Punjab-Haryana High Court
Arshdeep Singh Alias Kali Juvenile Aged ... vs State Of Punjab on 27 March, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-2149-2018
Date of Decision: 27th March, 2018
Arshdeep Singh @ Kali, Juvenile, aged 15 years,
through guardian Gurbhej Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: None for the petitioner.
Mr. Kuldeep Singh, Sr. DAG, Punjab.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the State, on instructions from H.C. Manpreet Singh, Police Station Kot Dharmu, District Mansa, states that the petitioner, in compliance with the order dated 19.01.2018 passed by this Court, has joined investigation. He further states that the petitioner, as of now, is not required any further for the purpose of investigation.
In view of the statement of the counsel for the State, order dated 19.01.2018 passed by this Court is made absolute. Disposed of accordingly.
Petitioner shall, however, continue joining investigation as and when required.
( AUGUSTINE GEORGE MASIH ) th 27 March, 2018 JUDGE Harish Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 14-05-2018 22:17:43 :::