Punjab-Haryana High Court
Onkar Kumar And Another vs State Of Punjab And Others on 6 August, 2014
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-13726-2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-13726-2014 (O&M)
Date of decision : 06.08.2014
Onkar Kumar and another
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: None for the petitioners.
Mr. Luvinder Sofat, AAG, Punjab,
assisted by HC Gurnam Singh.
JITENDRA CHAUHAN, J. (Oral)
Heard.
The learned State counsel, on instructions, informs that during the investigation, statements of private respondent Nos.5 to 7, which includes the parents of petitioner No.2, have been recorded. The respondents have accepted the factum of the marriage of the petitioners.
In this view of the matter, the present petition has been rendered infructuous and is disposed of as such.
However, as the petition is being disposed of in the absence of learned counsel for the petitioners, in case, respondent Nos.5 to 7, do ATUL SETHI 2014.08.11 17:12 I attest to the accuracy and integrity of this document Chandigarh CRM-M-13726-2014 -2- not respect the statement made during the investigation, the petitioners are given liberty to revive the present petition.
06.08.2014 (JITENDRA CHAUHAN) atulsethi JUDGE ATUL SETHI 2014.08.11 17:12 I attest to the accuracy and integrity of this document Chandigarh