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Punjab-Haryana High Court

Rinku @ Lachi vs State Of Punjab on 15 October, 2015

Author: Fateh Deep Singh

Bench: Fateh Deep Singh

              IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH



                                             Criminal Misc. No. M-26247 of 2015
                                             Date of decision : October 15, 2015


              Rinku @ Lachi                                           ....Petitioner
                                             versus
              State of Punjab                                         ....Respondent


              Coram:             Hon'ble Mr. Justice Fateh Deep Singh


              Present :          Mr. Achin Gupta, Advocate, for the petitioner
                                 Mr. C.S.Brar, DAG, Punjab


              Fateh Deep Singh, J. (Oral)

Learned counsel for the petitioner submits that in pursuance to interim order dated 27.8.2015, the petitioner has appeared before the trial court and submitted bail bonds and has placed on record certified copy of order of the trial court.

In view of the aforesaid, interim order dated 27.8.2015 is made absolute.

                                                                       ( Fateh Deep Singh )
              October 15, 2015                                                 Judge
                     'tiwana'




DALBIR SINGH TIWANA
2015.10.15 16:25
I attest to the accuracy and

authenticity of this document.