Punjab-Haryana High Court
Jagjit Sing Virk vs State Of Punjab And Others on 12 December, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-24708 of 2019 -1-
261-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-24708 of 2019
Date of decision: December 12, 2019
Jagjit Singh Virk
.....Petitioner
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. H.S. Brar, Advocate for the petitioner.
Mr. V.G. Jauhar, Senior DAG Punjab.
Mr. Kulmeet Singh Virk, Advocate/respondent No.6 in person.
*****
MAHABIR SINGH SINDHU, J Present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for directions to respondents No.2 to 5 to conduct proper investigation into the case, in FIR No.47 dated 11.04.2018, under Sections 451, 379, 34, 120-B of the Indian Penal Code, 1860, registered at Police Station Lambi, District Sri Muktsar Sahib.
Short reply by way of affidavit of Manmohan Singh Aulakh, Deputy Superintendent of Police, Sub-Division Malout, District Sri Muktsar Sahib filed by learned State counsel, today in Court, is taken on record. Registry to do the needful.
After arguing for sometime, learned counsel for the petitioner wishes to withdraw the present petition, with liberty to take recourse to the remedy available against cancellation report.
Dismissed as withdrawn, with liberty aforesaid.
(MAHABIR SINGH SINDHU) JUDGE December 12, 2019 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 22-12-2019 07:57:07 :::