Punjab-Haryana High Court
Sohan Lal And Others vs Ram Saroop on 11 May, 2017
Author: A. B. Chaudhari
Bench: A. B. Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-9687 OF 2017
DATE OF DECISION : 11th MAY, 2017
Sohan Lal & others
.... Petitioners
Versus
Ram Saroop
.... Respondent
CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
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Present : Ms. Anju Arora, Advocate for the petitioners.
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A. B. CHAUDHARI, J. (ORAL)
The petitioners have filed this petition under Section 438(i) Cr.P.C. seeking anticipatory bail in Criminal Complaint No.572/5-7-12, 3168/2013 under Section 3(X) (XIV) (XV) of Scheduled Cast and Scheduled Tribes (Prevention of Atrocities) Act of 1989 and 323, 504, 506 & 34 IPC pending in the Court of Sh. Amandeep Singh, JMIC, Abohar titled as Ram Sarup versus Sohan Lal and others.
Heard learned counsel for the petitioners. The petitioners were granted interim bail by this court vide order dated 22.03.2017.
Learned counsel for the petitioners submits that the petitioners have joined the investigation and they have been granted interim bail by the Court below vide order dated 15.04.2017.
In that view of the matter interim order dated 22.03.2017 is made absolute.
Disposed of accordingly.
11th MAY, 2017 (A. B. CHAUDHARI)
'raj' JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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