Punjab-Haryana High Court
Hans Raj And Another vs State Of Haryana And Others on 30 May, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc. No. M-18937 of 2014
Date of decision: May 30, 2014
Hans Raj and another
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Raj Mohan Singh, Advocate,
for the petitioners.
****
Petitioners Hans Raj and Hari Om have preferred this petition under Section 482 Cr.P.C. for issuance of direction to respondent No.1 to 4 to produce the daughter of petitioner No.1.
Learned counsel for the petitioners only prays for the relief that his representation dated 28.04.2014 (Annexure P-3), given to the Commissioner of Police, Gurgaon, be considered and they do not press the other relief asked in this petition.
In view of above, Respondent No.3-Commissioner of Police, Gurgaon is directed to look into the said representation (Annexure P-3); take appropriate action as per law and pass appropriate order within two month from the date of receipt of copy of this order.
With aforesaid direction, this petition stands disposed of.
May 30, 2014 (INDERJIT SINGH)
vandana JUDGE
Vandana
2014.06.02 14:33
I attest to the accuracy and
integrity of this document