Anil vs State Of Haryana on 9 July, 2012

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Punjab-Haryana High Court

Anil vs State Of Haryana on 9 July, 2012

Bench: Paramjeet Singh

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                             Crl. Misc. No.M-19290 of 2012
                             Date of Decision: July 09, 2012
Anil
                                                               ....Petitioner
                                       Versus
State of Haryana

                                                            ... Respondent

CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH

Present:     Mr. T.S. Sangha, Senior Advocate with
             Mr. Jagjit Singh Lalli, Advocate
             for the petitioner.



Paramjeet Singh, J. (Oral)

This is a petition filed under Section 439 Cr.P.C. for grant of concession of regular bail to the petitioner in case FIR No.64 dated 2305.2011 under Sections 363, 366A, 376G, 506 IPC and under Section 3 of SC&ST Act, registered at Police Station Satnali, District Mahendergarh.

Learned Senior counsel for the petitioner wishes to withdraw the present petition, at this stage.

Dismissed as withdrawn, at this stage.

July 09, 2012                                   (Paramjeet Singh)
vcgarg                                               Judge
                                                                            -



Present:       Mr. Paramjit Kaur Deol, Advocate,
               for the petitioner.

                           ***

Before signing of the order dated July 05.2012, Manpreet Kaur-detenue has again come to this Court at 3.10 p.m. and states that she could not understand English. Actually she wanted to go with her parents. Immediately after passing of the order, she has accompanied her parents but respondent No.4 Gurdeep Singh took her forcibly along with some other persons then I contacted my parents and relatives telephonically. Mr. Raj Kumar and Dr. Jagsir Sharma reached at the spot with whose help I have come to this Court.

Now, Manpreet Kaur has made a statement that she will accompany her mother Karamjit Kaur and father Shinder Pal Singh who are present in Court. She also states that in fact she has not married respondent No.4 rather that ceremony may have been performed when I was under the effect of some sedative. She has moved an application written in her own handwriting, which is taken on record as Annexure C-I. Keeping in view above facts, the order recorded earlier today is recalled.

Let notice be issued to respondents as well as to their counsel for 19.07.2012.

July 05, 2012                                   (Paramjeet Singh)
vcgarg                                               Judge
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Punjab-Haryana High Court