Raman Dhawan vs State Of Punjab And Others
2024 Latest Caselaw 7807 P&H

Punjab-Haryana High Court

Raman Dhawan vs State Of Punjab And Others on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:049685

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

                                                                   CRM-M-1205-2024 (O&M)
                                                                   Date of Decision:- 15.04.2024

                 Raman Dhawan                                                        ... Petitioner

                                                           Versus

                 State of Punjab and others                                          ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. G.P.S.Ghuman, Advocate, for the petitioner.

                                      Mr. Gauravdeep Singh Dhaliwal, AAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that the requisite information pertaining to call-detail record which

had earlier been witheld by the prosecution has now been furnished to the

petitioner.

Learned State counsel has today filed affidavit of Mr. Ram

Drshan, SI/SHO, Police Station Special Task Force, SAS Nagar. The same

is taken on record. A copy of the short reply has been furnished to learned

counsel opposite.

In view of the aforestated position, no further directions are

required to be issued and the instant petition is disposed of having been

rendered infructuous.

                 15.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No





integrity of this order/judgment