ATMA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) seeking directions to respondents No. 1 and 2 to decide the applications/representations dated 29.8.2013 (Annexure P -1) and 22.10.2013 (Annexure P -2) moved by the petitioner. Heard.

(2.) IT has been held by the Apex Court in Sakiri Vasu vs. State of U.P. and others, : 2008 (1) RCR (Criminal) 392 as under: -

(3.) HOWEVER , petitioner would be at liberty to approach the Magistrate under Section 156(3) Cr.P.C., if so advised. Dismissed.