PYAR KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have gone through the papers and have heard learned counsel on behalf of the petitioners at length. This Petition has been filed on behalf of the father and mother of Satwant Singh, as stated by the learned counsel. the learned counsel mainly contended that the commitment of Satwant Singh and other accused persons deserves to be quashed as there is some further investigation and the argument is based on the basis of S. 173 (8 Criminal Procedure Code. There was another Petition filed by satwant Singh which has been disposed of by another bench of thiscourt today which was Special Leave Petition (Cri. ) No. 16 of 1989. There was yet another petition by the learned counsel himself as petitioner in person which bas already been disposed of by another bench of this court.

(2.) In our opinion there is no reason to entertain this Petition, it is therefore dismissed.