Sahib Singh vs State Of Punjab And Others
2024 Latest Caselaw 6633 P&H

Punjab-Haryana High Court

Sahib Singh vs State Of Punjab And Others on 22 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                    2024:PHHC: 041979

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             111                                         CRM-M-15047-2024
                                                         Date of decision: 22.03.2024

             SAHIB SINGH                                                         .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND OTHERS                                          ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. I.S. Kooner, Advocate
                                      for the petitioner(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

Learned State counsel, on instructions, submits that the report under Section 173 (2) shall be presented positively within a period of 04 weeks from today.

In view of the above, no further orders are required to be passed by this Court.

Disposed of.

In case, the said report under Section 173 (2) is not presented within a period sought, the petitioner would be at liberty to approach this Court once again.

(JASJIT SINGH BEDI) JUDGE 22.03.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD