Punjab-Haryana High Court
Vidya Devi Wife Of Om Parkash vs State Of Haryana on 29 April, 2010
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-7031 of 2010
Date of Decision: 29.04.2010
Vidya Devi wife of Om Parkash
....Petitioner
Versus
State of Haryana
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. N.K. Sanghi, Advocate
for the petitioner.
Mr. Vikas Malik, A.A.G., Haryana
Mr. Sanjay Pal Singh, Advocate
for Mr. Rakesh Nehra, Advocate
for the complainant.
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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 grant of concession of anticipatory bail in case FIR No.50 dated 18.02.2010 under Sections 376, 506 and 120-B IPC registered at Police Station City Bahadurgarh, District Jhajjar.
Learned counsel for the respondent-State, on instructions from ASI Telu Ram, 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 10.03.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 29.04.2010 JUDGE gurpreet