Citation : 2023 Latest Caselaw 11722 P&H
Judgement Date : 2 August, 2023
2023:PHHC:101081
210-1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-31133-2023
DECIDED ON: 02.08.2023
SARWAN SINGH AND ANOTHER
.....PETITIONERS
VERSUS
STATE OF PUNJAB
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Nirmal Sharma, Advocate for
Mr. Akhilesh Vyas, Advocate
for the petitioners.
Mr. Sarabjit Singh Cheema, DAG, Punjab.
****
JASGURPREET SINGH PURI, J (ORAL)
At the outset, Mr. Sarabjit Singh Cheema, DAG, Punjab, has stated
on instructions from SI Rashpal Singh, that in pursuance of the order passed
by this Court on 23.06.2023, the petitioners have already joined investigation
and they are fully cooperating with the investigation process and they are not
required for custodial interrogation.
In view of the stand taken by the learned State counsel, the present
petition is allowed and the order dated 23.06.2023 is hereby made absolute.
dated ----------is hereby made absolute.
(JASGURPREET SINGH PURI) JUDGE 02.08.2023 neelam/kusum
Whether speaking/reasoned Yes/No Whether reportable Yes/No
KUSUM 2023.08.04 18:19 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD
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