Punjab-Haryana High Court
Nirdosh Kumar vs State Of Pb.Etc on 28 October, 2015
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
303 CRM-M-2364-M-2003(O&M)
Date of Decision: October 28, 2015.
NIRDOSH KUMAR ..........PETITIONER
VERSUS
STATE OF PUNJAB ........RESPONDENT
CORAM:- HON'BLE MR. JUSTICE M.M.S.BEDI
Present: None for the petitioner
Ms.Harpreet K.Athwal,DAG, Punjab
M.M.S.BEDI, J.(Oral)
This is a petition under Section 482 Code of Criminal Procedure for setting aside the order dated 02.04.2002 passed by the Additional Sessions Judge Sangrur by virtue of which charge under Section 406/420 IPC has been converted to charge under Section 406 IPC. The petitioner has sought his discharge by setting aside the order directing framing of charge under Section 406 IPC.
On asking of the Court, State counsel on instructions of Head Constable Sukhwinder Singh, informs that the trial in the present case was concluded and the petitioner was convicted on 01.02.2006 by the trial Court.
In view of said circumstances, this petition is disposed of as having rendered infructuous without expression of any opinion on merits of the case.
( M.M.S.BEDI) October 28, 2015. JUDGE TSG TARLOCHAN SINGH GILL 2015.10.31 12:23 I attest to the accuracy and integrity of this document HIGH COURT CHANDIGARH