Punjab-Haryana High Court
Mahesh Kumar And Another vs State Of Punjab And Another on 3 April, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-9778 of 2012
Date of Decision: 03.04.2012
Mahesh Kumar and another
....Petitioners
Versus
State of Punjab and another
...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Jaspreet Singh, Advocate
for the petitioners.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 of the Cr.P.C for issuance of directions to the respondents for granting a week's time to the petitioners to avail appropriate legal remedy and relief in case any case is registered against them.
Learned counsel for the petitioners states that the FIR stands registered and, therefore, the present petition is rendered infructuous.
Dismissed as such with liberty to the petitioners to file an appropriate petition for the change circumstances.
(NIRMALJIT KAUR) 28.03.2012 JUDGE gurpreet