Punjab-Haryana High Court
Sarabjit Kaur @ Babbi vs State Of Punjab on 24 September, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-12771 of 2012 (O&M)
Date of decision: 24.09.2012
Sarabjit Kaur @ Babbi
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr.V.K. Vij, Advocate, for
Mr. Divjyot S. Sandhu, Advocate, for the petitioner.
Mr. J.S. Bhullar, AAG, Punjab.
*****
PARAMJEET SINGH, J. (ORAL)
This is a petition filed under Section 439 of the Code of Criminal Procedure for grant of concession of regular bail to the petitioner in case FIR No.29 dated 1.4.2011 registered under Sections 302/201/120-B IPC, at Police Station Fattudhinga, District Kapurthala.
Learned counsel for the petitioner states that this petition has been rendered infructuous, as the petitioner has been acquitted.
Dismissed as infructuous.
(Paramjeet Singh) Judge September 24, 2012 R.S.