Punjab-Haryana High Court
Netrapal vs State Of Haryana on 14 October, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. M. No.25608-M of 2010
Date of Decision:14.10.2010
Netrapal
.... Petitioner
Versus
State of Haryana
.... Respondent
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Shiv Kumar, Advocate for the petitioner.
Ms. Preeti Chaudhary, A.A.G. Haryana.
Mr. Balram Singh, Advocate for the complainant.
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1.Whether Reporters of Local Newspapers may be allowed to
see the judgment?
2.To be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
NIRMALJIT KAUR, J.(Oral)
The present petitioner is seeking anticipatory bail in case FIR No.177 dated 29.7.2010 registered under Sections 148,149,323,452,285,506 of IPC and Section 25/54/59 of Arms Act at Police Station Sadar, Ballabgarh, District Faridabad.
No specific role has been attributed to the petitioner for the offence as mentioned in the FIR.
Learned counsel appearing on behalf of the State on instructions from ASI Shabbudin states that the petitioner has since joined the investigation.
Accordingly, order dated 1.9.2010 is made absolute and the petitioner is allowed as such.
14.10.2010 ( NIRMALJIT KAUR ) rajeev JUDGE