Punjab-Haryana High Court
Dr. Jagpal Singh vs State Of Haryana And Others on 25 February, 2014
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-29462 of 2013 (O&M)
Date of Decision : 25.02.2014
Dr. Jagpal Singh .....Petitioner
Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: Mr. Abhishek Sethi, Advocate
for the petitioner.
Mr. Anil Kumar, DAG, Haryana.
R.P. Nagrath, J. (Oral)
Learned State counsel on instructions from ASI Dogar Singh submits that on completion of investigation the challan has been presented against the husband of daughter of the petitioner. The private respondents have been kept in column No. 2 of the challan.
It is not disputed proposition that the challan was presented on 13.08.2013 after filing of the instant petition.
Learned counsel for the petitioner submits that there was evidence by way of conversation recorded in the CD, transcription of which is Annexure P-3.
After the challan is presented, the other remedies including one under Section 319 Cr.P.C. or Section 311 Cr.P.C. can be available.
In view of the above, no further indulgence of this Court is required and the instant petition is disposed of with aforesaid liberties.
February 25, 2014 ( R.P. NAGRATH )
jk JUDGE
Jitender kumar
2014.02.26 10:40
I attest to the accuracy and
integrity of this document
Chandigarh