Punjab-Haryana High Court
Bimla Rani vs State Of Punjab And Others on 29 May, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-18374 of 2013
Date of decision: 29.05.2013
Bimla Rani
....Petitioner
Versus
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. Rajesh Kumar Girdhar, Advocate, for the petitioner.
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PARAMJEET SINGH, J. (ORAL)
The instant petition under Section 482 Cr.P.C. has been filed for issuance of directions to respondents No.2 to 4 to take action on the basis of the applications moved by the petitioner and also to locate her husband, namely, Lakhvir Singh, whose whereabouts are not known since 13.3.2013.
The petition is disposed of with a direction to the respondents No.2 to 4 to take appropriate action on the missing report got registered by the petitioner in accordance with law in view of the judgment of this Court in the case of World Human Rights Protection Counsel and another vs. State of Punjab and others, 2012(3) RCR(Criminal) 939.
(Paramjeet Singh) Judge May 29, 2013 R.S.