Punjab-Haryana High Court
Desraj Galhotra vs State Of Punjab ---Respondent on 28 July, 2009
In the High Court for the States of Punjab and Haryana at Chandigarh.
CRM.M-16975 of 2009
Decided on July 28,2009.
Desraj Galhotra -- Petitioner
vs.
State of Punjab ---Respondent.
Present: Mr.P.S.Khurana, Advocate,for the petitioner Mrs.Rajni Gupta,Addl.A.G.Punjab.
Rakesh Kumar jain, J: (Oral) Learned counsel for the petitioner submits that in terms of the order dated 26.6.2009, passed by this Court, the petitioner has joined the investigation. This fact is admitted by learned State Counsel on instructions received from Head Constable Chhotu Ram.
In view of the above, the order dated 26.6.2009 is made absolute. The petitioner shall, however, keep on joining the investigation as and when required and shall abide by the provisions of Section 438 (2) Cr.P.C.
The petition is disposed of.
July 28,2009 (Rakesh Kumar Jain) RR Judge