Punjab-Haryana High Court
Kashmir Singh And Another vs State Of Punjab And Others on 3 December, 2012
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M- 33132 of 2012 (O&M)
Date of decision : 3.12.2012
...
Kashmir Singh and another
................Petitioners
vs.
State of Punjab and others
.................Respondent
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. A.D.S. Ghuman, Advocate for the petitioners
...
K.C. Puri, J.
Crl.M.No. 72002 of 2012 This application has been filed for placing on record Annexures P-8 and P-9.
The application stands allowed. Documents Annexures P-8 and P-9 are taken on record subject to all just exceptions. Main case.
This is a petition for cancellation of bail under Section 439
(ii) Cr.P.C. The trial Court has granted bail to the applicant being a case of cross version.
I see no illegality committed by the trial Court. So, no ground for interference is made out.
Consequently, the petition stands dismissed.
( K.C. Puri ) 3.12.2012 Judge chugh