Punjab-Haryana High Court
Jagdev Singh Alias Jaggi And Others vs State Of Punjab on 3 December, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 29696 of 2010
Date of decision: 03.12.2010
Jagdev Singh alias Jaggi and others ........ Petitioners
Versus
State of Punjab .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. Manvinder Singh Sidhu, Advocate
for the petitioners
Mr. P S Paul, DAG, Punjab
for the respondent- State
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
This is a petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No. 258 dated 07.09.2010 under Sections 452, 323, 506, 148, 149, 427 of Indian Penal Code, registered at Police Station P S Focal Point, Ludhiana City.
Learned State counsel, on instructions from HC-Dilbagh Singh, states that the petitioners have since joined the investigation.
In view of the above, the order dated 07.10.2010 passed by this Court is made absolute.
(Nirmaljit Kaur) Judge 03.12.2010 mohan