Punjab-Haryana High Court
Rajpal @ Labh Singh And Another vs State Of Haryana on 29 March, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
Criminal Misc. -M No. 19820 of 2011 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Criminal Misc. -M No. 19820 of 2011 (O&M)
Date of decision : 29.3.2012
Rajpal @ Labh Singh and another .. Petitioners
vs
State of Haryana .. Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: None for the petitioners.
Mr. L. S. Virk, Deputy Advocate General, Punjab.
Mr. D. D. Gupta, Additional Advocate General, Haryana.
Mr. Vishal Sharma, Advocate for
Mr. Sukant Gupta, Advocate, for Union Territory, Chandigarh.
Mr. Vikrant Sharma, Advocate, for PGIMER, Chandigarh.
Rajesh Bindal, J.
Learned counsel for the State of Haryana on instructions from ASI Prem Singh submitted that Ishwar Singh petitioner no. 2, whose interim stay of arrest was vacated by this court on 25.2.2012, was arrested and has been released on regular bail by the learned court below.
The present petition for anticipatory bail filed on behalf of Rajpal @ Labh Singh- petitioner no. 1 has already been dismissed as not pressed by this court vide order dated 20.7.2011.
In view of the above, the present petition is dismissed as infructuous.
Regarding Software Development As far as development of the software for preparation of MLR/ PMR is concerned, learned counsels for the States of Punjab, Haryana, U. T. Chandigarh and PGIMER, Chandigarh and representative of NIC submitted that certain suggestions have been made for improving the software. The process is on. The State of Punjab, Haryana, U. T. Chandigarh and PGIMER, Chandigarh, will make comprehensive suggestions for the improvement of the software on or before 23.4.2012 so as to enable NIC to make necessary changes in the software.
Criminal Misc. -M No. 19820 of 2011 -2-Learned counsel for PGIMER, Chandigarh, submitted that certain problems being faced in the software were brought to the notice of the NIC. The representative of NIC stated that the suggestions made by the PGIMER have been taken care off and the necessary rectification in the software has already been made, which is web based. The PGIMER authorities can use the same.
Adjourned to 7.5.2012.
A copy of this order be given to learned counsels for the States of Punjab, Haryana, U. T. Chandigarh and PGIMER, Chandigarh, under the signatures of Bench Secretary of this court.
29.3.2012 ( Rajesh Bindal ) vs Judge