dismissed as infructuous
