GURVINDER SINGH Vs. JASBIR SINGH @ JASVIR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant has moved this Court against the impugned order dtd. 7/2/2025 passed by the High Court of Punjab and Haryana at Chandigarh in CRM No. 3089/2025 in CRM-M No.41080/2024, by which the proceeding which had earlier been dismissed on 17/1/2025, and the prayer for anticipatory bail was rejected, on a later petition, the dismissal order was recalled, and anticipatory bail was granted.