Punjab-Haryana High Court
Mahesh Chand Jain And Another vs State Of Haryana And Another ... on 30 July, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court,at Chandigarh.
Crl.Misc. No.M- 7531 of 2008
Decided on July 30,2008.
Mahesh Chand Jain and another --- Petitioners
vs.
State of Haryana and another ---Respondents.
Present: Mr.Amarjit Markan,Advocate, for the petitioners Mr. S.S.Goripuria,DAG,.Haryana.
Mrs.Archana Sharma,Advocate, for respondent No.2. Rakesh Kumar Jain,J:
Counsel for the petitioners submits that pursuant to the order dated 25.3.2008, the petitioners have joined the investigation. This fact is admitted by Mr. Goripuria, on instructions from ASI Rajbir Singh. It is further stated by Mr. Goripuria, that even the husband has been granted anticipatory bail by this Court vide Crl.Misc.No.9671-M of 2008 decided on 29.5.2008.
In view of the above, without commenting any further on the merits of the case,the present petition is allowed and the interim order dated 25.3.2008, is made absolute.
July 30,2008 (Rakesh Kumar Jain) RR Judge