Punjab-Haryana High Court
Dev Raj vs State Of Haryana And Others on 21 March, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-9315 of 2013 (O&M)
Date of decision: 21.03.2013
Dev Raj
....Petitioner
Versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. S.K. Sud, Advocate, for the petitioner.
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PARAMJEET SINGH, J. (ORAL)
The instant petition under Section 482 Cr.P.C. has been filed for issuance of appropriate directions to the respondents to take appropriate action on the missing person report No.28 dated 26.9.2012 registered at Police Station Sampla, District Rohtak, and locate the brother of the petitioner who has been missing since 24.9.2012.
The petition is disposed of with a direction to the respondents to take appropriate action on the missing report got registered by the petitioner in accordance with law in view of the judgment of this Court in the case of World Human Rights Protection Counsel and another vs. State of Punjab and others, 2012(3) RCR(Criminal) 939.
(Paramjeet Singh) Judge March 21, 2013 R.S.