Punjab-Haryana High Court
Mohant Baba Karan Dass vs State Of Punjab And Others on 31 December, 2013
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. No. M-44269 of 2013
Date of decision : December 31, 2013
Mohant Baba Karan Dass ....Petitioner
versus
State of Punjab and others ....Respondents
Coram: Hon'ble Mr. Justice Fateh Deep Singh
Present : Mr. APS Gill, Advocate, for the petitioner
Fateh Deep Singh, J. (Oral)
Learned counsel for the petitioners states that the petitioner will be satisfied if respondent No. 2 i.e. Senior Superintendent of Police, Barnala is directed to take appropriate action in accordance with law on representation dated 13.9.2013 (Annexure P/2), made to him by the petitioner.
In view of the limited prayer made by the learned counsel for the petitioner and without going into the merits of the claim raised by the petitioner, this petition is disposed of with direction to respondent No. 2 i.e. Senior Superintendent of Police, Barnala to take appropriate action in accordance with law on representation dated 13.9.2013 (Annexure P/2), already stated to have been moved to him by the petitioner.
Disposed of.
( Fateh Deep Singh )
December 31, 2013 Judge
'tiwana'
Tiwana Dalbir Singh
2013.12.31 14:33
I attest to the accuracy and
integrity of this document.
High Court, Chandigarh