Punjab-Haryana High Court
Manoj Kumar vs Ut Chandigarh on 2 September, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
232 IN THE COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-25364 of 2014
Decided on: 02.09.2014
Manoj Kumar
.... Petitioner
Versus
U.T. Chandigarh
....Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. Harsh Garg, Advocate
for the petitioner.
Mr. Amandeep Singh Gill, APP for U.T.
M.M.S. BEDI, J.(Oral)
Dismissed as withdrawn at this stage with liberty to file a fresh petition after examination of prosecutrix in the Court expecting that trial Court shall record the statement of the prosecutrix as early as possible.
02.09.2014 (M.M.S. BEDI)
mmt JUDGE
MAMTA
2014.09.05 11:24
I attest to the accuracy and
integrity of this document