Punjab-Haryana High Court
Omprakash vs State Of Haryana And Others on 29 October, 2013
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
Crl.Misc.No.M-36568 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
Crl.Misc.No.M-36568 of 2013
Date of decision: 29.10.2013
Omprakash ... Petitioner
versus
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH.
Present: Mr.Harish Nain, Advocate,
for the petitioner.
...
AMOL RATTAN SINGH, J. (Oral)
Learned counsel for the petitioner submits that the petitioner is an unmarried person, who is under threat from respondents No.4 to 14, who want to grab his property, and for the redressal of his grievance, he has moved an application to the Superintendent of Police, Sonepat, copy of which has been annexed as Annexure P-1 with the petition.
This petition is disposed of with a direction to the Superintendent of Police, Sonepat, i.e. respondent No.2, to hear the petitioner and to take a decision on the application made to him, within a period of three weeks from the date of receipt of a certified copy of this order.
29.10.2013 ( AMOL RATTAN SINGH )
pk JUDGE
Praveen Kumar
2013.10.30 17:13
I attest to the accuracy and
integrity of this document