Punjab-Haryana High Court
Kuldip Singh @ Kuldeep Singh vs State Of Punjab & Others on 17 February, 2014
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No.M-30280 of 2013 (O & M)
Date of Decision: February 17, 2014
Kuldip Singh @ Kuldeep Singh
..... PETITIONER
VERSUS
State of Punjab & others
..... RESPONDENT(S)
...
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
...
PRESENT: - Mr. Pankaj Jain, Advocate, for the petitioner.
Mr. Ankur Jain, Assistant Advocate General,
Punjab, for respondent Nos.1 and 2.
None for respondent Nos.3 to 20.
. . .
Jaspal Singh, J (Oral)
1. Learned counsel appearing for the petitioner submits that the present petition has been rendered infructuous since the proceedings initiated under Section 145/ 146 Cr.P.C. have since been dropped by respondent No.2, Sub Divisional Magistrate, Gurdaspur.
2. Disposed of as having rendered infructuous, on the statement of learned counsel for the petitioner.
(Jaspal Singh)
February 17, 2014 Judge
avin
Kumar Avin
2014.02.18 11:36
I attest to the accuracy and integrity of this document High Court of Punjab & Haryana at Chandigarh