Punjab-Haryana High Court
Varinder Pal Likhi Son Of Madan Lal Likhi ... vs State Of Punjab on 9 December, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-30826 of 2010
Date of Decision: 09.12.2010
Varinder Pal Likhi son of Madan Lal Likhi and another
....Petitioners
Versus
State of Punjab
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Divya Vishavjeet Singh, Advocate
for the petitioner.
Mr. P.S. Bajwa, D.A.G., Punjab
for the respondent-State.
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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 anticipatory bail to the petitioner in case FIR No.219 dated 27.09.2010 under Sections 406/498-A IPC registered at Police Station Shimlapuri, District Ludhiana.
Learned counsel for the respondent-State, on instructions from ASI Bant Singh, states that the petitioners have since joined the investigation and are no more required by the police.
Accordingly, the present petition is allowed and the Order dated 15.10.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 09.12.2010 JUDGE gurpreet