Punjab-Haryana High Court
Rajinder Singh Khangura And Another vs State Of Punjab And Others on 30 November, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-37858 of 2012 (O&M)
Date of decision : 30.11.2012
Rajinder Singh Khangura and another
...Petitioners
Versus
State of Punjab and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. H.S. Saggu, Advocate
for the petitioners.
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Mehinder Singh Sullar, J. (Oral)
Heard.
Issue notice of motion.
At this stage, Ms. Amarjit Kaur Khurana, Additional Advocate General, Punjab appears and accepts notice on behalf of respondent Nos.1 and 2.
After hearing the learned counsel for the parties, going through the record, with their valuable assistance, considering the entire matter deeply and without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to the Senior Superintendent of Police, S.A.S. Nagar Mohali (respondent No.2), to decide the representation (Annexure P-3) filed by the petitioner and to take appropriate action, in accordance with law, within a period of two months from the date of receipt of the certified copy of this order.
November 30, 2012 (Mehinder Singh Sullar) naresh.k Judge