Punjab-Haryana High Court
Raghubir Singh And Another vs State Of Haryana on 8 January, 2020
Author: Suvir Sehgal
Bench: Suvir Sehgal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-49849-2019
Date of decision:08.01.2020
Raghubir Singh and another
... Petitioners
Vs.
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. H.S.Maan, Advocate for the petitioners.
SUVIR SEHGAL J. (ORAL)
Learned counsel for the petitioners prays for withdrawal of the present petition, at this stage. Permitted to do so.
Dismissed as withdrawn.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CRWP No.200 of 2020 Date of decision:08.01.2020 Sangeeta and another ... Petitioners Vs. State of Haryana and others ... Respondents CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present:- Mr. Deepak K. Bartia, Advocate, for the petitioners. SUVIR SEHGAL J. (ORAL) Sangeeta and Prabhjot Singh, the petitioners before me, claim themselves to be major. They have pleaded that they have married against the wishes of respondents No.4 to 6 and seek protection to their life and liberty. They apprehend danger from respondents No.4 to 6. They have placed on record marriage certificate and photographs, Annexures P-3 and P-4, respectively evidencing their marriage. The petitioners have submitted a representation dated 07.01.2020, Annexure P-5 to Superintendent of Police, Yamuna Nagar.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with directions to respondent No.2 to decide the representation of the petitioners, Annexure P-5 and grant them protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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201 CRM-M-52997-2019
JASPAL SINGH VS STATE OF PUNJAB Present:
*** (SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 4 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 202 CRM-M-21119-2012 (O&M), CRM-M-3325-2013 (O&M), CRM-M-4256-2013 (O&M) and CRM-M-4257-2013 (O&M) BHINDESHWAR PATHAK VS LABOUR ENFORCEMENT OFFICER & ANR Present: Mr. Ashok Aggarwal, Senior Advocate with Mr. Mukul Aggarwal, Advocate for the petitioner(s).
Mr. Arun Gosain, Senior Panel Counsel for respondent No.1.
*** During the course of arguments, reference has been made to the order dated 14.11.2014 (Annexure P-20) passed by this Court in Criminal Revision No.308 of 2013, M/s Sulabh International Versus Labour Enforcement Officer. The order dated 14.11.2014 reads as under:-
"It is pointed out that SLP (Crl) No.1693 of 2006 titled as "Government of NCT and another Vs. M/s Sulabh International and another" is pending before the Hon'ble Supreme Court wherein a point has arisen whether the petitioner M/s Sulabh International Industry is covered within the meaning of Section 33-C (2) of Industrial Disputes Act or not and whether the provisions of Industrial Disputes Act are applicable to the organization or not. Decision on these points in the Hon'ble Supreme Court is pending consideration.
In view of these circumstances it is deemed necessary to await the decision of the Supreme Court on the aforestated points.
The petition, therefore, is adjourned sine die with liberty to the petitioner to get revived the same after the decision of Hon'ble Supreme Court on the aforestated points.
Interim order to continue."
5 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: CRM-M-21119-2012 (O&M), CRM-M-3325-2013 (O&M), -2- CRM-M-4256-2013 (O&M) and CRM-M-4257-2013 (O&M) Learned counsels submit that SLP(Crl) No.1693 of 2006 is pending before the Hon'ble Supreme Court.
Adjourned sine die.
To be heard along with Criminal Revision No.308 of 2013. Interim order to continue. Photocopy of this order be placed on the files of other connected cases.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 6 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 203 CRM-M-18983-2014 (O&M) MALKIAT SINGH VS SANTOKH SINGH Present: Mr. Anil Kumar Garg, Advocate for the petitioner.
Mr. Parampreet Singh Brar, Advocate for the respondent.
*** CRM-4957-2016 Prayer is for placing on record documents Annexures P11 to P13. Notice of the application. Learned counsel for the respondent has no objection if the application is allowed.
Annexures P11 to P13 are taken on record. Main case On the joint request of counsel for the parties, adjourned to 31.01.2020.
Interim order to continue.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 7 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 204 CRM-M-43385-2017 MOHKAM SINGH AND ANOTHER VS NARCOTICS CONTROL BUREAU CHANDIGARH Present: None for the petitioners.
Mr.D.D.Sharma, Advocate for the respondent-NCB.
*** Learned counsel appearing for the respondent-NCB has pointed out that in pursuance to the order dated 10.12.2019, none of the petitioners have appeared before the Investigating Officer till date.
In the interest of justice, adjourned to 31.01.2020.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 8 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 205 CRM-M-34316-2018 BIRENDER RANDHAWA AND ANR VS STATE OF PUNJAB Present: Mr. B.S.Jaswal, Advocate for the petitioners.
Mr. V.G. Jauhar, Senior DAG, Punjab. Mr. Rohit Lubana, Advocate for Mr. Davinder Lubana, Advocate for the complainant.
*** Parties have settled their dispute and the report dated 04.10.2019 submitted by the Mediator is on the record. Some of the terms of the settlement are to be given effect by 15.02.2020.
Adjourned to 21.02.2020.
Interim order to continue.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 9 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 206 CRM-M-26879-2019 RAJDEEP SINGH VS STATE OF PUNJAB Present: Mr. Sukhmeet Singh, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab.
*** Office has reported that respondent No.2 stands served. Learned counsel for the petitioner has submitted that he will bring a draft of Rs.2 Lacs in Court, on the next date of hearing.
Adjourned to 28.02.2020.
Interim order to continue.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 10 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 207 CRM-M-37331-2019 POOJA VS STATE OF HARYANA Present: Mr. Sushil Sheoran, Advocate for the petitioner.
Mr. Saurabh Girdhar, AAG, Haryana.
*** In pursuance to the order dated 27.11.2019, upon instructions of ASI Feroze Khan, CIA Staff, Hansi, learned State counsel has submitted that the petitioner has joined the investigation but she is not co-operating with the Investigating Agencies. Keeping in view the fact that the petitioner is a young girl of 22 years of age, one more opportunity is given to her to co-operate with the Investigating Agencies.
Adjourned to 28.02.2020.
Interim order dated 27.11.2019 to continue.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 11 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 208 CRM-M-42212-2019 SHAMINDER SINGH VS STATE OF PUNJAB Present:
*** (SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 12 of 31 ::: Downloaded on - 12-01-2020 08:38:00 :::
209 CRM-M-43550-2019 MAHABIR VS STATE OF HARYANA Present:
*** (SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 13 of 31 ::: Downloaded on - 12-01-2020 08:38:00 :::
210 CRM-M-55570-2019 KULBIR SINGH VS STATE OF HARYANA AND ANOTHER Present: Mr. Neeraj Goel, Advocate for Mr. Priyavrat Parashar, Advocate for the petitioner.
Mr. Saurabh Girdhar, AAG, Haryana.
*** On the request of counsel for the petitioner, adjournred to 07.02.2020.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 14 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 211 CRM-M-55718-2019 BALWINDER KAUR VS STATE OF PUNJAB Present: Mr. Naveen Sharma, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab assisted by ASI Surjit Singh.
*** Learned counsel for the petitioner has submitted that petitioner has not been named in the FIR nor her name has been figured during investigation.
List this matter on 28.02.2020. Meanwhile, the petitioner shall join the investigation and would come present as and when called for and in the event of arrest, the petitioner shall be admitted to interim bail on her furnishing personal and surety bonds to the satisfaction of Arresting Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 15 of 31 ::: Downloaded on - 12-01-2020 08:38:00 ::: 212 CRM-M-55723-2019 RAMANJOT SINGH VS STATE OF PUNJAB 213 CRM-M-35572-2019 PARDEEP @ MONU VS STATE OF HARYANA 214 CRM-M-40270-2019 RAVINDERPAL @ RAVI VS STATE OF PUNJAB 215 CRM-M-42107-2019 SHAMA SINGH VS STATE OF PUNJAB 16 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CRM-M-54907-2019 Date of decision:08.01.2020 Amritpal Singh @ Shinda ... Petitioner Vs. State of Punjab ... Respondent CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present: Mr. R.D.Rattewal, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab. SUVIR SEHGAL J. (ORAL) Learned counsel for the petitioner prays for withdrawal of the present petition, at this stage. Permitted to do so.
Dismissed as withdrawn.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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217 CRM-M-50081-2019
YADVINDER SINGH VS STATE OF HARYANA 18 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 218 CRM-M-54325-2019 SHIV VS STATE OF HARYANA Present: Ms. Savita Rana, Advocate for the petitioner.
Mr. R.K. Singla, AAG, Haryana.
*** On the request of counsel for the petitioner, adjourned to 09.01.2020.
(SUVIR SEHGAL) 08.01.2020 JUDGE pooja saini 19 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CRM-M-54907-2019 Date of decision:08.01.2020 Amritpal Singh @ Shinda ... Petitioner Vs. State of Punjab ... Respondent CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present: Mr. R.D.Rattewal, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab. SUVIR SEHGAL J. (ORAL) Learned counsel for the petitioner prays for withdrawal of the present petition, at this stage. Permitted to do so.
Dismissed as withdrawn.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CRM-M-55405-2019 Date of decision:08.01.2020 Pardeep Singh @ Baba ... Petitioner Vs. State of Punjab ... Respondent CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present: Mr. R.D.Rattewal, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab. SUVIR SEHGAL J. (ORAL) Learned counsel for the petitioner prays for withdrawal of the present petition, at this stage. Permitted to do so.
Dismissed as withdrawn.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
21 of 31
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220 CRM-M-54910-2019
VINAY BHATTI VS STATE OF PUNJAB 22 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 221 CRM-M-54913-2019 MANJINDER SINGH@ JOHNY VS STATE OF PUNJAB Present: Mr. Dinesh Nagar, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab.
*** On the request of counsel for the petitioner, adjourned to 07.02.2020.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
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222 CRM-24786-2018
MONU MASIH VS STATE OF PUNJAB 24 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 223 CRM-38862-2018 in CRA-S-935-SB-2017 SANDHYA RANI VS STATE OF PUNJAB Present: Mr. N.S.Mahal, Advocate for the applicant-appellant.
Mr. V.G. Jauhar, Senior DAG, Punjab.
*** On the request of counsel for the applicant-appellant, adjourned to 10.01.2020.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
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224 CRM-35384-2019
KULJIT SINGH @ HEERA VS STATE OF PUNJAB 225 CRM-35830-2019 HARJIT SINGH @ SONU VS STATE OF PUNJAB 226 CRM-A-1057-MA-2017 SAURABH GARG VS ANUJ GARG 227 CRM-4557-2019 SURESH KUMAR VS STATE OF HARYANA AND ANR 228 CRM-19501-2019 SUMIT VS DELAWER 229 CRA-S-3501-SB-2018 SIMRANJIT SINGH @ RODA VS STATE OF PUNJAB 230 CRM-7471-2017 GURBACHAN SINGH VS STATE OF PUNJAB AND ORS. 231 CRR-3769-2017 M/S MUSKAN ENTERPRISES AND ANOTHER VS STATE OF PUNJAB AND OTHERS 232 CRR-1481-2018 BHAJAN SINGH @ HARBHAJAN SINGH AND ANR VS STATE OF PUNJAB 233 CRR-3734-2018 AVTAR VS STATE OF HARYANA 26 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 234 CRR-2588-2019 (O&M) MUNSHI SINGH VS STATE OF PUNJAB Present: Mr. Avtar Singh Bhatti, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG, Punjab.
*** On the request of counsel for the petitioner, adjourned to 10.01.2020.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
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235 CRM-32777-2019
KUR LAL @ KUNWAR LAL VS STATE OF UT CHANDIGARH AND ANOTHER 236 CRR-1204-2019 MS K K ENTERPRISES AND ANR VS PUNAM ARORA 237 CRR-1337-2019 ISRILE AND ORS VS STATE OF HARYANA 238 CRR-1776-2019 DINESH VS RENU BALA AND ANOTHER 239 CRR-2062-2019 OM PARKASH KATARIA VS JAI SINGH 240 CRR-2660-2019 MANOJ AND OTHERS VS STATE OF HARYANA 241 CRR-2707-2019 KIRPAL SINGH VS M/S BRASS TRADING COMPANY 242 CRR-3015-2019 BHOLA SINGH VS STATE OF PUNJAB 243 CRR-3546-2019 RAMAN KUMAR VS STATE OF PUNJAB 244 CRM-M-20328-2017 ROHAN KUMAR & ANR VS STATE OF PUNJAB & ORS 245 CRM-M-32088-2017 RAMRAJ GAUR VS STATE OF HARYANA AND ORS 246 CRM-M-51552-2018 RASHMI VS STATE OF PUNJAB AND ORS 247 CRM-M-8514-2014 SOHAN SINGH VS HARNEK SINGH AND ANOTHER 248 CRM-M-30462-2016 RAJ SINGH VS STATE OF HARYANA AND ORS 249 CRM-M-44630-2018 HARPREET SINGH VS STATE OF PUNJAB AND OTHERS 250 CRM-M-11084-2019 SIMRANJIT SINGH VS STATE OF PUNJAB AND ANR 251 CRM-M-14873-2019 VINOD RANA VS STATE OF HARYANA AND OTHERS 252 CRM-M-32594-2019 LAKHVIR SINGH VS ROOR SINGH 28 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 29 of 31 ::: Downloaded on - 12-01-2020 08:38:01 ::: 253 CRM-M-55764-2019 YUSUF AND ANOTHER VS STATE OF HARYANA Present: Mr. M.D.Khan, Advocate for the petitioners.
Mr. Kapil Bansal, DAG, Haryana assisted by ASI Satvir, Police Station Ganaur, Sonipat. Mr. Ajay Ghanghas, Advocate for the complainant.
*** Learned counsel for the petitioners has contended that only allegation against the petitioners is that they gave a lalkara.
List this matter on 28.02.2020. Meanwhile, the petitioners shall join the investigation and would come present as and when called for and in the event of arrest, the petitioners shall be admitted to interim bail on their furnishing personal and surety bonds to the satisfaction of Arresting Investigating Officer. The petitioners shall also abide by the conditions as specified under Section 438(2) Cr.P.C.
08.01.2020 (SUVIR SEHGAL)
pooja saini JUDGE
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254 CRM-M-30214-2019
SACHIN @ SHISHAN VS STATE OF HARYANA 255 CRM-M-38592-2019 KRISHAN MURARI VS STATE OF HARYANA AND ANOTHER 256 CRM-M-37395-2014 MARINMAY CHOUDHARY VS STATE OF HARYANA 257 CRM-M-12744-2017 PARAMJIT SINGH AND OTHERS VS THE STATE OF PUNJAB AND ANOTHER 258 CRM-M-40972-2017 SURENDER KUMAR VS STATE OF HARYANA AND ORS. 259 CRM-M-25100-2018 RONNY DHALIWAL VS STATE OF PUNJAB AND ANOTHER 260 IOIN-CRM-31969-2019 KIRPAL SINGH VS M/S BRASS TRADING COMPANY 31 of 31 ::: Downloaded on - 12-01-2020 08:38:01 :::