Punjab-Haryana High Court
Kuldeep Singh vs State Of Punjab on 4 May, 2018
Author: H. S. Madaan
Bench: H. S. Madaan
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M No. 11934 of 2018 (O&M)
Date of decision : 4.5.2018
...
Kuldeep Singh
................Petitioner
vs.
State of Punjab
.................Respondent
Coram: Hon'ble Mr. Justice H. S. Madaan
Present: Mr.R.P. Dhir, Advocate
for the petitioner.
Mr. Saurav Khurana, Deputy Advocate General,
Punjab.
...
H. S. Madaan, J. (Oral)
Learned counsel for the petitioner states that since the petitioner has been granted regular bail by the Court below under Section 167(2) Cr.P.C. therefore, the present petition has become infructuous and it be disposed of accordingly.
Dismissed as having become infructuous.
( H.S. Madaan )
4.5.2018 Judge
chugh
Whether speaking / reasoned Yes / No
Whether reportable Yes / No
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