Suresh Vs State of Haryana and others

High Court Of Punjab And Haryana At Chandigarh 20 Sep 2012 Criminal Miscellaneous No. M-29308 of 2012 (O and M) (2012) 09 P&H CK 0376
Bench: Single Bench

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-29308 of 2012 (O and M)

Hon'ble Bench

Naresh Kumar Sanghi, J

Advocates

Harish Bhardwaj, for the Appellant;

Judgement Text

Translate:

Naresh Kumar Sanghi, J.@mdashPrayer in this petition is for issuance of direction to the official respondents to investigate the case in accordance with law. After arguing the case for some time, learned counsel for the petitioner submits that he will confine his arguments with regard to a direction to the Superintendent of Police, Sonepat to decide the application dated 20.08.2012 (Annexure P-2) in accordance with law.

2. Heard.

3. Keeping in view the totality of the circumstances of the case, the Superintendent of Police, Sonepat is directed to take into consideration the application dated 20.08.2012 (Annexure P-2) and pass an appropriate order at the earliest. Disposed of.

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