Punjab-Haryana High Court
Ravi @ Shisha vs State Of Haryana on 3 February, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-2721 of 2012(O&M)
DATE OF DECISION: February 03, 2012
Ravi @ Shisha .....Petitioner
VERSUS
State of Haryana ....Respondent
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
PRESENT: Mr. JS Bedi, Advocate
for the petitioner.
Mr. Saurabh Mohunta, DAG, Haryana
for the State.
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RANJIT SINGH, J.
There is version and counter-version in this case. It will be seen during the trial as to who is really blameworthy.
Without making any comment on merit, bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Gurgaon.
February 03, 2012 ( RANJIT SINGH ) monika JUDGE