Punjab-Haryana High Court
Mahant Gian Dass Chela Niranjan Dass vs State Of Punjab And Others on 1 August, 2014
Author: Paramjeet Singh
Bench: Paramjeet Singh
CRMM-25903 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-25903 of 2014
Date of Decision: August 01, 2014
Mahant Gian Dass Chela Niranjan Dass
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Tejinder Pal Singh, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Instant petition has been filed under Section 482 of the Code of Criminal Procedure for directing respondent no. 2 - Sub Divisional Magistrate, Sunam to expedite the proceedings and decide the matter in Calandra No.1/145 Cr.P.C. dated 04.03.2008, under Sections 145/146 Cr.P.C., registered at Police Station Sunam, District Sangrur.
Learned counsel for the petitioner submits that he will not argue the matter on merits, however, he prays that direction be issued to respondent no.2 - Sub Divisional Magistrate, Sunam to expedite the matter.
Without expressing any opinion on the merits of the case, VIRENDER KUMAR 2014.08.02 16:45 I attest to the accuracy and integrity of this document CRMM-25903 of 2014 2 instant petition is disposed of with a direction to respondent No.2 - Sub Divisional Magistrate, Sunam, to expedite the matter and take a decision expeditiously as early as possible.
August 01, 2014 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2014.08.02 16:45
I attest to the accuracy and
integrity of this document