SATPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crl. M. No. 46306 of 2013

(2.) IN view of the facts mentioned in the application, the same is allowed and order dated 31.10.2013 dismissing the petition for non -prosecution is recalled.

(3.) PERUSAL of Annexure P8, i.e. representation given by the petitioner to the Director General of Police, Haryana, at Panchkula, shows that request is for registration of a criminal case against respondent No. 4.