Punjab-Haryana High Court
Kulwant Singh vs State Of Punjab on 17 April, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-10068-2018 (O&M)
Date of decision:17.04.2018
Kulwant Singh ... Petitioner
Vs.
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. K.S. Sidhu, Advocate for the petitioner.
Mr. Sidakmeet Singh Sandhu, AAG, Punjab.
Ms. Neha Bakshi, Advocate for
Ms. Gurpal Dullat, Advocate for the complainant.
...
TEJINDER SINGH DHINDSA, J. (ORAL).
The instant petition was filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. for grant of interim regular bail for a period of seven days i.e. from 09.03.2018 to 15.03.2018 in FIR No.6, dated 19.10.2016, under Sections 420/467/468/471/120-B IPC and Sections 4/5 of the Money Circulation Scheme Banning Act, 1978, registered at Police Station State Crime, SAS Nagar (Mohali) in order to enable the petitioner to participate in the marriage ceremonies of his son.
Counsel representing the petitioner states that marriage of the son of the petitioner has already been solemnized and as such, nothing survives in the present petition.
Accordingly, petition stands disposed of as not pressed.
17.04.2018 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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