Punjab-Haryana High Court
Uggar Singh & Another vs State Of Punjab & Others on 21 November, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc.-M No.35121 of 2011 (O&M)
Date of Decision: November 21, 2011
Uggar Singh & another
...Petitioners
Versus
State of Punjab & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers 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?
Present: Mr.Gopal Singh Nahel, Advocate,
for the petitioners.
*****
RANJIT SINGH, J.
It is a case where some agreement has not been honoured. If the petitioners are being forced to refund the amount or refund double the amount, they will have remedies before the administration or the police officer. If particular Police Officer is forcing them to do so, they may approach the higher police officers. It is not a case for invoking inherent jurisdiction of this Court under Section 482 Cr.P.C. There is no cause made out for filing such a petition.
Dismissed.
November 21, 2011 ( RANJIT SINGH ) ramesh JUDGE