Punjab-Haryana High Court
Mulk Raj And Others vs State Of Punjab on 7 December, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-26135 of 2010
Date of Decision: 07.12.2010
Mulk Raj and others
....Petitioner
Versus
State of Punjab
...Respondent
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. R.V.S. Chugh, Advocate
for the petitioners.
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 petitioners in case FIR No.99 dated 11.08.2010 under Sections 452/323/447/379/506/148 and 149 IPC registered at Police Station Bhikhi, Tehsil and District Mansa.
Learned counsel for the respondent, on instructions from ASI Jaswant 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 08.09.2010 passed by this Court is made absolute.
(NIRMALJIT KAUR) 07.12.2010 JUDGE gurpreet