Punjab-Haryana High Court
Om Parkash Kaushik And Others vs State Of Haryana And Another on 14 January, 2013
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc.-M No. 2495 of 2012
Om Parkash Kaushik and others .....Petitioners
VERSUS
State of Haryana and another ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Kul Bhushan Sharma, Advocate
for the petitioners.
Mr. Charanjit Singh Bakshi, Addl. AG, Haryana
for the State.
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RANJIT SINGH, J.
The charge is yet to be framed. Counsel prays for permission to withdraw this petition at this stage to raise all these pleas at the time of framing of charge or at any subsequent stage before the trial Court.
Dismissed as not pressed with liberty as prayed for.
January 14, 2013 ( RANJIT SINGH ) rts JUDGE