Punjab-Haryana High Court
Bhupinder Singh vs Jaspal Singh on 31 October, 2014
Author: Kuldip Singh
Bench: Kuldip Singh
231-2 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.M-37641 of 2012 (O&M)
Date of Decision: October 31, 2014
Bhupinder Singh Saggu .... Petitioner
vs.
Jaspal Singh .... Respondent
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. Pardeep Rajput, Advocate for the Petitioner.
Mr. K.S. Lakhanpal, Advocate for the respondent.
Kuldip Singh J.(Oral)
On instructions from the respondent, learned counsel for the respondent has stated that the respondent is not ready to give his voice sample before the trial court. The trial court has also declined to issue direction to the complainant/respondent to give his voice sample.
Since the complainant/respondent is not ready to give the voice sample, therefore, the adverse inference will be drawn against him before the trial court in the matter.
With these observations, the present petition is disposed of.
(KULDIP SINGH)
October 31, 2014 JUDGE
sarita
SARITA RANI
2014.11.05 15:03
I attest to the accuracy and
authenticity of this document
Chandigarh