Hargurpartap Singh vs State Of Punjab on 11 July, 2016

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Punjab-Haryana High Court

Hargurpartap Singh vs State Of Punjab on 11 July, 2016

Bench: Jaspal Singh

CRR No. 890 of 2016                                                        -1 -



256          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                          CRR No. 890 of 2016
                          DECIDED ON: JULY 11, 2016

HARGURPARTAP SINGH

                                                             .....PETITIONER

                                   VERSUS

STATE OF PUNJAB

                                                            .....RESPONDENT


CORAM : HON'BLE MR. JUSTICE JASPAL 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. Rajesh Bhateja, Advocate
             for the petitioner.

             Mr. J.S. Sekhon, AAG, Punjab.


JASPAL SINGH, J. (ORAL)

Challenge in this revision petition is to order dated January 29, 2016, passed by Judge, Special Court, Moga, whereby, an application for releasing of a car bearing registration No. HR-29-J-1051 on superdari was dismissed.

2. Concededly, petitioner is the registered owner of a car bearing registration No. HR-29-J-1051, who had applied for obtaining the same on superdari subject to the condition, if any to be imposed by learned Trial Court.

3. As per the case of prosecution, 2 Kgs 200 gms of Opium was 1 of 1 ::: Downloaded on - 15-07-2016 00:09:06 :::

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