MANJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Learned Counsel for the parties submits that regarding the controversy involved, Tejbalkar Singh, Panch, co-accused of the petitioner, has filed Civil Writ Petition No. 14722 of 2010 titled as "Tejbalkar Singh v. State of Punjab and Others, which was dismissed by a Co-ordinate Bench of this Court on 18.8.2010, wherein it has been held as under:

(2.) After perusing the judgment rendered in Tejbalkar Singh's case (supra), this Court is not inclined to take a contrary view. Hence, the preset writ petition is disposed of in the same terms as in the case of Tejbalkar Singh.