Punjab-Haryana High Court
Supriya Jain vs State Of Haryana on 19 September, 2012
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-23933-2012 (O&M).
Date of decision: September 19, 2012.
Supriya Jain
..... Petitioner
Versus
State of Haryana
..... Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT Mr.Rajiv Sharma, Advocate, for the petitioner.
Mr.Subash Godara, Addl. A.G., Haryana
M.M.S. BEDI, J. (ORAL)
State counsel, on the instructions of SI Sunder Pal, informs that the petitioner has joined investigation. Since the complainant has been compensated for the alleged loss and the matter has been compromised, interim order dated 9.8.2012, is hereby made absolute subject to all the conditions under Section 438 (2) Cr.P.C.
Disposed of.
(M.M.S. BEDI) September 19, 2012. JUDGE rka