Punjab-Haryana High Court
Prof. Darshan Singh vs State Of Punjab on 31 October, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M- 28265 of 2008
Date of decision : 31.10.2008
Prof. Darshan Singh .....Petitioner
Versus
State of Punjab ...Respondent
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. G.P.S.Bal, Advocate for the petitioner.
S. D. ANAND, J.
Learned counsel states that he would be content and interests of justice would be served if a direction is issued to the learned Trial Court to pass an order in the context of the bail plea to be preferred either for the continuation/extension of the previous order or for passing an order afresh on the very day, the challan is presented.
Ordered accordingly.
October 31, 2008 (S.D. ANAND) Pka JUDGE