LAWS(P&H)-2022-5-72

SUKHJIWAN SINGH Vs. STATE OF PUNJAB

Decided On May 17, 2022
SUKHJIWAN SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this petition is for issuance of direction to the investigating agency to present a final report under Sec. 173 Cr.P.C. in FIR No. 168 dtd. 18/8/2005, registered under Ss. 302, 148, 149 and 120-B of the IPC at Police Station Phillaur, District Jalandhar.