Punjab-Haryana High Court
Sermukh Singh vs State Of Punjab And Others on 17 December, 2012
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-39892 of 2012 (O&M)
Date of decision: 17.12.2012
Sermukh Singh ......Petitioner
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. R.P.Singh, Advocate and
Mr. Harpreet Sidhu, Advocate
for the petitioner.
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SABINA, J.
Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondent No. 5 to expedite the process of re-investigation in FIR No. 37 dated 7.4.1999 under Section 420, 471, 511 of the Indian Penal Code, registered at Police Station City Nawanshahr.
During the course of arguments, it has transpired that the matter in question is already pending before the Magistrate and the next date before the Magistrate is 19.1.2013.
In these circumstances, at this stage no ground for interference is made out.
Petition stands disposed of accordingly.
(SABINA) JUDGE December 17, 2012 Gurpreet