Kamaljeet Singh Dhillon vs State Of Punjab
2023 Latest Caselaw 5786 P&H

                                                                                2023:PHHC:061138

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh

                                                               CRM-M-6050-2016 (O&M)
                                                               Date of Decision:- 29.04.2023

                 Kamaljeet Singh Dhillon                                         ... Petitioner
                                                      Versus
                 State of Punjab                                                 ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Gurmohan Singh Bedi, Advocate, for the petitioner.

                                  Mr. Siddharth Attri, AAG, Punjab,
                                  assisted by Inspector Shakunt Chaudhary.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

The instant petition has been filed by the petitioner seeking

quashing of the entire proceedings mainly on the ground that a cancellation

report had been presented six times.

Learned State counsel has today passed on a photocopy of order

dated 28.4.2023 (yesterday's order) passed by learned Additional Sessions

Judge-4 which is in the nature of a short order, wherein it is recorded that by

way of a separate detailed order the accused have been ordered to face trial.

Since, the trial Court has now taken cognizance, the instant

petition is disposed of with liberty to the petitoner to challenge order dated

28.4.2023 by taking all such grounds, as may be available to him including

the ground which have been raised in the instant petition.

                 29.04.2023                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE
                                  Whether speaking /reasoned         Yes / No
                                  Whether Reportable                 Yes / No

MOHAN SINGH
2023.04.29 13:34
I attest to the accuracy and
authenticity of this
order/judgment