Punjab-Haryana High Court
Sikander Singh vs State Of Punjab on 12 February, 2024
Author: Pankaj Jain
Bench: Pankaj Jain
Neutral Citation No:=2024:PHHC:019157
211 2024:PHHC:019157
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-60686-2023
Date of decision : 12.02.2024
SIKANDER SINGH ....Petitioner
Versus
STATE OF PUNJAB ....Respondent
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present : Mr. Gursimran S. Bawa, Advocate
for the petitioner.
Mr. Vishavjit S. Virk, DAG, Punjab.
Mr. Sherry Singla, Advocate for the complainant.
PANKAJ JAIN, J. (ORAL)
Counsel for the complainant submits that the petitioner has neither joined investigation nor has complied with the undertaking given by him on 4th of December, 2023.
The said fact is not disputed by counsel for the petitioner. In view of above, the present petition is dismissed.
February 12, 2024 (Pankaj Jain)
Dpr Judge
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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