Punjab-Haryana High Court
Karan Puri vs State Of Punjab on 28 July, 2015
Author: Jaspal Singh
Bench: Jaspal Singh
214 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-19910-2015
Date of decision: July 28, 2015
Karan Puri ....Petitioner
Versus
State of Punjab ....Respondent
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Inderjit Sharma, Advocate
for the petitioner.
Mr. Deepak Garg, AAG, Punjab.
Mr. R.S. Bajaj, Advocate
for the complainant.
JASPAL SINGH, J.(ORAL)
At the very outset of the arguments, it has been pointed out by learned counsel for the petitioner that petitioner has already granted the concession of bail under Section 167(2) Cr.P.C. by the learned trial Court.
In view of grant of bail under Section 167(2) Cr.P.C., the instant petition has rendered infructuous.
Accordingly, petition is dismissed as having been rendered infructuous.
July 28, 2015 (JASPAL SINGH)
m. sharma JUDGE
MAMTA
2015.07.29 10:56
I attest to the accuracy and
integrity of this document