Punjab-Haryana High Court
State Of Haryana vs Suleman And Others on 7 March, 2011
Author: K. C. Puri
Bench: K. C. Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. A-244-MA OF 2009 (O&M)
DECIDED ON : 07.03.2011
State of Haryana
...Appellant
versus
Suleman and others
...Respondents
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present : Mr. Amandeep Singh, AAG, Haryana.
K. C. PURI, J. (ORAL)
Learned counsel for the appellant has relied upon the order dated 23.08.2010 passed by this Court in Crl. Misc. No. A- 586-MA of 2009, titled as, "Dr. Gian Singh Kamboj vs. Dr. Nirmal Tej Singh Sodhi and another" , on the basis of which it is argued that the appeal lies before the Sessions Judge at the instance of complainant in view of Section 372 Cr.P.C.
Accordingly, the present appeal is withdrawn from this Court and stands transferred to the Court of Additional Sessions Judge, Mewat, for deciding the same in accordance with law. The appellant is directed to appear before the said Court on 07.04.2011. The point of limitation would also be decided by the said Court.
MARCH 07, 2011 (K. C. PURI) shalini JUDGE