Punjab-Haryana High Court
Rajender Garg Son Of Sh. Achhru Mal vs Suresh Son Of Om Parkash Son Of Achhru Mal on 15 July, 2009
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-14933 of 2009 (O/M).
Date of Decision : July 15, 2009.
Rajender Garg son of Sh. Achhru Mal, resident of House No. 284-L, Model
Town, Panipat, now resident of Ludhiana (Punjab).
...... Petitioner.
Versus.
Suresh son of Om Parkash son of Achhru Mal, resident of House No. 705,
H.U.D.A, Part-II, Panipat, and another.
..... Respondents.
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH.
Present:- Mr. P.S. Hundal, Senior Advocate, with
Mr. Premjit.S. Hundal, Advocate,
for the petitioner.
Mr. Rakesh Gupta, Advocate,
for the respondent No. 1.
Mr. Yash Pal Malik, A.A.G., Haryana,
for the respondent No. 2-State.
AUGUSTINE GEORGE MASIH, J. (ORAL).
Counsel for the petitioner Mr. Premjit S. Hundal, states that the petitioner, as per directions of this Court dated 28.05.2009, has surrendered before the Trial Court and the Court has granted him bail. In view of the above, order dated 28.05.2009 is made absolute.
The present petition stands disposed of.
(AUGUSTINE GEORGE MASIH) JUDGE July 15, 2009.
sjks.