Punjab-Haryana High Court
Union Territory vs Gian Chand on 21 September, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CRM No.775-MA of 2011 (O & M)
Date of decision : 21.9.2011
Union Territory, Chandigarh ........Petitioner
Vs.
Gian Chand ......Respondent
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
Present:- Mr.Hemant Bassi, Advocate, for UT, Chandigarh-petitioner
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AJAI LAMBA, J (Oral) :
CRM No. 50175 of 2011 Application is allowed.
Delay of 178 days in filing the appeal is hereby condoned. CRM No. 775-MA of 2011 Perusal of judgment dated 31.8.2009 passed by Judicial Magistrate Ist Class, Chandigarh, indicates that a possible view has been taken by the trial Court while acquitting the respondent.
No ground for interference is made out in the judgment passed by the trial Court.
The petition is dismissed.
(AJAI LAMBA) JUDGE 21.9.2011 akm