Shishpal And Another vs State Of Haryana
2023 Latest Caselaw 5721 P&H

                                                                                   2023:PHHC:060576

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.213                        CRM-M-10747-2023
                                                          Date of Decision : April 28, 2023

                        Shishpal and another                                            ...Petitioners

                                                           Versus

                        State of Haryana                                                ...Respondent


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:      Mr. Karanbir Singh Nalwa, Advocate with
                                      Mr. H.S. Grewal, Advocate, for the petitioners.

                                      Mr. Himmat Singh, DAG, Haryana.
                                      *****

                        SUDHIR MITTAL, J. (ORAL)

Learned counsel for the petitioners submits that the petitioners

have joined the proceedings pursuant to order dated 01.03.2023 passed by

this Court.

2. In view of the above, the petition has been rendered infructuous

and is disposed of.

3. By way of abundant caution, it is directed that in case the bail

bonds have not been furnished till date, they shall be furnished and accepted

by the trial Court.

                        April 28, 2023                                       (SUDHIR MITTAL)
                        Ankur                                                    JUDGE
                        Whether speaking/reasoned              Yes/No
                        Whether Reportable                     Yes/No




ANKUR GOYAL
2023.04.28 14:59
I attest to the accuracy and

integrity of this order/judgment