Punjab-Haryana High Court
Rama Shankar Prasad vs State Of Haryana on 7 May, 2010
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. M. No.7966-M of 2010
Date of Decision:7.5.2010
Rama Shankar Prasad
.... Petitioner
Versus
State of Haryana
.... Respondent
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Gobind Dhanda, Advocate for the petitioner.
Mr. Sanjeev Sura, Addl. A.G. Haryana.
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1.Whether Reporters of Local Newspapers 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?
NIRMALJIT KAUR, J.
The present petitioner is seeking anticipatory bail in case FIR No.30 dated 7.3.2010 registered under Sections 498-A and 406 IPC at Police Station Sushant Lok, District Gurgaon.
Learned counsel appearing on behalf of the State on instructions from ASI Jai Kumar states that the petitioner has since joined the investigation.
Accordingly, order dated 17.3.2010 is made absolute and the petition is allowed as such.
7.5.2010 ( NIRMALJIT KAUR ) rajeev JUDGE