Punjab-Haryana High Court
Mandeep Singh @ Money vs State Of Punjab on 2 July, 2015
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Crl.Misc. No.M-12290 of 2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl.Misc. No.M-12290 of 2015
Date of Decision : 2.7.2015
Mandeep Singh @ Money ......Petitioner
Vs.
State of Punjab ......Respondent
...
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK ...
Present : Mr. D.S. Pheruman, Advocate for the petitioner.
Mr. D.S.Virk, AAG, Punjab.
...
1. To be referred to the Reporter or not ?
2. Whether the judgement should be reported in Digest ? RAMESHWAR SINGH MALIK, J Petitioner seeks pre-arrest bail in FIR No.345 dated 16.10.2012 under Sections 420/489-A/489-B/489-C/489-D/489-E IPC P.S. City Tarn Taran Distt. Tarn Taran.
Notice of motion was issued and interim protection was granted. Learned counsel for the petitioner submits that in compliance of the order dated 21.4.2015 passed by this court, petitioner surrendered before the learned trial court and moved an appropriate application seeking bail pending trial, which has been allowed by the learned trial court, vide order dated 24.4.2015. The bail bonds were accepted.
Learned counsel for the State, on instructions from ASI Sanjeewan Singh, Police Station Goindwal Sahib fairly states that the GREESH SAHNI 2015.07.03 12:57 I attest to the accuracy and integrity of this document Chandigarh Crl.Misc. No.M-12290 of 2015 2 statement made by learned counsel for the petitioner is based on record.
In view of the above, the order dated 21.4.2015 is hereby made absolute.
The present petition stands disposed of.
2.7.2015 (RAMESHWAR SINGH MALIK)
GS JUDGE
GREESH SAHNI
2015.07.03 12:57
I attest to the accuracy and
integrity of this document
Chandigarh
Crl.Misc. No.M-12290 of 2015 3
GREESH SAHNI
2015.07.03 12:57
I attest to the accuracy and
integrity of this document
Chandigarh
Crl.Misc. No.M-12290 of 2015 4
GREESH SAHNI
2015.07.03 12:57
I attest to the accuracy and
integrity of this document
Chandigarh