Punjab-Haryana High Court
Dharam Pal Bhalla vs State Of Punjab And Others on 4 November, 2009
Criminal Misc. No.M-10232 of 2009 -1-
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-10232 of 2009
Date of decision : 4.11.2009
Dharam Pal Bhalla .....Petitioner
Versus
State of Punjab and others ...Respondents
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CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. Puneet Sharma, Advocate for the petitioner.
Mr. B.B.S.Teji, Assistant Advocate General, Punjab
Mr. Anater Preet Singh, Advocate for respondents
No. 2 to 4.
S. D. ANAND, J.
On consensual basis, it is ordered that all the matters pending between the parties ( i.e. State Vs. Ramandeep Gakhar, FIR No.12 under Sections 406, and 498-A IPC, registered at Police Station, Pajowal complaint case titled Ramandeep Gakhar Vs. Dharampal Bhalla, both pending in the Court of Shri Vijay Kumar, Judicial Magistrate Ist Class, Balachaur, Application under Section 125 Cr.P.C. titled Diksha Vs. Ramandeep Gakhar, pending in the Court of Ms. Jatinder Pal Walia, Judicial Magistrate Ist Class, Anandpur Sahib and Dharampal Bhalla and others Vs. Ramandeep Gakhar pending in the Court of Shri N.S.Singh, Additional Sessions Judge, Nawanshahr) shall stand transferred to the Courts of competent Jurisdiction at Ropar. It will be for the learned Sessions Judge, Ropar to assign those cases to the Courts of competent Criminal Misc. No.M-10232 of 2009 -2- **** jurisdiction at Ropar.
In view of the fact that both the parties shall have to attend the hearing of cases from out of station, it would be appropriate that concerned Courts fix a common date in all the cases.
The parties, through their learned counsel, are directed to appear before the learned Sessions Judge, Ropar on 2.12.2009.
The respective Courts, where the aforesaid matters are pending, shall forward the records of the cases to the Court at Ropar before the date fixed.
November 04, 2008 (S. D. ANAND)
Pka JUDGE
Criminal Misc. No.M-10232 of 2009 -3-
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