Satyawan and Others Vs State of Haryana and Another

High Court Of Punjab And Haryana At Chandigarh 18 Apr 2011 Criminal Miscellaneous No. M. 7002 of 2011 (O and M) (2011) 04 P&H CK 0325
Bench: Single Bench

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M. 7002 of 2011 (O and M)

Hon'ble Bench

Alok Singh, J

Judgement Text

Translate:

Alok Singh, J.@mdashThis is a petition seeking anticipatory bail in Criminal Complaint No. 153-1C of 2010 titled ''Balwan v. Satyawan and others'', pending before the learned Sub Divisional Judicial Magistrate, Loharu.

2. Learned Counsel for the Petitioners states that Petitioners have appeared before the learned Magistrate pursuant to the order passed by this Court dated 14.03.2011 and have already been enlarged on bail by the learned Magistrate. Learned Counsel further states that Petitioners shall keep on appearing on each and every date fixed before the Trial Court.

3. In view of the above statement, present petition is disposed of making order dated 14.03.2011 absolute.

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