Punjab-Haryana High Court
Sant Jarnail Dass Chela Mohan Dass And ... vs State Of Punjab on 13 May, 2010
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 2996 of 2010
Date of decision: 13.05.2010
Sant Jarnail Dass Chela Mohan Dass and another ........ Petitioners
Versus
State of Punjab .......Respondent (s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
-.-
Present: Mr. B S Bhalla, Advocate
for the petitioners
Mr. K S Pannu, DAG, Punjab
for the respondent State
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
This is a petition under Section 438 of Code of Criminal Procedure for grant of pre arrest bail to the petitioners in case FIR No. 147 dated 20.11.2009 under Sections 307/353/186/323/148/149 of the Indian Penal Code registered at Police Station Mehna, District Moga.
Mr. K S Pannu, DAG, Punjab, on instructions from ASI - Kashmir Singh, states that the petitioners have since joined the investigation.
In view of the above, the order dated 23.03.2010 passed by this Court is made absolute.
(Nirmaljit Kaur) Judge 13.05.2010 mohan