Punjab-Haryana High Court
State Of Punjab vs Kuldip Singh And Others on 5 April, 2011
C.R.R. No.2855 of 2010 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.R. No.2855 of 2010
Date of Decision : 05.04.2011
State of Punjab
...Petitioner
Versus
Kuldip Singh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
-.-
Present: Mr. N.K. Sanghi, Addl.A.G., Punjab.
Mr. P.S. Brar, Advocate
for respondent No.1.
None for respondents No.2 to 4.
***
AJAY TEWARI, J. (ORAL)
This petition has been filed against the order dated 07.10.2010 allowing the original complainant-respondent No.1 to appear as a witness.
Learned Additional Advocate General, Punjab has argued that this is a case where the complainant sought to examine himself C.R.R. No.2855 of 2010 -2- after a period of six years and even after the examination of the accused under section 313 Cr.P.C. being conducted.
Learned counsel for the complainant-respondent No.1 is no more pressing his claim under Section 311 Cr.P.C. and has no objection in case the revision is allowed.
In the circumstances, this revision is allowed. The impugned order dated 07.10.2010 (Annexure P-1) is set aside.
( AJAY TEWARI )
April 05, 2011 JUDGE
ashish