Punjab-Haryana High Court
Vidya Wanti vs State Of Punjab And Others on 19 January, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No.M-13989 of 2010 (O&M)
Date of Decision: January 19,2011
Vidya Wanti .................................................................. Petitioner
Versus
State of Punjab and others ......................................... Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. P.P.S. Duggal, Advocate
for the petitioner.
Mr. Raghubir Chaudhary, Sr. DAG, Punjab.
...
Ritu Bahri, J. (Oral)
Counsel for the petitioner states that as per the reply filed by the respondents, a second inquiry was conducted by Superintendent of Police (Detective), Faridkot. As per the report submitted by him, counsel for the respondents states that the final report under Section 173 Cr.P.C. will be submitted in the Court shortly.
It is directed that the same be submitted within three weeks since the inquiry is complete. Once the report has been submitted in the Court, the petitioner will be entitled to the benefit of Section 195 Cr.P.C.
Petition disposed of.
19.1.2011 ( RITU BAHRI ) Rupi JUDGE 19.1.2011 ( RITU BAHRI ) Rupi JUDGE