LAWS(P&H)-2012-3-212

JAGBIR SINGH Vs. KARAM SINGH AND OTHERS

Decided On March 06, 2012
JAGBIR SINGH Appellant
V/S
Karam Singh And Others Respondents

JUDGEMENT

(1.) The prayer of the petitioner in the present petition is for issuing directions to the Judicial Magistrate Ist Class, Bilaspur, District Yamunanagar to expedite the trial of the complaint No. 1331 of 26.5.2010.

(2.) Vide order dated 9.2.2012, status report of said complaint was called for. In response to order dated 9.2.2012 a report has been received, wherein, it has been mentioned that the case is fixed for arguments on 26.4.2012.

(3.) Learned counsel for the State has brought to the notice of this Court that earlier also similar petition bearing Crl. Misc. No. M-39027 of 2011 for the grant of same relief was filed by the petitioner, which was dismissed as withdrawn vide order dated 22.12.2011 and this material fact has been concealed by the petitioner in the present petition.