Punjab-Haryana High Court
M/S Wwics Ltd. Through Its Director ... vs Ut Of Chandigarh on 11 January, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
SANJIV KUMAR SHARMA
2016.01.12 10:44
I attest to the accuracy and
authenticity of this document
122
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-752 of 2016 (O/M)
Date of decision : 11.1.2016
M/s WWICS Ltd. ....... Petitioner
Versus
State of U.T. Chandigarh ....... Respondent
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Gurbachan Singh Bhatia, Advocate,
for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
Learned counsel for the petitioner-Company contends that he does not press this petition against the order dated 8.12.2015, passed by the learned Judicial Magistrate 1st Class, Chandigarh, under Section 305 Cr.P.C. However, he contends that he intends to move an application before the lower Court for exemption of personal appearance of the accused and he has apprehension that if any such application is moved, the present order will stand in his way.
It being so, the present petition is dismissed with the observation that if an application before the lower Court for exemption of personal appearance of the accused is moved that will be independently decided without considering the effect of the impugned order dated 8.12.2015, passed by the learned Judicial Magistrate 1st Class, Chandigarh, under Section 305 Cr.P.C.
(KULDIP SINGH) JUDGE 11.1.2016 sjks