Gopal Krishan Vs State of Punjab and Others

High Court Of Punjab And Haryana At Chandigarh 17 Jul 2012 Criminal Miscellaneous No. M- 20646 of 2012 (O and M) (2012) 07 P&H CK 0205
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M- 20646 of 2012 (O and M)

Hon'ble Bench

Sabina, J

Advocates

K.S. Hissowal, for the Appellant;

Final Decision

Dismissed

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 482

Judgement Text

Translate:

SABINA, J.@mdashThis petition has been filed u/s 482 of the Code of Criminal Procedure, 1973 for issuance of directions to the official respondents to take legal action against the private respondents. Heard.

2. No ground for interference by this Court is made out. Dismissed.

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Case Metadata
  • Ck Citation: (2012) 07 P&H CK 0205
  • Coram: Sabina, J
  • Bench: Single Bench
  • Advocates: K.S. Hissowal, for the Appellant;
  • Result: Dismissed
Referenced Acts & Sections
  • Criminal Procedure Code, 1973 (CrPC) - Section 482
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