Punjab-Haryana High Court
Neelam Pathak vs State Of Punjab And Another on 1 August, 2016
Author: Anita Chaudhry
Bench: Anita Chaudhry
Criminal Revision No. 747 of 2014 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
Criminal Revision No. 747 of 2014 (O&M)
Date of Decision: 01.08.2016
Neelam Pathak .....Petitioner
Versus
State of Punjab and another ....Respondents
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. Vipin Mahajan, Advocate
for the petitioner.
Mr. K.S.Aulakh, AAG, Punjab with ASI Hardeep Singh.
Mr. Vishal Munjal, Advocate
for respondent No. 2.
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ANITA CHAUDHRY, J(ORAL) CRM-7649-2014 Heard.
Application is allowed for the reasons stated therein. Delay of 5 days in filing the petition is condoned. CRR-747-2014 The petitioner has filed this revision assailing the order vide which the trial Court summoned the petitioner as an additional accused.
State counsel on instructions from ASI Hardeep Singh states that charge had been framed and all the prosecution witnesses have been examined and the case is at the stage of defence.
The trial is almost over. The prosecution has closed its evidence.
Petition is disposed of. The petitioner may raise all the pleas 1 of 2 ::: Downloaded on - 14-09-2016 02:12:21 ::: Criminal Revision No. 747 of 2014 (O&M) -2- before the trial Court.
(ANITA CHAUDHRY) JUDGE August 01, 2016 Gurpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 14-09-2016 02:12:22 :::