LAWS(P&H)-2010-4-418

AMIT YADAV Vs. STATE OF HARYANA

Decided On April 01, 2010
AMIT YADAV Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner was granted interim bail till 31.3.2010 to appear in B.A. Part-II Examination at K.L.P. College, Rewari Centre, Rewari.

(2.) It is stated by the learned Counsel for the petitioner that the petitioner has surrendered in Court in compliance to the order dated 19.3.20 10 passed by this Court.

(3.) Heard counsel for the parties.