Kulwinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 17946 P&H

                                                                                    2023:PHHC:132962

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            116                                                            CRM-M-51947-2023
                                                                           Date of decision: 12.10.2023

            Kulwinder Singh
                                                                                             ....Petitioner
                                                       Versus

            State of Punjab and others

                                                                                          ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Jitender Singh Dadwal, Advocate for the petitioner.

                                   Ms. Himani Arora, AAG, Punjab.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 Cr.P.C. for issuance of direction to respondent Nos.1 to 3 to conduct free and fair investigation in FIR No.44, dated 16.06.2023, registered under Sections 302 and 34 IPC at Police Station Daba, District Ludhiana.

2. Learned State counsel on instructions from ASI Jarnail Singh submits that challan in the present case was presented on 13.09.2023 while even charges had been framed on 09.10.2023.

3. Faced with this, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to avail of any other alternate remedy, if any, available to him in accordance with law.

4. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 12.10.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.10.12 17:42 I attest to the accuracy and integrity of this order/judgment