Punjab-Haryana High Court
Dalbara Singh vs State Of Punjab & Another on 3 November, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-24674 of 2010 (O & M)
Date of Decision: November 03, 2011
Dalbara Singh
.....PETITIONER(S)
VERSUS
State of Punjab & another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI
LAMBA
PRESENT: - Mr. M.S. Rai, Advocate, for the petitioner.
Mr. Manoj Bajaj, Additional Advocate
General, Punjab, for respondent No.1.
Mr. G.P.S. Bal, Advocate, for respondent
No.2.
. . .
AJAI LAMBA, J (Oral)
1. This petition filed under Section 439(2) Cr.P.C. prays for cancellation of bail granted to respondent No.2, Darshan Singh.
Crl. Misc. No. M-24674 of 2010 [2]
2. Learned counsel for the respondent-State, on instructions from Assistant Sub Inspector, Ramesh Kumar, states that Darshan Singh met with a very serious accident and now is in Comma, and is fighting for his life in hospital.
3. In view of the facts that have emerged, learned counsel for the petitioner does not press the petition for cancellation of bail.
4. The petition is disposed of as not pressed.
(AJAI LAMBA)
November 03, 2011 JUDGE
avin
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?