Punjab-Haryana High Court
Daljit Singh And Another vs Gagandeep Kaur on 15 May, 2018
Author: Jaishree Thakur
Bench: Jaishree Thakur
Crl. Misc. M-43807 of 2017 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
Crl. Misc. M-43807 of 2017 (O&M)
Date of Decision: May 15, 2018
Daljit Singh and another
...Petitioners
Versus
Gagandeep Kaur
...Respondent
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Saravpreet Gurna, Advocate
for the petitioner.
None for the respondent.
********
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 of Cr.P.C., for grant of anticipatory bail to the petitioners in a private complaint case No.COMI No.187/2016(COMP NO.1-T of 2017) dated 19.09.2016 titled as "Gagandeep Kaur vs. Manpreet Singh, Daljit Singh and Sanjeev Kumar", under Sections 354, 342, 506, 323, 120-B, 34 of Indian Penal Code.
Learned counsel for the petitioners contends that pursuant to the order dated 22.11.2017 passed by this court granting interim bail to the petitioners, the petitioners herein have appeared before the trial court and furnished the requisite bail bonds and surety bonds.
In view of the fact that pursuant to the order passed by this 1 of 2 ::: Downloaded on - 20-05-2018 12:10:23 ::: Crl. Misc. M-43807 of 2017 -2- court, the petitioners have already furnished the requisite bail bonds and surety bonds before the trial court, the order dated 22.11.2017 granting interim bail to the petitioners is made absolute.
(JAISHREE THAKUR)
May 15, 2018 JUDGE
vijay saini
Whether speaking/reasoned Yes
Whether reportable Yes/No
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