Punjab-Haryana High Court
B.R. Bajaj vs State Of Punjab on 4 August, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-17373 of 2010
Date of Decision: 04.08.2010
B.R. Bajaj
....Petitioner
Versus
State of Punjab
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. O.P. Hoshiarpuri, Advocate
for the petitioner.
Mr. N.K. Sanghi, Addl. A.G., Punjab
for the respondent-State.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 438 Cr.P.C for grant of concession of anticipatory bail in case FIR No.107 dated 16.04.2007 under Sections 420, 466, 467, 468, 471 and 120-B IPC registered at Police Station Civil Lines, Amritsar.
Mr. N.K. Sanghi, learned Additional Advocate General for the State of Punjab, on instructions from ASI Tarsem Singh, states that the petitioner has since joined the investigation and is no more required by the Investigating Agency.
In view of the statement made, the present petition is allowed and the Order dated 14.06.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 04.08.2010 JUDGE gurpreet