Punjab-Haryana High Court
Pawan Kumar vs State Of Haryana on 24 May, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 14679 of 2018
DATE OF DECISION :- May 24, 2018
Pawan Kumar ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Gurinder Pal Singh, Advocate for the petitioner.
Mr. Neeraj Poswal, AAG, Haryana.
***
Learned counsel for the petitioner states that since the petitioner has been granted bail by the trial Court under Section 167(2) Cr.P.C., therefore, this petition has become infructuous and it be disposed of accordingly.
The petition is dismissed having become infructuous.
(H.S. MADAAN) JUDGE May 24, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 08-07-2018 20:13:28 :::