Kuldip Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 30 Sep 2002 Criminal Miscellaneous No. 32039-M of 2002 (2002) 09 P&H CK 0036
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 32039-M of 2002

Hon'ble Bench

R.C. Kathuria, J

Advocates

N.C. Doabia, for G.S. Savra, for the Appellant; Inderjit Singh Gehlot, AAG, for the Respondent

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 439
  • Penal Code, 1860 (IPC) - Section 237, 420, 489

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

R.C. Kathuria, J.@mdashCounsel for the petitioner states that he may be permitted to withdraw the petition at this stage so as to enable the petitioner to approach the Court of Session. Dismissed as prayed for.

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Case Metadata
  • Ck Citation: (2002) 09 P&H CK 0036
  • Coram: R.C. Kathuria, J
  • Bench: Single Bench
  • Advocates: N.C. Doabia, for G.S. Savra, for the Appellant; Inderjit Singh Gehlot, AAG, for the Respondent
Referenced Acts & Sections
  • Criminal Procedure Code, 1973 (CrPC) - Section 439
  • Penal Code, 1860 (IPC) - Section 237, 420, 489
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