Punjab-Haryana High Court
Sukhwinder Singh @ Khinder vs State Of Punjab on 6 August, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-11150 of 2010
Date of Decision: 06.08.2010
Sukhwinder Singh @ Khinder
....Petitioner
Versus
State of Punjab
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. L.S. Sidhu, Advocate
for the petitioner.
Mr. Manoj Bajaj, Addl. A.G., Punjab
for the respondent-State.
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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 ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 438 Cr.P.C for issuance of direction to the SHO/Illaqa Magistrate/Arresting Officer to release the petitioner on bail in the event of his arrest in case FIR No.310 dated 13.12.2009 under Sections 452/380/427/506/148 and 149 IPC registered at Police Station City Tarn Taran, District Tarn Taran.
Learned counsel for the respondent-State, on instructions from ASI Kashmir Singh, states that the petitioner has since joined the investigation and is no more required by the police.
Accordingly, the present petition is allowed and the Order dated 20.04.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 06.08.2010 JUDGE gurpreet