Punjab-Haryana High Court
Hardeep Singh &Anr; vs State Of Haryana & Anr on 18 December, 2017
Author: Hari Pal Verma
Bench: Hari Pal Verma
118+254.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-4211-2014 (O&M)
Date of decision:18.12.2017.
DR. HARDEEP SINGH AND ANR. ... Petitioners
versus
STATE OF HARYANA AND ANR. .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. A.P.S. Deol, Senior Advocate, with
Mr.Arvind Singh, Advocate,
for the petitioners.
Mr. Ashok Singh Choudhary, Additional Advocate General,
Haryana, and Mr. Vivek Saini, DAG, Haryana,
for the applicants-respondents.
----
HARI PAL VERMA, J.(Oral)
CRM-40278-2017 Prayer in this application filed under Section 482 Cr.P.C. is for placing on record Special Report (Annexure P-9).
For the reasons stated in the application, same is allowed and the document Annexure P-9 is taken on record, subject to all just exceptions.
CRM-36134-2017 Prayer in this application filed under Section 482 Cr.P.C. is for fixing the main case at an early and actual date of hearing.
Since the main case is already on board, the present application has been rendered infructuous.
Dismissed as infructuous.
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CRM-M-4211-2014 (O&M) -2-
CRM-M-4211-2014
Learned senior counsel appearing on behalf of petitioners states that in view of the fact that after the investigation and verification made by the Investigating Officer, no sufficient evidence has come on record to arrest the petitioners and accordingly, the Investigating Officer has sent a special report which has been prepared in the case for being submitted to the Civil Surgeon, Karnal, for further proceedings, he does not press this petition at this stage and wishes to withdraw the same.
Dismissed as withdrawn.
(HARI PAL VERMA) JUDGE 18.12.2017 sanjeev Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 07-01-2018 05:26:30 :::