Punjab-Haryana High Court
Parveen Kumar @ Rocky vs State Of Punjab And Others on 10 October, 2017
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.37090 of 2017
Date of decision: 10th October, 2017
Parveen Kanwal @ Rocky
... Petitioner
Versus
State of Punjab & others
... Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Dr. Anmol Rattan Sidhu, Senior Advocate with
Mr. Gagandeep Jammu, Advocate for the petitioner.
FATEH DEEP SINGH, J. (ORAL)
Notice of motion to the official respondents. On the asking of Court, Mr. Sandeep Kumar, Dy. Advocate General, Punjab accepts notice on behalf of the said respondents. Let a copy of the paper book be supplied to him.
The petition stands disposed off with direction to the official respondents to ensure that in case the petitioner is required in any criminal case a clear seven days' notice be given to enable him to have his legal recourse.
However, it is made clear that anything observed herein shall not come in the way of any recourse to law so adopted by the authorities.
(FATEH DEEP SINGH) JUDGE October 10, 2017 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 14-10-2017 01:17:52 :::