Punjab-Haryana High Court
Murari Lal Saini vs State Of Haryana on 2 March, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.-M No.2323 of 2012 (O&M)
Date of Decision: March 02, 2012
Murari Lal Saini
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers 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?
Present: Mr.Dhaman Preet Singh Bajwa, Advocate,
for Mr.K.S.Dhaliwal, Advocate,
for the petitioner.
Mr.Saurabh Mohunta, DAG, Haryana,
for the State.
*****
RANJIT SINGH, J.
The petitioner has appeared before the trial Court and has been permitted to furnish bail bonds to the satisfaction of the trial Court. He has also applied for regular bail.
The present petition is accordingly disposed of. The trial Court would consider the grant of regular bail, for which the petitioner has already moved an application, in accordance with law.
March 02, 2012 ( RANJIT SINGH ) ramesh JUDGE