Ashok Kumar vs State Of Punjab And Others
2023 Latest Caselaw 22131 P&H

Punjab-Haryana High Court

Ashok Kumar vs State Of Punjab And Others on 16 December, 2023

2023:PHHC:161677
105

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-59452 of 2023
Date of Decision: December 16, 2023

Ashok Kumar
devees Petitioner

versus

State of Punjab and others
ieee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- | Mr. Ankush Dhanerwal, Advocate for
Mr. Vikram Jeet Singh, Advocate
for the petitioner

Ms. Navreet K. Barnala, AAG Punjab

36 2 2

Harpreet Singh Brar, J. (Oral)

1. Learned State counsel has filed status report dated 14.12.2023 on behalf of respondents No. 1 to 3 in the Court today. The same is taken on record.

2. Learned State counsel refers to para No. 5 of the status report and submits that the matter involved in the present case is of civil nature as no offence under the Indian Penal Code is made out and the complaint made by private respondent has been ordered to be consigned to the record.

3. In view of the above, no further directions are required to be passed in the present petition.

4. Disposed of as having been rendered infructuous.

(HARPREET SINGH BRAR) JUDGE December 16, 2023

PEE

Whether speaking/reasoned : Yes/No REENA Whether Reportable : Yes/No

2023.12.16 15:44

| attest to the accuracy and integrity of this order/ judgment Chandigarh