Punjab-Haryana High Court
Mandeep Singh Chahal vs State Of Haryana on 8 July, 2020
CRM-M-13269-2020 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
201
CRM-M-13269-2020
Date of decision: 08.07.2020
Mandeep Singh Chahal
.....Petitioner
versus
State of Haryana
....Respondent
CORAM: Hon'ble Mr. Justice Girish Agnihotri
Present: Mr. Dinesh Maurya, Advocate
for the petitioner.
Mr. Deepak Bhardwaj, Deputy AG, Haryana.
****
GIRISH AGNIHOTRI, J. (Oral)
The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.
Learned counsel for the petitioner submits that in compliance of order passed by this Court on 29.05.2020, the petitioner has joined investigation and his custodial interrogation is no more required in this case.
The factum of joining investigation has been affirmed by learned State counsel, on instructions from ASI Maninder Singh.
In view of the submissions made by learned counsel for the parties, the interim order passed by this Court on 29.05.2020, is made absolute.
Petition stands disposed of accordingly.
(GIRISH AGNIHOTRI) JUDGE 08.07.2020 anju rani Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 08-07-2020 21:41:42 :::