Punjab-Haryana High Court
Malkeet Singh vs State Of Haryana And Others on 2 June, 2022
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CWP No. 12243 of 2022 -1-
112
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 12243 of 2022
Date of Decision: 02.06.2022
Malkeet Singh
-Petitioner
Versus
State of Haryana and others
-Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Ravneet Singh Joshi, Advocate,
for the petitioner.
Mr. Vivek Chauhan, Addl. A.G., Haryana.
****
RAJ MOHAN SINGH, J. (Oral)
Learned counsel for the petitioner submits that the prayer made in the present writ petition is for directing the respondents to preserve the call details of the official, witness, accused and the complainant for the period of alleged occurrence on 05.07.2021 in case bearing FIR No.158 dated 05.07.2021 under Sections 3/25/29/3(1)/4/5(1)(a)/6(a) of PNDT (R&P) Act, 1994.
Notice of motion was issued on 31.05.2022 for today in view of urgency pleaded in the case.
Prayer is to preserve the call details before expiry of one year as the said period is going to expire on 05.07.2022.
1 of 2 ::: Downloaded on - 03-06-2022 19:53:59 ::: CWP No. 12243 of 2022 -2- Learned State counsel has filed reply by way of affidavit of Shukarpal Siraswal, H.P.S., Deputy Superintendent of Police, Ratia and submits that though there is no specific reply corresponding to the prayer made by the petitioner, but he has instructions to state that call details of the official, witness, alleged accused and the complainant (if at all the call details are existing as on date) shall be preserved in respect of occurrence dated 05.07.2021.
In view of statement made by learned State counsel, this writ petition is disposed of.
02.06.2022 (RAJ MOHAN SINGH)
Jyoti Sharma JUDGE
1.Whether speaking/reasoned : Yes/No
2.Whether reportable : Yes/No
2 of 2
::: Downloaded on - 03-06-2022 19:54:00 :::