Punjab-Haryana High Court
Surinder Singh vs State Of Punjab on 19 October, 2011
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Criminal Writ Petition No. 1960 of 2011 1
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Writ Petition No. 1960 of 2011
Date of Decision: 19.10.2011
Surinder Singh
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: By Post.
Mr. K.D.S. Sidhu, Additional Advocate General,
Punjab, for the respondent.
Kanwaljit Singh Ahluwalia, J. (Oral)
A telegram, received from Surinder Singh by the Registry of this Court, has been treated as a Criminal Writ Petition. It is stated therein that Nirvair Singh son of Pritam Singh was picked up by the police of Police Station Basti Jodhewal, Ludhiana, on 23.9.2011 at about 1.30 P.M. Learned counsel for the State, on instructions from Pargat Singh, Assistant Sub Inspector, has submitted that the above said detenue was arrested on 23.9.2011 in case FIR No. 200 dated 23.9.2011, registered at Police Station Basti Jodhewal, Ludhiana, under Sections 420, 468, 471 and 120-B IPC and thereafter he was produced before the concerned Area Judicial Magistrate, who had also granted his Criminal Writ Petition No. 1960 of 2011 2 remand.
In view of the statement made by learned counsel for the State, no further directions are called for and the present writ petition is disposed of. However, a copy of this order be sent to the complainant/petitioner so that he may, if so advised, take recourse to his lawful remedy for redressal of his grievance, if any subsists.
(Kanwaljit Singh Ahluwalia) Judge October 19, 2011 "DK"