Punjab-Haryana High Court
Rajinder Singh Alias Raju vs State Of Punjab on 31 March, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM No. M-7828 of 2016 (O&M)
Date of Decision: 31.3.2016
Rajinder Singh @ Raju --Petitioner
Versus
State of Punjab --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Surinder Garg, Advocate for the petitioner.
Ms. Manpreet Dhaliwal, A.A.G., Punjab.
Mr. Sandeep Kumar, Advocate for the complainant.
***
TEJINDER SINGH DHINDSA.J The present petition filed under Section 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case F.I.R No.62 dated 12.9.2015 under section 395 I.P.C, registered at Police Station, Mansa City-I, District Mansa, is disposed of as having been rendered infructuous as this Court vide order carrying even date passed in CRM No. M-4303 of 2016 titled as Pawan Kumar & others Vs. State of Punjab, has quashed the aforementioned F.I.R on the basis of compromise.
Disposed of.
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