Punjab-Haryana High Court
Hans Roop Singh Alias Sushil vs State Of Haryana on 18 January, 2023
102
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-2595-2023
Date of Decision: 18.01.2023
Hans Roop Singh @ Sushil
..... Petitioner
Versus
State of Haryana
..... Respondent
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present: Mr. Vikas Bishnoi, Advocate
for the petitioner.
Mr. Amrik Narwal, DAG, Haryana.
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HARSH BUNGER J. (ORAL)
The present petition under Section 438 Cr.P.C. has been filed for grant of anticipatory bail to the petitioner in case FIR No.256 dated 23.06.2022 (Annexure P-1), under Sections 379-A, 406 and 420 IPC (Section 171 IPC added later on, during investigation), registered at Police Station Agroha, District Hisar.
At the very outset, learned counsel for the petitioner submits that the instant petition has become infructuous as the petitioner has already been arrested in this case.
In view of the above, the present petition is dismissed as having been rendered infructuous.
18.01.2023 (HARSH BUNGER)
Apurva JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
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