Punjab-Haryana High Court
Asmail Khan & Another vs State Of Punjab on 28 July, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-24423 of 2008(O&M)
Date of decision:28.07.2009.
Asmail Khan & Another
..... Petitioners
VERSUS
State of Punjab
.... Respondent
CORAM:HON'BLE MR.JUSTICE HARBANS LAL.
Present: Mr. Dheeraj Jain, Advocate,
for the petitioners.
Mr. Arshvinder Singh, DAG, Punjab.
***
HARBANS LAL, J. (ORAL)
On instructions from ASI Darshan Singh, the learned State counsel informs that the petitioners, in compliance with the order dated 19.09.2008, vide which they were admitted to interim anticipatory bail by this Court, have joined the investigation and they are not required for further interrogation.
Accordingly, the order dated 19.09.2008 is made absolute. Petition stands disposed of.
(HARBANS LAL) JUDGE July 28, 2009 shamsher