Punjab-Haryana High Court
Kaushal Rao Singla vs State Of Punjab on 21 December, 2016
CRM-M-36742 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36742 of 2016
Date of Decision: 21.12.2016
Kaushal Rao Singla ....Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MRS. JUSTICE SNEH PRASHAR
Present: Mr. H.S. Randhawa, Advocate for
Mr. Preetinder S. Ahluwalia, Advocate
for the petitioner.
Mr. C.S. Brar, DAG, Punjab.
*****
SNEH PRASHAR, J. (Oral)
The present petition has been filed under Section 438 of the Code of Criminal Procedure (Cr.P.C.) for grant of concession of anticipatory bail to the petitioner in case First Information Report No.31 dated 26.02.2013 under Section 420 and 409 of the Indian Penal Code registered at Police Station City Sri Muktsar Sahib, District Muktsar.
Learned counsel for the petitioner submits that in complaince of order dated 12.10.2016 passed by this Court, the petitioner has appeared before learned trial Court and has furnished the bail bonds.
In view of the submission made by learned counsel for the petitioner, the petition is allowed and interim order dated 12.10.2016 is hereby made absolute.
(SNEH PRASHAR)
December 21, 2016 JUDGE
rashmi
Whether Reasoned/Speaking? Yes/No
Whether Reportable? Yes/No
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