Punjab-Haryana High Court
Raj Rani vs State Of Haryana Through Advocate ... on 15 February, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 49254 of 2017
DATE OF DECISION :- February 15, 2018
Raj Rani ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Balbir Kumar Saini, 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. vide order dated 22.01.2018, this petition has become infructuous. He has placed on file copy of that order.
Accordingly, the present petition stands dismissed.
(H.S. MADAAN) JUDGE February 15, 2018 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 04-03-2018 06:53:29 :::