Parvinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 5606 P&H

1044210 CRM-W-572-2023 in/and
CRWP-5705-2020 (O&M)

PARVINDER SINGH VS STATE OF PUNJAB AND OTHERS

Present: Mr. Ishwar Lal, Advocate
for the petitioner(s).

Mr. JS Arora, DAG, Punjab.

Keke dete

CRM-W-572-2023
This is an application for seeking permission to place on record

the final Report/Challan Form under Section 173 Cr.P.C. in FIR No.53 dated
07.05.2020 in the case State Vs. Parvinder Singh, along with Form No.29
showing the details of recovered items in abovesaid FIR and order dated
07.05.2020 of Special Magistrate/JMIC Mohali, permitting the prosecution
to send the items to FSL, for examination and FSL report dated 03.08.2020.

Counsel submits that inadvertently Section 173 Cr.P.C. has been
typed as 163 Cr.P.C. in the application.

Notice.

On asking of the Court, Mr. JS Arora, DAG, Punjab, who is
present in Court, accepts notice on behalf of respondent (State).

Learned State counsel does not raise any serious objection in allowing the prayer made by the applicant-petitioner(s).

Consequently, application is allowed and documents are ordered to be taken on record. Office to tag the same at appropriate place on the case file & to mark the annexure number.

CRM-W-211-2023 Learned State counsel seeks some more time to file reply.

Adjourned to 20.07.2023.

(SANJAY VASHISTH) JUDGE

April 27, 2023

k.nain

KAVITA NAIN

2023.04.27 17:08

I attest to the accuracy and integrity of this document order/judgment