KASHISH THAKUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Reply on behalf of State of Punjab, filed today in Court by learned State counsel, is taken on record, subject to all just exceptions.

(2.) Telegram sent by Kashish Thakur to Hon'ble the Chief Justice of this Court has been registered as instant criminal writ petition and listed on judicial side.

(3.) It is alleged in the telegram that petitioner's father Mohan Chand has been taken into custody by Phillaur Police on 23.08.2011 and there is apprehension of false case.