Punjab-Haryana High Court
Dr. Ashok Kumar Shally vs State Of Punjab And Another on 23 March, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-16299 of 2011
Date of decision:-23.3.2012
Dr. Ashok Kumar Shally
...Petitioner
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present:- Mr. S.S. Dinarpur, Advocate
for the petitioner.
Mr. Jaspreet Singh, AAG Punjab.
NARESH KUMAR SANGHI J.(Oral)
Short reply has been filed by learned counsel for the State, which is taken on record. Learned State counsel on instructions from ASI Maggar Singh of Police Station Dirba, District Sangrur, states that the accused has been acquitted by the learned trial court.
In view of this statement, learned counsel for the petitioner does not want to press this petition.
Dismissed as not pressed.
March 23, 2012 ( NARESH KUMAR SANGHI ) Vijay Asija JUDGE