MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) On 10.06.2020, the following order had been passed in this case:-

(3.) Learned counsel for the petitioner submits that the petitioner has not reverted back to him at all with regard to whether or not he appeared before the learned Chief Judicial Magistrate/Duty Magistrate, Roopnagar, in terms of the above order.