Punjab-Haryana High Court
Court On Its Own Motion vs State Of Punjab on 9 August, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-42837 of 2007
Date of Decision: 9.8.2012
Court on its own motion
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: Hon'ble Mr. Justice Jasbir Singh, Acting Chief Justice.
Hon'ble Mr. Justice Rakesh Kumar Jain. Present: Mr. Ranjan Lakhanpal, Advocate.
Ms. Gurveen H. Singh, Additional Advocate General, Punjab, for the respondent. Jasbir Singh, Acting Chief Justice (Oral) In view of the order passed in Civil Writ Petition No. 12619 of 2007 titled as "World Human Rights Protection Council Vs. State of Punjab and Others" and taking note of the report submitted by the Chief Judicial Magistrate, Chandigarh, this petition is disposed of in the same terms.
(Jasbir Singh) Acting Chief Justice (Rakesh Kumar Jain) Judge August 9, 2012 "DK"