TARLOK SINGH Vs. PUNJAB STATE AND ORS

JUDGEMENT

(1.) After hearing the learned Counsel for the petitioner, I am of the opinion that the instant revision petition can be disposed of at this stage without issuance of notice of motion to the other side as having recourse to this process is likely to take more time.

(2.) The petitioner is aggrieved by the order dated 5.2.2010 vide which his evidence has been closed.

(3.) Learned Counsel for the petitioner states that if one effective opportunity is granted to him, he shall conclude his entire evidence.