HARBANS LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Harbans Lal has filed the present appeal under Section 454 Cr.P.C. for setting aside order of learned Sessions Judge, Ropar dated 4.6.1990 vide which the application moved by him for the release of his motorcycle No. CHM-5329 make Hero Honda on superdari was declined. It is, however, pertinent to mention that during the pendency of the present appeal, vide order dated 19.9.1990 the abovesaid motorcycle was ordered to be released on superdari.

(2.) Surinder Singh is the deceased who was allegedly murdered by Balwinder Singh. At time of his murder, he was driving the abovesaid motorcycle No. CHM-5329 owned by the appellant. Balwinder Singh was ultimately convicted by learned Sessions Judge on 17.10.1988 and sentenced to undergo life imprisonment. Balwinder Singh has thereafter filed the appeal in this Court. The learned State counsel is not aware of the result of the said appeal. After the conviction, the appellant moved an application before the learned Sessions Judge, Ropar for the release of motorcycle on superdari and the same was dismissed vide impugned order dated 4.6.90. Hence this appeal.

(3.) Since the abovesaid motorcycle has already been released on superdari to the appellant vide order dated 19.9.90, the present appeal has rendered infructuous and does not call for any interference by this Court. However, in case any order regarding motorcycle has already been passed by the High Court or would be passed in future, the appellant would abide by the same. With this observation, the present appeal is hereby disposed of.