Nishan Singh Shergill vs State Of Punjab And Ors
2024 Latest Caselaw 7862 P&H

Punjab-Haryana High Court

Nishan Singh Shergill vs State Of Punjab And Ors on 15 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:049814

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

                                                                   CRM-M-18048-2024 (O&M)
                                                                   Date of Decision:- 15.04.2024


                 Nishan Singh Shergill                                               ... Petitioner

                                                           Versus


                 State of Punjab and others                                          ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-            Mr. Gobind Singh Randhawa, Advocate, for the petitioner.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Having heard the learned counsel for the petitioner, but without

commenting anything as regards the veracity of the averments made in the

petition, the same is disposed of with liberty to the petitioner to approach the

Illaqa Magistrate, concerned by way of filing an application under Section

156(3) Cr.P.C.

In case, any such application under Section 156(3) Cr.P.C. is

filed, the Illaqa Magistrate concerned shall dispose of the same

expeditiously in accordance with law.

                 15.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE


                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No







integrity of this order/judgment