Punjab-Haryana High Court
Gulzar Singh And Others vs State Of Punjab --Respondent on 26 August, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court, at Chandigarh.
CRM-M-21985 of 2011
Decided on Aug 26,2011
Gulzar Singh and others --Petitioners
vs.
State of Punjab --Respondent.
AND CRM-M-23390 of 2011 Decided on Aug 26,2011 Sawinder Singh and another --Petitioners vs. State of Punjab --Respondent.
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present: Ms.Sukhpreet Kaur,Advocate, for the petitioners in CRM-M-21985 of 2011 Mr.Ranjit Sharma,Advocate,for the petitioners in CRM-M-23390 of 2011.
Mr.A.S.Rai,DAG,Punjab Rakesh Kumar Jain,J:(Oral) This order shall dispose of two petitions bearing CRM-M- 21985 of 2011 titled as Gulzar Singh and others Vs. State of Punjab in which notice of motion was issued on 22.7.2011 and interim bail was granted and CRM-M-23390 of 2011 titled as Sawinder Singh and another Vs. State of Punjab in which notice of motion was issued on 4.8.2011 and interim bail was granted.
Learned counsel for the petitioners in both the petitions have CRM-M-21985 of 2011 -2- submitted that in terms of order granting interim bail, the petitioners have joined the investigation. This fact is admitted by the learned State Counsel on receiving instructions from ASI Gurinderbir Singh.
In view thereof, the order dated 22.7.2011 passed in CRM-M- 21985 of 2011 and order dated 04.8.2011in CRM-M-23390 of 2011 are hereby made absolute subject to the conditions already contained therein.
Petitions are disposed of.
August 26,2011 (Rakesh Kumar Jain) RR Judge