Punjab-Haryana High Court
Chaura Bazar-Ii Welfare Association ... vs State Of Punjab And Others on 13 January, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-32997 of 2011
Date of Decision: 13.01.2011
Chaura Bazar-II Welfare Association (Regd.)
....Petitioner
Versus
State of Punjab and others
...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Saurav Verma, Advocate
for the petitioner.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 of Cr.P.C for issuance of directions to respondents No.2 to 4 to comply with the procedure laid down under Section 154 Cr.P.C by registering an FIR against respondents No.7 to 15 on the basis of written complaints Annexures C-11 to C-14 filed by the petitioner.
Learned counsel for the petitioner states that he may be permitted to withdraw the present petition with liberty to file criminal complaint or to avail of alternative remedy as available to him under law.
Dismissed as withdrawn with liberty aforesaid.
(NIRMALJIT KAUR) 13.01.2011 JUDGE gurpreet