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[Cites 3, Cited by 0]

Punjab-Haryana High Court

Ashok Kumar vs State Of Punjab And Ors on 14 February, 2025

Author: Karamjit Singh

Bench: Karamjit Singh

                                Neutral Citation No:=2025:PHHC:021355




CRM-M-48082-2024 (O&M)                      [1]



      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                  CRM-M-48082-2024 (O&M)
                                                  Date of decision: 14.02.2025

Ashok Kumar                                                        ...Petitioner

                                        Versus

State of Punjab and others                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:    Mr. Vikramjeet Singh, Advocate and
            Mr. Kendermani, Advocate for the petitioner.

            Mr. Inderjeet Singh Ladher, DAG, Punjab.

            ****

KARAMJIT SINGH, J. (ORAL)

CRM-6345-2025 For the reasons mentioned in the application, the same is allowed.

CRM-M-48082-2024

1. Status report by way of an affidavit of Inderpal Chauhan, Deputy Superintendent of Police, Sub Division, Patiala filed on behalf of respondents No.2, 3 and 5 in compliance of the earlier order of this Court, is taken on record. Copy thereof is supplied to the counsel for the petitioner.

2. Counsel for the petitioner submits that only grievance of the petitioner is that the learned trial Court is not ready to entertain the application which the petitioner earlier moved before the said Court seeking further investigation in the matter having FIR No.157 dated 05.06.2020, registered under Sections 3(1), 3(3), 4, 23, 25 of Pre-Natal Diagnostic 1 of 2 ::: Downloaded on - 15-02-2025 19:05:10 ::: Neutral Citation No:=2025:PHHC:021355 CRM-M-48082-2024 (O&M) [2] Techniques (Regulation & Prevention of Misuse) Act 1987 (PNDT) Act and Sections 22/61/85 of NDPS Act, registered at Police Station Patran, District Patiala.

3. In light of the above, the present petitioner is hereby disposed of with direction to the trial Court (Court of Additional Sessions Judge, Patiala), that in case, any such application is filed by the petitioner seeking further investigation in the matter, within next 15 days, the same is to be disposed of by the said Court by passing speaking order in accordance with law, in a time bound manner, preferably within a period of 15 days thereof.



14.02.2025                                            (KARAMJIT SINGH)
Yogesh                                                    JUDGE

             Whether speaking/reasoned:-              Yes/No
             Whether reportable:-                     Yes/No




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