Punjab-Haryana High Court
Dharminder Kumar vs State Of Punjab on 1 July, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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Criminal Misc. No. M-5192 of 2008 (O&M) Date of Decision:01.07.2008 Dharminder Kumar .....Petitioner Vs. State of Punjab .....Respondent CORAM:- HON'BLE MR. JUSTICE RAJESH BINDAL Present:- Mr. H.R.Nohria, Advocate for the petitioner.
Mr. Anter Singh Brar, DAG, Punjab.
**** RAJESH BINDAL J.
Learned counsel for the State does not dispute that the petitioner has already joined the investigation and after completion of the investigation, challan has also been presented.
Be that as it may, without opining on the merits of the controversy, interim bail granted to the petitioner on 28.2.2008 is made absolute.
The petition is disposed of.
July 01, 2008 ( RAJESH BINDAL ) renu JUDGE