Punjab-Haryana High Court
Bilal And Another vs State Of Haryana And Anr on 16 September, 2014
Author: K. C. Puri
Bench: K. C. Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. M-26252 OF 2014 (O&M)
DECIDED ON : 16.09.2014.
Bilal and another
...Petitioners
versus
State of Haryana and another
...Respondents
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present : Mr. Rajesh Bhateja, Advocate,
for the petitioners.
K. C. PURI, J. (ORAL)
Learned counsel for the petitioners wishes to withdraw the present petition for grant of anticipatory bail.
Dismissed as withdrawn.
SEPTEMBER 16, 2014 (K. C. PURI)
shalini JUDGE
SHALINI BHATIA
2014.09.16 16:16
I attest to the accuracy and
authenticity of this document
High Court Chandigarh