Punjab-Haryana High Court
Jyoti Jindal And Another vs State Of Punjab And Others on 4 August, 2011
Author: L.N. Mittal
Bench: L.N. Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. No. M-23489 of 2011
Date of decision : August 04, 2011
Jyoti Jindal and another ....Petitioners
versus
State of Punjab and others
....Respondents
Coram: Hon'ble Mr. Justice L.N. Mittal
Present : Mr. NL Sammi, Advocate, for the petitioners
L.N. Mittal, J. (Oral)
Learned counsel for the petitioners states that the petitioners will be satisfied if respondent No. 2 i.e. Senior Superintendent of Police, Bathinda is directed to take appropriate action in accordance with law on application dated 27.7.2011 (Annexure P4), made to him by petitioner no.1.
In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners, this petition is disposed of with direction to respondent No. 2 i.e. Senior Superintendent of Police, Bathinda to take appropriate action in accordance with law on application dated 27.7.2011 (Annexure P4), already stated to have been moved to him by petitioner no.1.
( L.N. Mittal )
August 04, 2011 Judge
'dalbir'