SURINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the State, on instructions from Harjinder Singh, ASI, Police Station Kanwa, Distt. Pathankot, submits that the petitioner is not wanted in any case as on date. In fact, earlier there was a complaint received against the petitioner and that has been enquired into and nothing substantial has been found against the petitioner.

(2.) Learned counsel for the respondent-State further submits that as and when the petitioner is required to be summoned, with a view to be associated with any criminal case, the provisions of Section 160 Cr.P.C., will be followed meticulously.

(3.) In view of the above statement made by the learned counsel for the respondent-State, learned counsel for the petitioner very fairly states that the instant petition may be disposed of, in view of the statement made by the learned counsel for the state.