Gurnam Singh Vs State of Punjab and Others

High Court Of Punjab And Haryana At Chandigarh 17 Dec 2012 Criminal Miscellaneous No. M-33751 of 2010 (O and M) (2012) 12 P&H CK 0165
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-33751 of 2010 (O and M)

Hon'ble Bench

Naresh Kumar Sanghi, J

Advocates

F.S. Virk, for Mr. A.S. Gill, for the Appellant; Rupam Aggarwal, D.A.G., Punjab and Mr. M.S. Rai, Advocate, for the Respondent

Final Decision

Dismissed

Judgement Text

Translate:

Naresh Kumar Sanghi, J.

CRM No. 75418 of 2012

1. Prayer in this application is for placing on record the reply filed on behalf of respondent Nos. 5 and 6. Allowed as prayed for.

2. Reply filed on behalf of respondent Nos. 5 and 6 is taken on record.

CRM-M No. 33751 of 2010

3. Learned counsel for the State, on instructions from ASI Balbir Chand, Police Station, Sadar, Fazilka, District Ferozepur, submits that the cancellation report has been prepared and presented before the Senior Superintendent of Police, Fazilka, for approval.

4. In view of the above, learned counsel for the petitioner prays for withdrawal of the present petition at this stage. Dismissed as withdrawn.

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