Sukhdev Singh vs State Of Punjab
2024 Latest Caselaw 7552 P&H

Punjab-Haryana High Court

Sukhdev Singh vs State Of Punjab on 9 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:048031

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

                                                                   CRM-M-17512-2024 (O&M)
                                                                   Date of Decision:- 09.04.2024

                 Sukhdev Singh                                                       ... Petitioner
                                                          Versus

                 State of Punjab                                                     ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Gursimran S. Bawa, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

This Court finds that while the petition is filed by one Sukhdev

Singh, but impugned order dated 17.5.2023 (Annexure P-3) refers to

accused as Sukhjit Singh.

This Court further finds that in order to appreciate the

contentions as are being raised in the petition, a copy of proclamation notice,

a copy of report of serving official, a copy of statement of serving official

recorded in Court and copies of zimni orders passed by the trial Court prior

to declaring the petitioner as a 'Proclaimed Offender' would be required.

The petition, as such, is disposed of with liberty to the petitioner

to file an amended petition with correct particulars and by annexing all the

relevant documents including the documents indicated above.

                 09.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No
                                      Whether Reportable                 Yes / No







integrity of this order/judgment