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Rajat Saini vs State Of Haryana
2023 Latest Caselaw 3310 P&H

Citation : 2023 Latest Caselaw 3310 P&H
Judgement Date : 5 April, 2023

Punjab-Haryana High Court
Rajat Saini vs State Of Haryana on 5 April, 2023
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
101 2023:PHHC:047682

CRM-M-16866-2023
Date of decision: 05.04.2023

RAJAT SAINI .-Petitioner
Versus
STATE OF HARYANA ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. R.B. Bharati, Advocate for the petitioner.

Mr. Ashok Singh Chaudhary, Addl. A.G., Haryana. ANIL KSHETARPAL, J(Oral)

The petitioner has not appeared before the Court despite repeated notices forcing the Court to declare him a .proclaimed person.

Hence, no ground to grant concession of anticipatory bail, is

made out.

Dismissed.

All the pending miscellaneous applications, if any, are also disposed of.

April 05, 2023 (ANIL KSHETARPAL) Ay/Kanika JUDGE Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.05 16:06

| attest to the accuracy and authenticity of this order/judgment.

 
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