GURDASH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As per status report downloaded from the E-Court Portal, it is reported that Criminal Appeal No.08/2021 (CIS No.28/2021) was decided on 14/7/2022 by learned Additional Sessions Judge No.1, Sri Ganganagar. A copy of the order dtd. 14/7/2022 is downloaded from the Website and the same is placed on record.

(2.) The present petition is filed aggrieved from the order dtd. 3/3/2021 passed by the learned Additional Sessions Judge No.1, Sri Ganganagar under Sec. 389 Cr.P.C. After the impugned order dtd. 3/3/2021, the regular appeal was decided in presence of present petitioner-accused and the present petitioner was taken into the custody to serve the sentence as ordered by the court below.

(3.) In view of the aforesaid discussion, the present Misc. Petition is rendered infructuous. Hence, the same is dismissed as having rendered infructuous. The stay application and Misc. Applications, if any, are disposed of.