Safik Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh 11 Dec 2012 Criminal Miscellaneous No. M-28923 of 2012 (2012) 12 P&H CK 0138
Bench: Single Bench

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-28923 of 2012

Hon'ble Bench

Daya Chaudhary, J

Advocates

S.S. Nara, D.A.G., Haryana for Respondent-State, for the Respondent

Judgement Text

Translate:

Daya Chaudhary, J.@mdashLearned State counsel, on instructions from ASI Wazir Singh, submits that the petitioner has since joined investigation in view of Order passed on 18.09.2012 and is not required for further investigation at this stage. In view of the submission made by learned State counsel, the order passed by this Court on 18.09.2012 is made absolute.

2. The petition is disposed of accordingly.

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Case Metadata
  • Ck Citation: (2012) 12 P&H CK 0138
  • Coram: Daya Chaudhary, J
  • Bench: Single Bench
  • Advocates: S.S. Nara, D.A.G., Haryana for Respondent-State, for the Respondent
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