Punjab-Haryana High Court
Sahab Khan vs State Of Haryana And Others on 6 October, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-28806 of 2012 (O&M)
Date of decision : 06.10.2012
Sahab Khan
...Petitioner
Versus
State of Haryana and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Salim Ahmed, Advocate
for the petitioner.
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Mehinder Singh Sullar, J. (Oral)
Heard.
Issue notice of motion.
At this stage, Mr. Gaurav Verma, Assistant Advocate General, Haryana appears and accepts notice on behalf of the respondents.
After hearing the learned counsel for the parties, going through the record, with their valuable assistance, considering the entire matter deeply and without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to the Superintendent of Police, Mewat (respondent No.2), to decide the representation (Annexure P-7) filed by the petitioner and to take appropriate action, in accordance with law, within a period of two months from the date of receipt of the certified copy of this order.
October 06, 2012 (Mehinder Singh Sullar) naresh.k Judge