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Judgment
9 paragraphs · 143 wordsDaya Chaudhary, J.—Mr. Aggarwal, learned Senior Counsel for the petitioners submits that the petitioners have joined the investigation and
after presentation of the challan, they have surrendered before the trial Court and furnished their bail bonds and surety bonds to its satisfaction,
whereas learned Counsel for the complainant submits that incomplete challan has been presented.
Mr. Munjal, learned Addl. A.G. Punjab, on instructions from Head Constable Joginder Singh, submits that complete challan has been presented
in the Court.
Since the petitioners have joined the investigation and after presentation of the challan, they have surrendered before the trial Court and
furnished their bail bonds and surety bonds to its satisfaction, the interim order passed in this petition on 27th April, 2010 in the same terms as in
Crl. Misc. No. M-7952 of 2010 is made absolute.
The petition is disposed of accordingly.