BALBIR SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) COUNSEL for the Petitioner, after arguing for some time, prays that the present petition be disposed of with liberty to approach the authorities under Sections 156(3) and 200 of the Code of Criminal Procedure as per decision of the Supreme Court in Sakiri Vasu v. State of U.P and Ors., 2008 (1) RCR 392 wherein the observations of the Supreme Court are as under:

(2.) DISPOSED of as such.