VIJAY KUMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON the last date of hearing following order was passed in this case:-

(2.) LEARNED State counsel has today apprised the court that he has discussed the matter with Director General of Police, Punjab. He has instruction to submit that issue can be handed-over to Inspector General of Police (Crime) for inquiry/investigation. In view of same, this court deems it a fit case to entertain of its own motion. The petition be listed accordingly by the registry as 'Court of its own motion vs. State of Punjab' after soliciting orders from Hon'ble the Chief Justice. Main case

(3.) DISMISSED as withdrawn with liberty as aforesaid.