Punjab-Haryana High Court
Ved Parkash @ Pappu vs State Of Haryana on 4 December, 2017
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
201 CRM-M-31501-2017
Date of Decision: 04.12.2017.
Ved Parkash @ Pappu ....Petitioner.
Versus
State of Haryana ....Respondent.
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CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
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Present: Mr. Keshav Pratap Singh, Advocate for the petitioner.
Mr. Surender Singh, Assistant Advocate General, Haryana.
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Ramendra Jain, J.(Oral)
Learned counsel for the respondent-State, on instructions from ASI Lakhwinder Singh, submitted that the petitioner has joined the investigation and is no more required for any custodial interrogation.
In view of the above, the order dated 28.09.2017 passed by this Court granting interim bail to the petitioner is made absolute. The petitioner shall abide by the conditions laid down in Section 438(2) Cr.P.C.
Petition stands disposed of accordingly.
(RAMENDRA JAIN) JUDGE 04.12.2017 jitender sharma Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No 1 of 1 ::: Downloaded on - 09-12-2017 06:41:52 :::