Punjab-Haryana High Court
Nand Kishore @ Lala vs State Of Haryana on 1 March, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-4094 of 2017
Date of decision : 01.03.2017
Nand @ Kishore @ Lala
....Petitioner
V/s
State of Haryana
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. APS Deol, Sr. Advocate with Mr. H.S. Deol, Advocate for the petitioner. Mr. Rohit Arya, Asst. A.G. Haryana. RAJAN GUPTA J.
Admittedly, trial of the case is at the fag end. There is, thus, no ground made out for enlarging the petitioner on bail at this stage. Dismissed.
March 01, 2017 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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