Punjab-Haryana High Court
Kaka Alias Harvinder Singh And Another vs State Of Punjab on 27 April, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-11788of 2011 (O&M)
Date of Decision: April 27, 2011
Kaka alias Harvinder Singh and another. ....Petitioners
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
1. Whether reporters of local news papers may be
allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. D.S. Pheruman, Advocate,
for the petitioner.
Alok Singh, J. (Oral)
Learned counsel for the petitioners states that he may be permitted to withdraw this petition. He has further stated that petitioners shall surrender/appear before the Illaqa Magistrate on or before 02.05.2011 and shall move regular bail application.
Petition is dismissed as withdrawn. However, petitioners shall surrender/appear before the Illaqa Magistrate on or before 02.05.2011 as undertook by the learned counsel for the petitioners. In the event of moving regular bail application, the same shall be decided in accordance with law, at its own merit, without any further delay.
April 27, 2011 ( Alok Singh ) vkd Judge