Punjab-Haryana High Court
Kesar Singh vs State Of Haryana on 24 April, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-8814 of 2019 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-8814 of 2019
Date of Decision:24.04.2019
Kesar Singh ....Petitioner
Versus
State of Haryana ....Respondent
CORAM:HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: None for the petitioner.
ASI Kheta Ram is present.
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MAHABIR SINGH SINDHU, J.(Oral)
Present petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in FIR No.277 dated 29.11.2018, under Sections 22-C, 61 and 85 of NDPS, Act, registered at Police Station Kalanwali.
Police official, who is present in Court has apprised that petitioner has been arrested on 18.04.2019 in case FIR No. No.277 dated 29.11.2018, under Sections 22-C, 61 and 85 of NDPS, Act, registered at Police Station Kalanwali and as such the present petition is rendered infructuous.
Ordered accordingly.
[MAHABIR SINGH SINDHU] JUDGE April 24, 2019 rashmi Whether speaking/reasoned yes/no Whether reportable? yes/no 1 of 1 ::: Downloaded on - 28-04-2019 04:33:44 :::