Punjab-Haryana High Court
Sandesh Singh And Another vs State Of Punjab And Others on 8 November, 2011
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. M-No.17247 of 2011
Date of Decision : November 8, 2011
Sandesh Singh and another ...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM; HON'BLE MR.JUSTICE ALOK SINGH
1. Whether Reporters of local news papers may be allowed to see
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Mohd.Salim, Advocate, for the petitionesr.
Mr.Abhisekh Chautala, AAG, Punjab.
Mr.Rajesh Kumar Sharma, Advocate, for the complainant.
Alok Singh, J.
Learned counsel appearing for the parties have stated that the matter has been settled between the parties.
Petitioners are accused for an offence punishable under Sections 420 and 406 IPC. Both the offences can be compounded, therefore, petitioners can move an application seeking compounding of the offences before the Magistrate. If such an application is moved before the Magistrate, he shall pass appropriate orders thereon in accordance with law.
Petition stands disposed of accordingly.
(Alok Singh)
November 8, 2011 Judge
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