Punjab-Haryana High Court
Dial Singh And Another vs State Of Punjab And Others on 24 February, 2023
Neutral Citation No:=
CRM-M-48106-2019 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
215
CRM-M-48106-2019 (O&M)
Date of decision: 24.02.2023
DIAL SINGH AND ANOTHER
....Petitioner(s)
Versus
STATE OF PUNJAB AND OTHERS
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Bikramjit Singh Baath, Advocate for the petitioners.
Mr. Kamalpreet Bawa, AAG Punjab.
***** AMAN CHAUDHARY. J.
Present petition has been filed for direction to official respondent Nos.1 to 4 to take appropriate legal action against the respondent Nos.5 to 11 who have been declared proclaimed persons vide order dated 16.05.2019 and 01.06.2019 in the FIR No.62 dated 24.07.2018 under Sections 364, 307, 452, 342, 148, 149, 120-B IPC read with Section 25/54/59 of the Arms Act registered at Police Station Tibber, District Gurdaspur.
Learned State counsel on instructions from ASI Mohinder Pal submits that an appropriate action will be taken for the arrest of respondent Nos.9 and 10, who have been declared proclaimed offender. He submits that all other accused except those who have been declared innocent have since been arrested.
In view of the above statement, the learned counsel for the petitioners expresses his satisfaction and states that present case may be disposed of.
Accordingly, the present petition stands disposed of as no further orders are required to be passed.
(AMAN CHAUDHARY)
JUDGE
February 24, 2023
S.Sharma(syr)
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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