Mandeep Singh And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 20722 P&H

Punjab-Haryana High Court

Mandeep Singh And Ors vs State Of Punjab And Ors on 21 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     127                  IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRM-M No. 38516 of 2024
                                                                     Date of Decision: 21.11.2024

                     Mandeep Singh and others                                   ...Pe   oners

                                                                  Versus

                     State of Punjab and others                                 ...Respondents


                     CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:           Mr. Kuldeep Singh Siwach, Advocate
                                        for the pe oners.

                                        Ms. Swa Batra, D.A.G., Punjab.

                                                      ****
                     ANOOP CHITKARA, J.

FIR No. Dated Police Sta on Sec ons 257 23.06.2024 Zirakpur, District SAS 365 IPC Nagar Mohali

Seeking transfer of inves ga on in FIR cap oned above, the pe oners have come up before this Court under Sec on 528 BNSS, 2023.

2. Counsel for the pe oners submits that he has no instruc ons in the ma er and the present pe on be disposed of.

3. Given above, the present pe on is disposed of. Liberty reserved to come again, if need arises. All pending applica ons, if any, stand disposed.

(ANOOP CHITKARA) JUDGE 21.11.2024 Jyo Sharma

Whether speaking/reasoned : Yes Whether reportable : No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh