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Dalip Singh and Another vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 22 February 2008 · Citation: (2008) 02 P&H CK 0001

HON’BLE JUDGES
Rajesh Bindal, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 319
CASE NUMBER
Criminal Miscellaneous No. 52992 M of 2007
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Judgment

3 paragraphs · 126 words

Rajesh Bindal, J.—Learned counsel for the petitioners submits that in terms of the order by this Court on 05.12.07 he has already furnished bail bonds before learned Court below. He further submits that the husband of the deceased has already been released on regular bail by the Court below. Petitioners are father-in-law and brother-in-law(Devar) of the deceased who had committed suicide. Petitioners were initially found innocent by the police in investigation and no challan was presented against them, however, they were summoned in an application filed by the prosecution u/s 319 Cr.P.C. He submits that the petitioners will continue to appear before the Court and face trial.

2.

The interim bail granted to the petitioners on 05.12.07 is made absolute.

3.

The petition is disposed of.