Sukhdev Singh vs Ashwani Kapoor, Ssp Tarn Taran And ...
2024 Latest Caselaw 9528 P&H

Punjab-Haryana High Court

Sukhdev Singh vs Ashwani Kapoor, Ssp Tarn Taran And ... on 2 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 060814

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
240
COCP No.626 of 2024
DATE OF DECISION : 2™ MAY, 2024

Sukhdev Singh
.... Petitioner
Versus

Ashwani Kapoor, SSP, Tran Taran & ors
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3 Ok Ok OK

Present: | Mr.Ajay Chauhan, Advocate for
Mr. Rishabh Bhandari, Advocate for the petitioner.

Ms. Jasleen Kaur Sidhu, DAG, Punjab.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for disobedience of order dated 25.08.2023 passed by this court in CRM-M-29240-2023

2. The counsel for the respondents, on instructions from the ASI Charanjeet Singh, PS Tarn Taran, has submitted that representation of the petitioner has been considered and the necessary action pursuant to the order passed by this court has also been taken in the case. In the process five persons have even been arrested and PO proceedings have been initiated against two more persons. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

3. Dismissed as having been rendered infructuous.

integrity of this document/judgment

COCP No.626 of 2024 2024:PHHC: 060814

4. However, if any grievance of the petitioner is left unaddressed, he will be at liberty to avail any other alternate remedy, but

in accordance with law.

2™ MAY, 2024 (RAJBIR SEHRAWAT) 'Taj' JUDGE Whether speaking/reasoned- Yes No

Whether Reportable: Yes No