Punjab-Haryana High Court
Mohd. Khurshid Ansari vs State Of Punjab And Anr on 21 February, 2018
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-50036-2017 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50036-2017 (O&M)
Date of decision:21.2.2018
Mohd. Khurshid Ansari
.....Petitioner
Versus
State of Punjab and another
.....Respondents
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CORAM : HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU
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Present: Mr. Gautam Diwan, Advocate
for the petitioner.
Mr. Amitoj Singh Dhaliwal, DAG, Punjab
for respondent No.1.
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MAHABIR SINGH SINDHU, J. (ORAL)
CRM-6438-2018 Allowed as prayed for subject to all just exceptions. CRM-M-50036-2017 It is stated by learned counsel for the petitioner that in terms of order dated 27.12.2017 the petitioner has already joined the proceedings before learned trial Court on 04.01.2018 (Annexure P-9) and he will not repeat the lapses committed in the past. Consequently, the order dated 27.12.2017 is made absolute.
It is made clear that the petitioner shall fully cooperate with 1 of 2 ::: Downloaded on - 25-02-2018 04:14:25 ::: CRM-M-50036-2017 (O&M) -2- proceedings before learned trial Court and will not seek any exemption for his personal appearance.
The present petition is disposed of ( MAHABIR SINGH SINDHU) 21.2.2018 JUDGE Gaurav Sorot
1. Whether reportable? Yes
2. Whether reasoned / speaking? Yes 2 of 2 ::: Downloaded on - 25-02-2018 04:14:25 :::