Punjab-Haryana High Court
Madan Gopal vs State Of Haryana And Another on 4 September, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Criminal Misc. No.M-18099 of 2009 (O&M)
Date of Decision: 4.9.2009.
Madan Gopal
....Petitioner
Versus
State of Haryana and another
...Respondents
CORAM : Hon'ble Mr. Justice Rajesh Bindal
Present:- Mr. Deepak Sharma, Advocate for the petitioner.
Mrs. Ritu Punj, Deputy Advocate General, Haryana.
RAJESH BINDAL J.
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The petitioner in the present case was summoned by the trial Court to face trial in a complaint filed by the complainant on 8.4.2003 in an incident which is alleged to have taken place way back in the year 1998.
In terms of the order passed by this court on 13.7.2009 the petitioner has already appeared before the Court below and furnished his bail bonds. Even the co-accused of the petitioner was already granted bail by the learned Sessions Judge.
Considering the fact that the case is old one in which the petitioner has now been summoned to face trial on the complaint filed by the complainant, the interim order passed by this Court on 13.7.2009 is made absolute.
Disposed of.
(RAJESH BINDAL) 4.9.2009 JUDGE vs/Reema