Punjab-Haryana High Court
Suresh Kumar Alias Bittu vs State Of Punjab And Another on 13 August, 2013
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-14482 of 2013 (O&M)
Date of Decision:- 13.08.2013
Suresh Kumar alias Bittu
.....Petitioner
Versus
State of Punjab and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Nemo for the petitioner.
Mr. K.S. Aulakh, Assistant Advocate General, Punjab
for the State.
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MEHINDER SINGH SULLAR , J.(oral) At the very outset, on instructions from ASI Sukhwinder Singh, learned State counsel has submitted that there are seven accused in this case, whereas the present petition was filed only on behalf of one accused Suresh Kumar @ Bittu son of Ashok Kumar. He contended that the partial compromise is not legally permissible.
Perhaps, that is the reason that nobody is appearing on behalf of the petitioner to argue the matter.
As nobody is appearing on behalf of the petitioner despite repeated calls, therefore, the petition is dismissed for non-prosecution.
August 13, 2013 (MEHINDER SINGH SULLAR)
naresh.k JUDGE
Kumar Naresh
2013.08.14 12:48
I attest to the accuracy and
integrity of this document
Chandigarh