Himachal Pradesh High Court
Dwarka vs State Of Himachal Pradesh on 29 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 29th DAY OF MARCH, 2022
BEFORE
.
HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
CRIMINAL MISC. PETITION (MAIN) No. 135 OF 2022
BETWEEN:-
JOHN KINGSTON S/O SH. JOHN R/O
HOUSE NO. 416, FLAT A 102, DEPPU
CHOWK, SHAM SANGAT, SECTOR-26
DWARKA, DELHI, PRESENTLY AT M.C.
JAIL, NAHAN (HP). ...PETITIONER
(BY SH. TOPINDER VERMA, ADVCATE.)
AND
STATE OF HIMACHAL PRADESH. ...RESPONDENT
(BY SH. HEMANT VAID, ADDITIONAL
ADVOCATE GENERAL.)
Whether approved for reporting?
This petition coming on for orders this day, the Court
passed the following:
ORDER
While dictating judgment, it was noticed that in the status report it was stated that case was listed for recording evidence on 14.3.2022, therefore, learned Additional Advocate General was directed to verify current status of trial. In response, learned Additional Advocate General has informed that trial has been concluded and vide judgment dated 24.3.2022, petitioner has been convicted and sentenced to undergo imprisonment for three years under Section 14 of Foreigner Act, 1946.
2. In view of above, present petition has become infructuous.
::: Downloaded on - 30/03/2022 20:11:33 :::CIS 2 Cr.M.P. (M) No. 135 of 20223. Accordingly, present petition is disposed of being infructuous with liberty to the petitioner to avail appropriate remedy against his conviction and also for extension of VISA, if advised so.
.
The petition stands disposed of.
(Vivek Singh Thakur), th 29 March, 2022 Judge.
(Keshav)
r to
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