Punjab-Haryana High Court
Asi Gurcharan Singh vs State Of Punjab on 10 January, 2012
CRM No. M 5392 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 5392 of 2011
Date of decision: 10.01.2012
ASI Gurcharan Singh ........ Petitioner
Versus
State of Punjab .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. A S Cheema, Advocate
for the petitioner
Mr. Navdeep Sukhna, DAG, Punjab
for the respondent State
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 128 dated 18.12.2007 registered at PS Boha Disitrict Mansa under Section 7, 8, 9, 13(2) of Prevention of Corrupti8on Act, 1988 and Section 217, 218 IPC (P1).
While praying for quashing of the said FIR, learned counsel for the petitioner has also made an alternative prayer that a direction be issued to the learned trial Court to accept the cancellation report pending before it.
It is not disputed by the learned State counsel that the said CRM No. M 5392 of 2011 2 cancellation report is pending before the trial Court In view of the above and without going into merit of this case, the present petition is disposed of at this stage with direction to the trial Court to pass a final order on the cancellation report after hearing the learned counsel for the parties and in accordance with law within a period of one month from the date of receipt of the certified copy of this order.
(Nirmaljit Kaur) Judge 10.01.2012 mohan