Present:- Mr. Goldy Jakhaa, Advocate for Mr. J.S. Dhaliwal, Advocate for the petitioner. Ms. Tanushree Gupta, DAG, Haryana.
1. Whether the Reporters of local newspaper may be allowed to see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ? KULDIP SINGH J. (ORAL) Heard. Learned State counsel, on instructions from ASI Rai Singh, contends that petitioner has joined the investigation and no recovery has been effected from him. Petitioner is no longer required for further investigation. In view of the matter, the interim bail granted to the petitioner vide order dated 30.11.2018 is made absolute. Petition stands allowed. (KULDIP SINGH) JUDGE 11.01.2019 preeti Whether speaking / reasoned Yes/No Whether Reportable: Yes/No
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