Punjab-Haryana High Court
Avtar Singh @ Tari vs State Of Punjab on 10 July, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-12114 of 2012 (O&M)
Date of decision: July 10, 2012.
Avtar Singh @ Tari
... Petitioner(s)
v.
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Jagraj Singh Khiva, Advocate, for the petitioner.
Shri J.S. Bhullar, Assistant Advocate General, Punjab.
Paramjeet Singh, J. (Oral):
Present petition has been filed under Section 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioner in a case arising out of FIR No.27, dated 12.5.2011, registered at Police Station Bhikhi, District Mansa, under Sections 315, 376 of the Indian Penal Code.
Learned State Counsel, after seeking instructions from ASI Raghbir Singh, states that the case is now fixed for arguments after the parties had adduced their evidence.
Dismissed as not pressed.
[ Paramjeet Singh ] July 10, 2012. Judge kadyan