Punjab-Haryana High Court
Kulwinder Singh @ Laddu vs State Of Punjab -Respondent on 16 July, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No. M-9088 of 2009
Date of decision: July 16, 2009
Kulwinder Singh @ Laddu -Petitioner
Versus
State of Punjab -Respondent
Coram Hon'ble Mr. Justice Rajan Gupta
Present: Mr. AS Manaise, Advocate, for
the petitioner.
Mr. Shilesh Gupta, DAG, Punjab.
Rajan Gupta, J.(Oral)
Learned State counsel ( on instructions from ASI Harsharn Singh, who is present in Court) submits that pursuant to order dated 7-5-2009, petitioner has joined the investigation and is no longer required for custodial interrogation.
In view of the statement made by learned State counsel, the interim order dated 7.5.2009 is hereby made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
The petition stands allowed in aforesaid terms.
[Rajan Gupta] Judge July 16, 2009.
'ask'