Punjab-Haryana High Court
Col. Jyoti Parkash Srivastav vs State Through Central Bureau Of ... on 16 July, 2010
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
Crl. Rev. No. 1567 of 2009 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl. Rev. No. 1567 of 2009
Date of Decision: July 16, 2010
Col. Jyoti Parkash Srivastav
.....Petitioner
Vs.
State through Central Bureau of Investigation
.....Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr.Parminder Singh, Advocate
for the petitioner.
Mr.S.S. Sandhu, Advocate for CBI
-.-
M.M.S. BEDI, J. (ORAL)
Vide impugned order dated May 8, 2009, the Judicial Magistrate (CBI), Ambala (Haryana), has ordered that CBI may join the petitioner during investigation of the case for lie detection and Narco analysis test.
The order dated May 8, 2009 is hereby set aside with a direction to the trial Court to re-consider the matter in the light of the Crl. Rev. No. 1567 of 2009 [2] judgment of Smt.Selvi and other Vs. State of Karnataka, 2010 (2) RCR. (Crl.) 896.
Disposed of.
July 16, 2010 (M.M.S.BEDI) sanjay JUDGE