Balwant Singh Gill vs State Of Haryana & Ors on 26 April, 2016

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Punjab-Haryana High Court

Balwant Singh Gill vs State Of Haryana & Ors on 26 April, 2016

Bench: Hari Pal Verma

IN THE HIGH COURT OF PUNJAB AND HARYANA

                          AT CHANDIGARH




                                Criminal Misc. No.M-42670 of 2015
                                      Date of Decision: 26.04.2016

Balwant Singh Gill
                                                             ...Petitioner(s)
                                  Versus
State of Punjab & others
                                                           ...Respondent(s)

CORAM:- HON'BLE MR. JUSTICE HARI PAL VERMA


1. Whether reporters of local newspapers may be allowed to see
judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?


Present:-   Mr. Gursimar Singh, Advocate for
            Mr. Abhijmanyu A. Walia, Advocate
            for the petitioner.

            Mr. Manish Bansal, DAG, Haryana.

            Mr. Sajjan Singh Malik, Advocate
            for respondent nos.4 to 7.
                  ***

HARI PAL VERMA J.(Oral)

Prayer in this petition filed under Section 482 CrPC is for issuance of directions to respondents no.1 to 3 to take appropriate action on the representation (Annexure P-1), stated to have been submitted by the petitioner before Superintendent of Police, Jind, respondent no.2.

1 of 2 ::: Downloaded on - 28-04-2016 00:12:44 ::: Criminal Misc. No.M-42670 of 2015 -2- The dispute in the present case is between father and his son namely Narender Pal Singh, daughter-in-law Roshni, brother Ganga Singh and nephew Zora Singh.

Pursuant to order dated 18.12.2015, though respondent no.4 is present in Court, however, petitioner has not come present, as he is stated to be unwell.

Reply on behalf of respondents no.1 to 3 has already been filed, which suggests that the petitioner though approached this Court with a plea that he has made a complaint to Superintendent of Police, Jind, but as per records of the respondents, no such complaint was ever filed. Therefore, there was no occasion for the respondents to act upon such complaint.

Faced with this situation, learned counsel for the petitioner submits that the petitioner shall file another complaint against the private respondents within one week from today.

In case the petitioner files any such complaint- representation within one week from today, through registered post, the respondents shall take note of the same in accordance with law.

The petition is disposed of.

April 26, 2016                                ( HARI PAL VERMA )
AK                                                  JUDGE




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