Punjab-Haryana High Court
Shaminder Kaur & Ors vs State Of Punjab & Anr on 9 September, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.18633 of 2014
Decided on: 09.09.2014
Shaminder Kaur and others ..... Petitioners
Versus
The State of Punjab and another ..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. Harbhajan Singh, Advocate for
Mr. Baltej Singh Sidhu, Advocate
for the petitioners.
Mr. R.S. Nain, AAG, Punjab.
Complainant in person.
M.M.S. BEDI, J (ORAL).
The complainant is present in the Court. He has stated that he has got serious objections to the cancellation report. On the instructions of Head Constable Manjinder Singh, State counsel informs that the matter is being further investigated and that the State has not till date opted to file any cancellation report.
In view of the above said circumstances, I do not find any ground to quash the FIR.
Dismissed.
09.09.2014 (M.M.S.BEDI)
MAMTA mmt/ritu JUDGE
2014.09.10 10:41
I attest to the accuracy and
integrity of this document