Punjab-Haryana High Court
Jarnail Singh @ Jai Singh vs State Of Punjab on 29 November, 2016
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-32853-2016
Date of decision: November 29, 2016.
Jarnail Singh @ Jai Singh
... Petitioner
v.
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Shri M.S. Sodhi, Advocate for the petitioner.
Shri Shailesh Gupta, Additional Advocate General, Punjab.
A.B. Chaudhari, J. (Oral):
Learned Counsel for the petitioner, upon instructions from the petitioner, states that the petitioner is not in a position to pay back the disputed amount. Learned Counsel for the State, on instructions from the Investigating Officer, submits that more case of similar nature is pending against the petitioner. In that view of the matter, I am not inclined to interfere.
Dismissed.
[ A.B. Chaudhari ]
November 29, 2016. Judge
kadyan
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
For Subsequent orders see CRM-31312-2016 1 of 1 ::: Downloaded on - 03-12-2016 05:51:15 :::