Punjab-Haryana High Court
Ashish Dutt Sharma And Others vs State Of Punjab And Others on 12 December, 2011
Author: Alok Singh
Bench: Alok Singh
CRM No. M-37457 of 2011 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-37457 of 2011 (O&M)
Date of decision: 12.12.2011
Ashish Dutt Sharma and others
....Petitioners
Versus
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Aman Bansal, Advocate, for the petitioners.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
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ALOK SINGH, J (ORAL)
Learned counsel for the petitioners states that respondent No.4 has called the petitioners to attend the office of respondent No.4, Additional Deputy Commissioner of Police, City-1, Jalandhar, for the inquiry pursuant to complaint filed by respondents No.6 and 7. He states that respondent No.6 is wife of petitioner No.1; further contends that all the petitioners shall report to respondent No.4 in his office on 22.12.2011; further contends that let respondent No.4 supply copy of the complaint/FIR, if any, to the petitioners to understand as to why they are being called to the office of respondent No.4.
Notice of motion.
On being asked, Mr. Raghbir Chaudhary, learned Senior Deputy Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 5.
CRM No. M-37457 of 2011 (O&M) -2- With the consent of the learned counsel for the parties, present petition is being disposed of with the direction that petitioners shall report to respondent No.4 on 22.12.2011 at 10.30 a.m. Respondent No.4 shall make them aware about the complaint/FIR pending against them. Respondent No.4 shall be at liberty to interrogate the petitioners in accordance with law, if any FIR is registered against the petitioners.
(Alok Singh) Judge December 12, 2011 R.S.