Punjab-Haryana High Court
Gurmukh Singh vs Kulvir Singh And Others on 8 December, 2022
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CRM-M-49063 of 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-49063 of 2022
Date of decision: 08.12.2022
Gurmukh Singh
...........Petitioner
versus
Kulvir Singh and others
.......Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. R.K. Singla, Advocate, for the petitioner.
Mr. Adhiraj Singh, AAG, Punjab.
NAMIT KUMAR, J. (ORAL)
This petition has been filed by the petitioner for issuance of appropriate orders/directions to the Court of learned Sub Divisional Judicial Magistrate, Phul, District Bathinda, to decide Criminal Complaint COMI- 87-2020 dated 11.12.2020 titled as "Gurmukh Singh v. Kulvir Singh etc." under Sections 420, 465, 466, 467, 468, 471, 120-B, 212, 201, 202, 218, 219 IPC registered at Police Station City Rampura, as expeditiously as possible.
Perusal of orders dated 21.02.2022, 11.05.2022, 08.08.2022 and 04.10.2022 shows that arguments were not addressed and the case was adjourned on the request of learned counsel for the petitioner-complainant.
Learned counsel for the petitioner submits that on the next date of hearing arguments would be addressed on the point of summoning of accused by the learned counsel for the petitioner-complainant.
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Needless to mention here that if the arguments are addressed on the next date of hearing on the point of summoning of accused, the Court would pass appropriate orders in accordance with law.
(NAMIT KUMAR)
08.12.2022 JUDGE
R.S.
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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