Punjab-Haryana High Court
Jai Ram Pal vs Senior Superintendent Of Police And ... on 31 October, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Writ Petition No. 869 of 2008
Date of decision : 31.10.2008
Jai Ram Pal .....Petitioner
Versus
Senior Superintendent of Police and others ...Respondents
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. S.M.Tripathi, Advocate for the petitioner.
Mr. Ram Pal Verma, Advocate for
Mr. Rajiv Sharma, Advocate for respondents No. l and 2.
Brig. B.S.Taunque, Advocate for respondent no.3.
S. D. ANAND, J.
Learned counsel appearing on behalf of respondents no. l and 2 informs that as per his interactions, missing girl has since been recovered and handed over to her parents.
Learned counsel appearing on behalf of the petitioner owns its up and requests that petition may be dismissed as infructuous, however, he reserves liberty to apply for issuance of a direction for taking action against the alleged kidnapper.
Disposed of as infructuous, with the liberty aforementioned.
October 31, 2008 (S.D. ANAND) Pka JUDGE