Punjab-Haryana High Court
Karen Multani vs State Of Punjab And Others on 23 March, 2009
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M. No. M-32841 of 2008
Date of decision : 23.3.2009.
...
Karen Multani
................ Petitioner
vs.
State of Punjab and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. S.S. Majithia, Advocate
for the petitioner.
Sh.P.S. Bajwa, Assistant Advocate General,
Punjab
Sh. Arun Takhi, Advocate for respondents no. 4 to 7.
...
K.C. Puri, J. (Oral)
After hearing counsel for the parties, directions are issued to S.S.P., Jalandhar to decide the representation of the petitioner, Annexure P-9 within a period of two months from the date of receipt of a copy of this order alongwith a copy of the petition.
It is made clear that the S.S.P., Jalandhar shall hear both the parties and shall also take into consideration the contents of the petition, as well as reply, before deciding the representation. Both the parties can raise any point before the S.S.P. The petition stands disposed of.
( K.C. Puri ) 23.3.2009. Judge Chugh