Punjab-Haryana High Court
Chetanya Swaroop Sharma vs State Of Haryana on 31 July, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
Crl.M.No.M-1831 of 2008
Date of Decision : 31.7.2008.
Chetanya Swaroop Sharma, Advocate
..Petitioner.
Vs.
State of Haryana
..Respondent.
CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present : Mr.Vikas Kumar, Advocate for the petitioner.
Mr.S.S.Goripuria, DAG Haryana.
RAKESH KUMAR JAIN, J.
Counsel for the petitioner has stated that pursuant to order dated 28.3.2008, the petitioner has already joined investigation. This fact is admitted by State counsel on instructions received from Inspector Satpal. Counsel for the petitioner further submits that even the main accused has already been granted bail.
Be that as it may, without commenting on the merits of the case, order dated 28.3.2008, is made absolute.
Disposed of.
(Rakesh Kumar Jain) 31.7.2008 Judge Meenu