DILPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 challenging the order dated 19.8.2013 (Annexure P-1).

(2.) I have heard the learned counsel for the petitioner and have gone through the record available on the file carefully.

(3.) THE reasons given by the Trial court while dismissing the application moved by the petitioner for not recording evidence of Charanjit Singh are sound reasons.