Punjab-Haryana High Court
Ajit Singh And Others vs State Of Punjab And Others on 16 August, 2013
Author: Sabina
Bench: Sabina
CRM No.M-26294 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(121)
CRM No.M-26294 of 2013
Date of decision: 16.08.2013.
Ajit Singh and others
......Petitioners
Versus
State of Punjab and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. J.S. Gill, Advocate for the petitioners.
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SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short Cr.P.C.) seeking direction to the Trial Court to consider and decide their applications moved under Section 265-B Cr.P.C.
Learned counsel for the petitioners has submitted that the petitioners have moved applications (Annexure P-1 and P-2) under Section 265-B Cr.P.C. However, the said applications have not been decided so far. Petitioners have taken loans from various persons residing abroad. Petitioner Nos.1 and 2 have to return back to Canada whereas, petitioner Nos.3 and 4 have to return back to Australia/America before October.
Accordingly, without expressing any opinion on the Sandeep Sethi 2013.08.20 17:37 I attest to the accuracy and integrity of this document CRM No.M-26294 of 2013 -2- merits of the case, this petition is disposed of with a direction to the Trial Court to dispose of the applications moved by the petitioners (Annexures P-1 and P-2) expeditiously, in accordance with law.
(SABINA) JUDGE August 16, 2013.
sandeep sethi Sandeep Sethi 2013.08.20 17:37 I attest to the accuracy and integrity of this document