DEVI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) As per the observation made by the Co-ordinate Bench of this Court in CRM-M-No.17296-2021, the present petition has been filed under Sec. 482 Cr.P.C. for issuance of direction to the learned Court of SDJM, Samalkha, District Panipat to dispose of the application filed by the petitioners under Sec. 156(3) for the offences u/s 148/149/323/325/326/427/120-B IPC (Annexure P-11) expeditiously.

(2.) The prayer is not opposed.

(3.) In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.