Punjab-Haryana High Court
Gurdeep Kumar vs State Of Punjab And Ors on 27 February, 2015
Bench: Rajive Bhalla, Amol Rattan Singh
CWP No.3278 of 2015 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
CWP No.3278 of 2015
Date of decision: 27.2.2015
Gurdeep Kumar ... Petitioner
versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr.Sandeep Goyal, Advocate, for the petitioner.
...
RAJIVE BHALLA, J. (Oral)
The petitioner prays for issuance of a writ directing the respondents to release vehicle bearing No.PB-29H-9987.
Counsel for the respondents states that the vehicle was involved in prior fraudulent transactions and in case the petitioner appears before the Excise and Taxation Officer-cum-Incharge ICC Doomanwali, District Bathinda, and answers queries relating to an ongoing investigation, his vehicle would be released within a week thereafter.
In view of statement made by counsel for the respondents, we dispose of this writ petition by directing the petitioner to appear before the Excise and Taxation Officer-cum-Incharge ICC Doomanwali, District Bathinda, on 28.2.2014. After the petitioner's statement is recorded, the vehicle shall be released within a week thereafter.
(RAJIVE BHALLA)
JUDGE
27.2.2015 (AMOL RATTAN SINGH)
pk JUDGE
PRAVEEN KUMAR
2015.03.03 11:28
I attest to the accuracy and
integrity of this document