Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges

    Sukhwinder Singh Petitioner v. State Of Punjab

    Harinder Singh Sidhu, J. (Oral):— Learned counsel for the petitioner states that in terms of order dated 11.11.2016 passed by this Court, the petitioner has surrendered before the trial Court. Thereafter, the petitioner has been ordered to be released on bail.

    2. Accordingly, this petition praying for grant of anticipatory bail to the petitioner, has been rendered infructuous.

    3. Dismissed as having become infructuous.

    Use AI to get other relevant cases.

    Comments

    Sukhwinder Singh Petitioner v. State Of Punjab
    (Feb 13, 2017)