Punjab-Haryana High Court
Jaspal Alias Bittu And Anr vs State Of Haryana And Another on 1 December, 2022
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
234
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No.51510 of 2022 (O&M)
Date of decision: 01.12.2022
Jaspal @ Bittu and another
....Petitioners
Versus
State of Haryana and another
....Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Manoj Kaushik, Advocate
for the petitioners.
Mr. Deepak Kumar Grewal, DAG, Haryana.
ARVIND SINGH SANGWAN J. (Oral)
Prayer in this petition is for quashing of Kalandra bearing DDR No.NIL dated 10.08.2022 registered under Sections 107/151 Cr.P.C., at Police Station Kalanwali, District Sirsa.
Counsel for the State submits that the kalandra was registered in order to prevent any untoward incident between the parties and both the parties were directed to maintain good conduct for a period of 01 year under Section 116(3) Cr.P.C. He further submits that no prejudice is caused to the petitioner as they have been only asked to furnish bonds for maintaining law and order.
Accordingly, finding no ground, this petition is dismissed.
(ARVIND SINGH SANGWAN)
JUDGE
01.12.2022
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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