ZORAWAR SINGH Vs. GURBAX SINGH BAINS

JUDGEMENT

(1.) While dismissing Criminal Appeal No.2530/2014 [Zorawar Singh & Anr. Vs. Gurbax Singh Bains & Ors.] vide our judgment and order dated 4th Dec., 2014, Reported in (2015) 2 SCC 572 : 2015(1) R.C.R.(Criminal) 259 : 2015(1) Recent Apex Judgments (R.A.J.) 29 , we had passed following directions in Paragraph 17 of the judgment :

(2.) In paragraph 17.2 of the aforesaid judgment, we had directed that the crime shall be registered under Sec. 302 IPC, in keeping with the report dated 27.12.2011 of Shri Kunwar Vijay Pratap Singh, DIG (Crimes) and further investigation shall be undertaken in terms thereof. By direction in paragraph 17.4, we had directed the concerned Superintendent of Police to conduct thorough investigation into the matter.

(3.) We have been informed by the learned counsel appearing for the State of Punjab that appropriate investigation was undertaken and has culminated in filing of a report under Sec. 173 Cr.P.C.